M.L. Bhat, J. - (1.) The petitioner seeks a mandamus commanding the opposite parties to take work from petitioner and to pay him accordingly in accordance with the previous employment as an Assistant Store Keeper or Field Assistant. The petitioner also prays for a writ of mandamus to make the petitioner a permanent employee.
(2.) The petitioner has averred that he was appointed as Assistant Store Keeper by the respondents from 1.8.78. Vide notice dated 10.4.86 the petitioner and some other employees are said to have been terminated from the service on the pretext that they had completed the job. A settlement is said to have been arrived between the parties. The petitioner was given appointment afresh. The petitioner was paid Rs. 12,236/- as retrenchment compensation, gratuity, bonus and ex-gratia-payment and be was assured that he would be given a permanent post. Some workmen who had been terminated along with the petitioner, were appointed on permanent post but the petitioner was discriminated.
(3.) The petitioner's fresh appointment was made in 1986 against the post of Field Assistant but he worked as Store-Keeper. The petitioner was transferred orally on 8.$.1990 from Agra to Salem in South. The petitioner is said to have gone there but was not permitted to join the post by the Manager of the Unit at Salem. He came back to Agra where he was permitted to join again. The petitioner went on leave and after expiry of the leave the petitioner, then wanted to join at Agra but he was not permitted to do so. The petitioner submits that he had made several applications for being absorbed as permanent employee. The petitioner is not being made permanent and this, according to the petitioner is unfair labour practice on the part of the respondent company. Neither work is being taken from the petitioner, nor has be been paid any remuneration.;