D. S. Sinha, J. - (1.) Heard Dr. R. G. Padia, learned counsel for the petitioners and Sri Lalji Sinha, learned counsel representating the respondents.
(2.) By means of this petition under Article 226 of the Constitution of India, the quashing of the communication dated 25th March, 1991 from the General Manager (C), Railway Constructions Col. Ltd. (A Government of India Undertaking) New Delhi, the respondent No. 2, to the Regional Manager/ IRCON, Post Office Rihandnager, District Sonebhadra, U.P. a true copy whereof is Annexure 11 to the petition, is sought. This communication purports to advise the Regional Manager to resort to reduction of Class IV Staff straightway on the basis of his requirement. Further prayer in the petition is that the Class IV employees, who are members of the petitioning Union, be regularised as Class IV employees and their services may not be terminated in pursuance of the communication dated 25th March, 1990, aforesaid.
(3.) From the averments made in the petition and perusal of the letter dated 25th March, 1991, it is clear that merely an advice has been tendered in the matter of reduction of class IV staff based on requirement. No action hitherto has been taken furnishing cause of action to the petitioners to approach this court under Article 226 of the Constitution of India.;