S.B. Sinha, A.C.J. - (1.) This appeal is directed against a judgment and order dated September 3, 1979, passed by a learned single Judge of this Court whereby and where under the writ application filed by the Appellant herein was dismissed.
(2.) The Petitioner was a Development Officer and, thus, was a Class-II Staff within the meaning of the provision of Life Insurance Corporation of India (Staff) Regulations, 1960 framed under Clauses (b) and (bb) of Sub-Section (2) of Section 49 of the Life Insurance Corporation of India Act, 1956.
(3.) Admittedly, the Zonal Officer was his disciplinary authority.;