MATA PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) The grievance of the petitioner is that since the year 1985 the petitioner was not allowed to work, meaning thereby that his services stood terminated about seven or eight back years back. There exists Government rules which provide that it is incumbent upon the authorities concerned to offer employment to retrenched employees, whenever the vacancy falls vacant. Sec. 6-Q U.P. of the Industrial Disputes Act also provides similar provisions in case of retrenched employees for providing employment to such employees whenever vacancy arises.

(2.) In case the petitioner is retrenched employee, the opposite parties are directed to offer the employment to the petitioner, whenever any post falls vacant, in accordance with the provisions contained in Sec. 6-Q of the U.P. Industrial Disputes Act.

(3.) With the aforesaid discussion, the writ petition is disposed of with the direction to the opposite parties to offer the employment to the petitioner on any post if he is an retrenched employee which commensurate to his fitness and qualification, whenever the post falls vacant. Petition decided accordingly.