P.B.Mukharji, J. - (1.) This is an application under Article 226 of the Constitution by the petitioner, Murari Mohan Ghose against the Life Insurance Corporation of India and other persons associated with that Corporation. The petitioner seeks for a Mandamus upon the respondents to cancel, rescind and withdraw the orders contained in the letters Nos. Dev/AN dated the 4th December, 1958. ADM/DEV/15037 dated the 20th June, 1939 and Dev/AG/16481 dated 6/7th July, 1959, directing him in effect to act as Field Officer. These letters are annexed as G, J and K to the petition.
(2.) The letter of the 4th December, 1958, informed the petitioner that his services had been transferred from National Fire & General Insurance Co. Ltd., Calcutta to the Corporation once again and he was placed under City Branch Unit No. 4 as Field Officer with effect from 1-12-58. It also says that he would be paid remuneration on the existing terms till he was categorised on the basis of his performance from 1-12-58 to 30-11-59. The letter of the 20th June, 1959 similarly asked the petitioner to report to City Branch No. 4 as a Field Officer and to carry on with his duties as such. It also informs the petitioner that no assurance was given to him by the Life Insurance Corporation of India about the future assignment and that his further promotion would depend on his performance as a Field Officer. Lastly, the letter of the 6/7 July, 1959, informs him that the reports about his work have not been at all commendable and are against his efficiency and he was requested to pay more attention to the work.
(3.) The petitioner obtained this Rule from this Court on the 14th July, 1959.;