Sudhir Agarwal, J. - (1.) Heard learned counsel for petitioner and Sri Abhishek Kumar Dube, Advocate holding brief of Sri S.K. Mishra, Advocate for respondents.
(2.) Learned counsel for petitioner was pointed out that admittedly petitioner is an employee of U.P. State Road Transport Corporation (hereinafter referred to as "Corporation") but employer has not been impleaded and he was given an opportunity to implead Corporation but he said that he has impleaded authorities of Corporation and it is sufficient compliance and authorities must be treated to be employer.
(3.) The array of respondents reads as under: "1. Divisional General Manager, (Paschimi Mandal) Uttar State Road Transport Corporation, Meerut. 2. Regional Manager, U.P. S.R.T.C., Pahasu House, Aligarh. 3. Assistant Regional Manager, UPSRTC, Etah. 4. Station Superintendent, UPSRTC, Bus Stand, Etah.";