M.Katju, J. - (1.) This writ petition has been filed praying for a writ of mandamus directing the respondents to absorb the services of the employees of the U.P. State Mineral Development Corporation Limited on suitable posts in the Corporation. It has also been prayed that a writ of mandamus be issued to the State of U.P. to prepare a list of the retrenched employees of the various Corporations and absorb them and also pay compensation.
(2.) We have heard Sri S.K. Kalia, learned Counsel for the petitioner and the learned Addl. Advocate General for the respondents.
(3.) The petitioner is a Union of employees of the U.P. State Mineral Development Corporation (hereinafter referred to as 'the Corporation') which is a public sector undertaking. It is alleged in paragraph 4 of the petition that the Board of Directors of the Corporation by a decision dated 19-12-1996 granted approval for retrenchment of specific number of employees of different mines under the Corporation. True copy of the said resolution is Annexure 5 to the writ petition. Total number of such employees as indicated in the resolution is 460. The Board of Directors by the same resolution decided to request the State Government for providing a sum of Rs. 5.00 crores as loan to enable the Corporation to retrench the employees in accordance with law. In paragraph 7 of the petition it is alleged that the total number of the employees working in the Corporation are 838 out of which 744 are on regular basis and 94 are on consolidated/daily wage basis.;