Sunil Ambwani, J. - (1.) Heard Sri Anil Bhushan for petitioner and learned Standing Counsel for respondents.
(2.) Sri Ram Singh, Deputy Labour Commissioner, Ghaziabad was impleaded as party respondent in both the writ petitions. He has filed his counter affidavit dated 24.1.2004 in writ petition No. 16308 of 2002.
(3.) In Writ Petition No. 16308 of 2002, the petitioner who was serving as Labour Enforcement Officer in the office of Labour Commissioner, U.P. has prayed for quashing adverse entries awarded to the petitioner for the years 1996-97, 1997-98 and 1998-99 (for three months mid term), the order dated 6.4.2002 by which the Additional Labour Commissioner, U.P. had communicated to the petitioner that his representation against the adverse entries of the years 1996-97, 1997-98 and 1998-99 has been dismissed by the Labour Commissioner, U.P., and the order dated 19.3.2002 (challenged by an amendment application) by which the Labour Commissioner, U.P. had rejected the representation. In writ petition No. 20209 of 2002, the petitioner has prayed for quashing the order dated 24.4.2002 passed by Labour Commissioner, U.P., Kanpur retiring the petitioner from service compulsorily and the consequential order dated 27.4.2003 forwarding the copy of the order dated 24.4.2002 passed by Additional Labour Commissioner, Bareilly Region, Bareilly and has also prayed for treating him in service and to pay regular salary month by month. The petitioner had attained the age of 52 years at the time when he was compulsorily retired.;