- (1.) Heard Mr. L.P Mishra, learned counsel for the petitioner and the Counsel for the respondents.
(2.) In the instant writ petition, the petitioner has sought quashing of the impugned Award dated 30.03.2009 passed by Labour court rejecting the claim of the petitioner and held that the petitioner was not employed in service as also for quashing of oral order of termination of the petitioner from service dated 22.10.1992. The petitioner has further prayed for a direction to be given to the opposite parties to allow the petitioner to work as Hindi/English Typist in the establishment of the opp party no. 2 notwithstanding the oral order of termination dated 22/10/1992 passed by the opposite party no.2 and also the impugned order dated 30.03.2009 passed by opposite party no.3.
(3.) For the sake of brevity, the facts of the case are that the petitioner Raj Karan Tewari, after obtaining degree of graduation and knowledge of Hindi and English typing got himself registered in Employment Exchange, Faizabad. The opp-party no. 2 asked from district employment exchange to send names of such candidates, who are registered with the Employment Exchange having qualification of B.A/ B.Sc with Hindi and English typing for appointment as Apprentice Typists in the establishment of the opp-party no 2. The employment exchange sent more than 200 candidates having aforesaid qualification, including the name of the petitioner.;