- (1.) This appeal is by the Life Insurance Corporation of india (for short "the Corporation") against the Division Bench judgment of the Andhra Pradesh High Court. The respondents filed a writ petition praying for a mandamus to the Corporation for their absorption on permanent basis which stood dismissed.
(2.) On an appeal being carried, the Division Bench of the High Court disposed of the appeal with a direction to the Corporation to frame a scheme for regularisation of the employees and regularise their services in accordance with such scheme. It is this direction of the High Court which is the subject-matter of challenge in this appeal.
(3.) Mr. Salve, the learned Solicitor General appearing for the Corporation stated that, in fact, in the case of E. Prabhavathy and others v. The Life Insurance Corporation of India and another. (Civil Appeals arising out of SLPs no. 1039-10413/1992) , this Court was in seisin of a similar problem and during the hearing of that appeal, a tentative scheme was produced before this Court and the Court framed the terms of those schemes as a part of the order and disposed of the appeal in terms of the said scheme on 23rd October, 1992. The four clauses of the said scheme which formed a part of the order are quoted hereinbelow in extenso : "Scheme : (a) All those temporary employees who have worked for 85 days in any two consecutive calendar years with the Life Insurance Corporation between 20th May, 1985 uptill date and who conformed to the required eligibility criteria for regular recruitment on the dates of their initial temporary appointment will be permitted to compete for the next regular recruitment to be made by the Life Insurance Corporation after the regular recruitment for these posts currently scheduled for November, 1992; (b) These candidates will be considered on their merits with all other candidates who may apply for such appointments, including those from the open market. (c) These candidates will be given an age relaxation for applying for regular recruitment provided that they were eligible on the date of their first temporary appointment for securing regular appointment with the Life Insurance Corporation. (d) If these candidates are otherwise eligible, they can apply for regular recruitment in the normal course. ";