R C SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Rakesh Tewari learned counsel for the respondent No. 4.

(2.) The petitioner has prayed for a writ of certiorari to quash the impugned order dated 25.1.2001 (Annexure-9 to the petition). By that order, the service of petitioner who was Assistant Labour Officer in Sant Kabir Sahkari, Cooperative Mills Ltd. has been terminated. Since the mill has been closed on 5.10.2000. hence the petitioner's service was terminated on 25.1.2001.

(3.) We see no legal basis for the claim of the petitioner to get re-employment. No doubt we can understand the suffering of the people of this country because a large number of mills are closing down due to various reasons such as entry of goods of Multi National Companies or Chinese goods, etc. However, this Court is helpless in such matters. Had it been within our power, we could have passed an order that everyone in this country should get a job, but such an order will be meaningless. The number of jobs in the country is limited, and even these are being reduced due to closing of many industries and other prevailing circumstances. No doubt persons like the petitioner are not to blame but this Court cannot give any relief in the matter as there is no legal violation or legal basis for getting re-employment.