Devi Prasad Singh, J. - (1.) Heard the petitioners counsel and learned Standing Counsel. The petitioner is a retrenched employee of U.P. Tyres & Tubes Limited. His retrenchment was done on July 28, 1994. According to the petitioners counsel, the State Government vide Government Order dated 1.9.1995 took a decision that all retrenched employees shall be absorbed in other departments on equivalent post. However, when the petitioner was not absorbed, he has filed the present writ petition.
(2.) The solitary ground raised by the learned Standing Counsel is that in view of the Government order dated 8.4.2003, the provisions for absorption of retrenched employee have been rescinded and as such, the petitioner is not entitled for any benefit according to order dated 8.4.2003.
(3.) I have given my anxious consideration to the arguments advanced by the parties counsel.;