ARVIND MEHROTRA Vs. LABOUR COMMISSIONER KANPUR

JUDGEMENT

(1.) Heard Shri Shesh Kumar, counsel for the petitioner, Ms. Bharti Sapru appearing for the respondent Nos. 3 and 4 and the learned standing counsel appearing for respondent No. 1.

(2.) This writ petition has been filed by the petitioner praying for a writ, order or direction in the nature of mandamus declaring the provisions of Standing Order 25 as ultra vires. A further prayer has been made praying for a writ of certiorari quashing the impugned order dated 12.5.1995 Annexure-7 to the writ petition terminating the services of the petitioner.

(3.) Petitioner's case in the writ petition is that respondent No. 3 Geep Industrial Syndicate Ltd. is a registered company under the provisions of Companies Act. 1956. Petitioner claims that he was appointed as Sales representative vide order dated 24.8.1972. Petitioner states that looking to his meritorious service, he was given promotion to Officer Grade-III vide letter dated October. 1989. Petitioner states that respondent No. 3 is a company and is governed by the certified Standing Orders certified under the provisions of Industrial Employment (Standing Orders) Act. 1946. Copy of the certified standing orders has been annexed as Annexure-6 to the writ petition.