- (1.) ALL these special appeals ere heard as a bunch matter and judgment was reserved on 29th April, 2010. Learned Chief Standing Counsel appeared on behalf of the appellants in several appeals. The submissions, which were addressed, were with regard to claim of retrenched employees of U.P. State Cement Corporation Limited.
(2.) WHILE preparing the judgment, it has been transpired that apart from special appeals of Group -I (Special Appeals No. 1034 and others) and special appeals of Group -II (Special Appeals No. 219 of 2008 and others), there are two other sets of appeals, which are special appeals of Group -III (Special Appeals No. 1113 of 2009 and others), which relate to retrenched employees of Bhadohi Woollen Mills and the appeals which are in Group -IV (Special Appeals No. 165 of 2010 and others) are the appeals filed by the State of U.P. against the judgment and order directing absorption of the employees of the U.P. State Sugar Corporation. No separate submission was made with regard to appeals relating to claim of absorption of the employees of Bhadohi Woollen Mill and U.P. State Sugar Corporation. The judgment which has been challenged in the special appeals of Group -IV (Special Appeal No. 165 of 2010 and others), is a judgment, which is different from the judgments under challenge in special appeal of Group -I (Special Appeal No. 1034 of 2009 and others). The said judgment was also not placed before the Court while hearing the bunch.
(3.) LOOKING to the fact that in two different sets of appeals arguments were not addressed, we are of the view that it is necessary to hear the submissions of the Counsel for the parties. In some of the special appeals of Group -I and Group -II, vires of Rule 3 of the U.P. Absorption of Retrenched Employees of Sate Government or Public Corporations in Government Service (Recession) Rules 2003 was also challenged, which submission, however, was not pressed before the learned Single Judge.;