Rakesh Tiwari, J. - (1.) Heard learned counsel for the respective parties and perused the record.
(2.) The petitioner has sought a writ of certiorari for quashing of the impugned order of termination/retrenchment dated 25.4.2004 (Annexure 10 to the writ petition) passed by the Managing Director U.P. State Handloom Corporation Ltd., Kanpur (respondent No. 4), besides, a writ in the nature of mandamus commanding the respondent authorities not to retrench him otherwise than in accordance with law. It is further prayed that the respondent-Corporation be directed to decide the representation of the petitioner regarding fixation of his pay scale and seniority within a time frame specified by the Court.
(3.) The U.P. State Handloom Corporation Limited was established in the year 1973 by the State Government of U.P. and is a Government (Public) Company under Companies Act 1956.;