D.K.ARORA,J. - (1.) HEARD counsel for the parties.
(2.) BY means of present writ petition, the petitioner is seeking a writ of certiorari for quashing the order dated 16.11.2009 passed by the opposite party no.2, as contained in Annexure-1 to the writ petition. The submission of the counsel for the petitioner is that by the impugned order the appointment and posting orders dated 27.10.2006 and 08.11.2006 have been cancelled by the opposite party no.2 without providing any opportunity of hearing in grass violation of principles of natural justice and fair play.
(3.) THE petitioner was initially appointed on the post of Mines Survey (Trainee) vide order dated 16.02.1991 in Uttar Pradesh State Mineral Development Corporation Ltd., Lucknow, here-in-after referred to as the Corporation, and he was confirmed vide order dated 04.06.1995 in the pay scale of Rs.2200-4000 on the post of Mines Surveyor. The petitioner was retrenched from the services of the Corporation due to its closure on 31.01.2000. The employees of the Corporation approached this Court by means of Writ Petition No.338 (S/S) of 1997, Uttar Pradesh Rajya Khanij Vikas Nigam Sangharsh Samiti and others vs. State of U.P. and others with a prayer that a writ of mandamus be issued to the State of U.P. to prepare a list of retrenched employees of various Corporations and to absorb them and also to pay them compensation. The said writ petition was allowed and a writ of mandamus was issued directing the opposite parties to absorb the employees of the petitioner's association within four months from the date of passing of the order in various organizations of the State Government/Public Sectors and to pay compensation, in accordance with law.;