KRISHNA MADHO SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned standing counsel for the respondents.

(2.) THIS matter relates to the retrenchment of 21 employees who were working in the Press run by the Bar Association, High Court, Allahabad. Sometimes on 4th July, 1988 the printing work of the cause list by the Bar Association stopped and the High Court cause list was printed subsequently by the Government Press, Allahabad. However, that resulted the services of 21 employees of the Bar Association redundant as no work of the cause list was available any more.

(3.) WITH these observations, this petition is accordingly disposed of. Let a copy of this order may be given to the learned counsel for the parties on payment of usual charges within three days.