- (1.) Heard Sri Siddharth Singh, learned counsel for petitioner, learned Standing counsel appearing for state and perused the record.
(2.) By means of present writ petition, the petitioner has sought following reliefs: "(i) issue a writ, order or direction in the nature of certiorari to quash the impugned order dated 15.9.2001 (annexure 9) illegally terminating the service of the petitioner. (ii) issue a writ, order or direction in the nature of mandamus commanding the Respondents to allow the petitioner to work as Manager, Gangotri showroom at Allahabad from where his services have illegally been terminated. (iii) issue any other writ, order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. (iv) to allow the cost of the petition in favour of petitioner."
(3.) Admittedly petitioner was working as Manager in U.P. Export Corporation Limited (hereinafter referred to as "Company") registered under Companies Act, 1956. The services of petitioner has been terminated by order dated 15.9.2001 passed by Deputy Executive (Commercial), Gangotri, U.P. Export Corporation Limited.;