- (1.) Special leave granted.
(2.) Several points were pressed before the High court in the writ petition but the only question which has been argued before is that employment of the149 workmen who were hitherto working under the State Forest Corporation should be continued in employment under the U. P. Tarai anusuchit Janjati Vikas Nigam.
(3.) In Uttar Pradesh tandu leave business is monopolised by the State. In earlier years, the forest Corporation was appointed as the agent for handling the collection of tandu leaves. This corporation had employed these 149 workmen. since tendu leave collection was seasonal, the employees were given other works during the rest of the year. At present the Nigam has been appointed as the agent in place of the Corporation. Thereupon the Corporation terminated the services of these workmen.;