D.K.Seth, J. - (1.) The petitioner alleges that his services have been retrenched orally by the respondents-a private limited company.
(2.) Mr. A.N. Tripathi, learned counsel for the petitioner contends that the provision of Section 6N of the U. P. Industrial Disputes Act enshrines the statutory liability on the part of the respondents. Therefore, if a body. Individual or person discharging certain statutory duties, failed to fulfil the statutory obligations, the writ jurisdiction can be invoked. Since in the present case, the retrenchment was effected without following the provisions contained in Section 6N of the Act, the writ is maintainable and therefore he prays that writ of mandamus be issued commanding the respondents to comply with Section 6N of the Act before retrenching the petitioner.
(3.) I have heard learned counsel for the petitioner at length.;