ABHAY MANOHAR SAPRE,J. - (1.) This appeal is directed against the final judgment and order dated 04.07.2007 passed by the High Court at Calcutta in APO No.591 of 2003 whereby the Division Bench of the High Court allowed the appeal filed by the Life Insurance Corporation of India (respondent No.1 herein), set aside the order of the Single Judge and the award of the Tribunal and upheld the dismissal order passed by respondent No.1.
(2.) In order to appreciate the issues involved in the appeal, it is necessary to set out the relevant facts hereinbelow.
(3.) In the year 1960, the appellant was appointed as an Assistant in the set up of respondent No.1- Life Insurance Corporation of India (hereinafter referred to as "LIC"). At the relevant time, he was posted in the Branch Office of LIC at a place called Burir Bagan, PO and District Burdwan (WB).;