SHYAMAL KUMAR MALIK Vs. LIFE INSURANCE CORPORATION OF INDIA
LAWS(CAL)-2020-1-113
HIGH COURT OF CALCUTTA
Decided on January 28,2020

Shyamal Kumar Malik Appellant
VERSUS
LIFE INSURANCE CORPORATION OF INDIA Respondents

JUDGEMENT

AMRITA SINHA, J. - (1.) The petitioner is an employee (officer) of the Life Insurance Corporation of India, hereinafter referred to as "LIC". He is posted at the Batanagar Satellite Office (SO in short) of LIC. The said SO is manned by only three employees of LIC. There are, however, two other security officers appointed on contractual basis from outside agencies.
(2.) On 27th February, 2014 the petitioner handed over the office keys to the Branch Manager of the SO and intimated him that he will attend the office at late hours on 28th February, 2014 as he was required to visit the Amtala Branch Office of LIC for some official work.
(3.) The Manager (personnel) of the Kolkata Metropolitan Divisional Office - II of LIC visited the SO in the morning of 28th February 2014 at about 10:40 a.m. for a surprise check. Incidentally, none of the three employees of LIC were present in the office at the time of surprise check. The surprise check revealed that the security staff of the SO had registered the attendance of all the three employees in the Concurrencia Module, even though none of them were present in the office on time.;


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