Sudhir Agarwal, J. - (1.) All these four intra Court appeals under Chapter-VIII , Rule-5 of Allahabad High Court Rules, 1952 have arisen from common judgment dated 01.09.2005 passed by learned Single Judge, deciding thirty one writ petitions. Before this Court Special Appeals -1036 of 2005, 1040 of 2005, 1041 of 2005 and 1042 of 2005 have arisen from aforesaid judgment in so far as the same pertains to Writ Petitions No.880 (S/S) of 1995, Ram Surat Verma V/s U.P. Forest Corporation; 4374 (S/S) of 2002, Keshaw Ram Yadav and others Vs. UP Forest Corporation; 868 (S/S) of 2000, Diwakar Pandey Vs. U.P. Forest Corporation; and 5608 (S/S) of 2001, Prem Prakash Singh Vs U.P. Forest Corporation respectively.
(2.) The facts, giving rise in these appeals are stated in brief, taking from the concerned writ petitions.
(3.) Writ petition no.880 (S/S) of 1995 was filed by 14 petitioners challenging order of retrenchment as also the circular dated 07.02.1995 retrenching/terminating petitioner on the ground that procedure laid down in Section 25N of Central Act,1947 has not been followed in asmuch as no application seeking permission under Section 25(1) was submitted to competent authority and no such permission was obtained. Therefore, there is complete non-compliance of Section 25(1)(iii)(v) and (vii) of Control Act, 1947.;