ANJANI KUMAR, J. - (1.) THIS writ petition was dismissed after hearing the counsel for the parties by me vide order dated 4.2.2002 for the reasons to be recorded later on.
(2.) NOW here are the reasons for dismissing the writ petition. The respondent -workman raised an industrial dispute which has been referred by the State Government under Section 4K of U. P. Industrial Disputes Act which runs as under : .........[vernacular ommited text]...........
(3.) THE case set up by the concerned workman was that he was appointed after selection in trade test in the year 1958 on the post of Cleaner. He possessed the certificate of High School and a certificate from Government Polytechnic in the Motor Mechanic Trade also. The workman concerned was promoted by the order dated 11.4.1961 on the post of Fitter. That after coming into existence of U. P. State Road Transport Corporation, the workman was declared permanent vide order dated 31.10.1973 on his substantive post and was promoted on the post of Assistant Mechanic w.e.f. 12.5.1978. According to workman concerned in view of the Government order dated 4.5.1965, it is clear that such of the employees who have completed two years trade course from Government Polytechnic in the Motor Mechanic Trade are eligible for the post of Motor Mechanic. The workman concerned goes on to say that even after 25 years of service, he is still working as Assistant Mechanic and has not been promoted on the post of Motor Mechanic. The workman concerned further says that the persons junior to him who are less qualified, have been promoted on the post of Motor Mechanic but the workman concerned was excluded. This clearly shows that the employers are biased and prejudiced against the workman concerned.;