- (1.) Affidavits have been exchanged between the parties and the learned eounsel for the parties have no objection if the writ petition itself is disposed of finally.
(2.) Heard Sri Mohd. Jafar, learned Counsel appearing on behalf of the Petitioner and Sri V. M. Sahai, learned Counsel for the Respondents and I purpose to dispose of this petition finally.
(3.) The Petitioner was a confirmed conductor with the erstwhile U.P. Government Roadways and he stood absorbed in the same capacity with the U.P. State Road Transport Corporation (herein after referred to as the 'Corporation');