- (1.) Heard learned counsel for appellants and learned Standing Counsel for respondents.
(2.) This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 has arisen from judgment dated 27.04.2007, passed by learned Single Judge in Misc. Company Application No. 4 of 1997 - in the matter of M/s U.P. State Government Cement Corporation Ltd. (In liquidation).
(3.) Appellants are employees of U.P. Cement Corporation Ltd. (hereinafter referred to as "Cement Corporation") and have been retrenched. They are claiming absorption in any other service or post under State Government in accordance with provisions of U.P. Absorption of Retrenched Employees of the State government or Public Corporation in Government Service Rules, 1991 (hereinafter referred to as the "Rules, 1991").;