S.D. Agrawal, J. - (1.) This is a petition filed under Article 226 of the Constitution of India challenging the order of the State Government dated 18th May, 1982 by which the State Government refused to make a reference of the dispute under the U.P. Industrial Disputes Act.
(2.) The petitioner, admittedly, joined the U.P. Government Roadways as an employee of the State Government. The U.P. Government Roadways carried on road transport business. By a notification dated 31st 1972, the State Government issued a notification constituting U.P. State Road Transport Corporation (hereinafter referred to as the Corporation) with effect from June 1, 1972 under Section 3 of the Road Transport Corporation Act, 1950. The Corporation took over the U.P. Government Roadways and started carrying on the work of transport business.
(3.) By another order dated June, 7, 1972, the State Government directed that the service of all the employees of the erstwhile Government Roadways Organisation permanent of temporary shall be on deputation with the Corporation. It was further directed that the officers and the employees while on deputation will be entitled to the same salary and allowance which they would have received in Government Service.;