- (1.) Heard Shri A.H. Quaraishi-the petitioner in person and Shri Rahul Agarwal, learned counsel for the respondents.
(2.) By means of present writ petition, the petitioner has prayed for following reliefs:- "1. An order, direction or writ in the nature of certiorari quashing the impugned termination order dated 01.9.2008 (Annexure No.1 to this writ petition). 2.An order or direction in mandamus nature to the respondent nos. 1, 2 and 3 (employers) to provide the due post - Assistant Regional Manager since 1993 to the petitioner by means of providing notional promotion from time to time, in accordance with the Award dated 18.6.2001 as it has been already provided to his 30 juniors upto the year 2007 considering the facts and circumstances mentioned in the above ground number 3 and 5. 3. An order or direction or writ in the nature of certiorari against the accused/culprits who have committed offence over the sanctity, dignity, integrity and majesty of Hon'ble Courts as well as caused injury to the petitioner so that no one should dare to commit such offences in future. 4. Such other and further order or direction in nature of mandamus, which this Hon'ble Court may deem fit and proper in the circumstances of this present case. 5. An order awarding cost of this writ petition."
(3.) Brief facts giving rise to the present case are that the petitioner was initially appointed on the post of Trainee Supervisor in Central Workshop, U.P. State Road Transport Corporation, Kanpur (in short, the Corporation) in the year 1974. While serving as Mechanic in the production unit at Central Workshop of the Corporation, the petitioner's services were terminated on 29.5.1989 with retrospective effect from 12.1.1987. He was reinstated on 15.9.1998. Once again a show cause notice was given to him. He raised an industrial dispute, which was registered as Adjudication Case No.75/1997. The Labour Court passed an award dated 18.6.2001 in his favour. The Corporation filed a Writ Petition No.39600 of 2001, in which a conditional stay order was passed by this Court on 3.12.2001. The Corporation filed a Special Leave Petition against the interim order, which was dismissed on 11.3.2002. The aforesaid writ petition was also dismissed on 9.10.2002 against which the Corporation filed a Special Leave Petition on 10.1.2003. Initially, there was stay but the Special Leave Petition No.24677 of 2002 was dismissed on 24.3.2003 and the petitioner was again reinstated.;