AB. RAHIM SHOJLA Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) The General Insurance Business (Nationalization Act, 1972 (for short "Act of 1972") governs the subject matter of the writ petition as also the issues raised therein. Petitioner was working in the Respondent-corporation and was accorded confirmation as "Inspector Grade-1" vide order dated 11.01.1984. In the said confirmation order, it was, inter alia, provided that the services of the Petitioner will be governed by General Insurance (Conduct, Discipline and Appeal) Rules, 1975 and General Insurance (Rationalization of Pay Scales and other conditions of Service of Development Staff) Scheme, 1976, hereinafter referred to as "Rules of 1975" and "Scheme of 1976".

(2.) The scheme has been amended from time to time. The services of the Petitioner at present are governed by General Insurance (Rationalization of Pay Scales and other conditions of Services of Development Staff) (Second) Amendment Scheme, 1990; (for short "Scheme of 1990").

(3.) In view of the issuance of the Development Officers Amendment Scheme, 2003, vide notification dated 02.01.2003 option was given to the officers working in the corporation to opt for service of Development Officer (Administration) in the Respondent-company on the terms and conditions stipulated in the General Insurance (Rationalization of Pay Scales and other conditions of Services of Development Staff) Amendment Scheme, 2003. Petitioner exercised his option to be adjusted as Development Officer (Administration) in the Respondent-company and same was submitted by him on 03.03.2003. The Regional Manager vide its communication dated 08.05.2003 informed the Petitioner that his option for rendering service as the Development officer (Administration) has been accepted by the competent authority.