- (1.) Leave granted.
(2.) The appellant, an ex-army man, after unblemished career in the Army sought appointment to the post of a Typist with respondent-Life Insurance Corporation of India and was selected in the year 1989. However, he was not so appointed on account of being medically unfit.
(3.) The representations of the appellant went unheeded which resulted in the appellant's filing a civil suit before the Munsif, Meerut being Civil Suit No. 805 of 1991. The suit was decreed on 16.02.1994. The decree passed was for Life Insurance of India to issue appointment letter to the appellant within one month from the date of issue of the order.;