RAGHUNATH SINGH Vs. STATE OF U P

JUDGEMENT

(1.) 1. Heard learned counsel for the petitioners as well as learned Standing counsel for the State and Sri Ashok Mehta, learned counsel appearing on behalf of the respondent No.4-official liquidator. They agree that the petition be disposed of in the light of the judgment and order dated 21.2.2006. Therefore, with the consent of the learned counsel for the parties, this writ petition is disposed of at this stage.

(2.) It is the case of the petitioners that they are retrenched employees of the erstwhile U.P. Cement Corporation Limited, which has been liquidated vide order dated 8.12.1999. The petitioners contend that they are entitled to the benefit of the judgment and order of this Court dated 6th January, 2004 passed in Civil Misc. Writ Petition No. 36644 of 2003, Shailendra Kumar Pandey and others Vs. State of U.P. & others, inasmuch as similarly situated retrenched employees of the U.P. Cement Corporation limited have already been absorbed on Group 'C' posts. The petitioners have further submitted that with regard to such grievances, they have already filed representations before the respondent-authorities, which have yet not been decided and hence this writ petition has been filed.

(3.) Sri Ashok Mehta, learned counsel appearing for the Official Liquidator has submitted that although those petitioners who had been appointed before 1.10.1986 and continued to work till the date of liquidation may be entitled to absorption but those who were appointed after 1.10.1986 would not be entitled to the said benefit.