- (1.) The United India Insurance Company Ltd., a nationalized Company under the provisions of the General Insurance (Provisional Emergency) Act, 17. of 1971, seeks review of the order, dated 21.10.2014, passed by this Court in L.P.A. No. 729 of 2014, arising out of C.W.J.C. No.476 of 2012, which was disposed of on 13.03.2014. The Company was party respondent, in appeal, as also in writ petition.
(2.) Before we consider the merit of this review petition, it would be relevant to notice the facts of the case in brief:
(3.) The respondent, in this review petition, namely, Rana Ranjeet Singh, initially, joined Union Co -operative Insurance Society Limited. In 1971, the Insurance Companies were nationalized, and a General Insurance Corporation was constituted with four subsidiaries, which included United India Insurance Company Limited. The Union Co -operative Insurance Society Limited, of which the respondent was an employee, merged with the United India Insurance Company Limited on same terms and conditions as per the merger scheme issued, in the year 1973, by the Government of India. In the year 1975, the United India Insurance Company framed General Insurance (Rationalization of Pay Scales and other terms and conditions of service of Officers) Scheme, 1975 (in short, "the Scheme") with a view to streamline and regulate the service conditions of its employees. (i) In terms of the Scheme, the writ petitioner -appellant was categorized and designated as an Additional Administrative Officer. On 17.11.1979, he was promoted to the post of Administrative Officer. As per the Scheme, an Administrative Officer becomes eligible for promotion as Assistant Manager after three years of service. It is the case of the writ petitioner -appellant that some of his juniors got promotion to the post of Assistant Manager in the year 1982 -83; whereas he got promotion to the rank of Assistant Manager on 20.04.1985. An Assistant Manager, in turn, becomes eligible for promotion after he puts in three years in the same grade. The petitioner, as such, claims to have become eligible for promotion to the post of Deputy Manager in 1988. The seniority list of Assistant Managers was prepared on 01.01.1989, wherein the petitioner was placed at serial No. 37; whereas one V. S. Chopra was placed at serial No. 80. By 10.05.1989, the Assistant Managers, upto serial No. 92 in the seniority list, were promoted to the grade of Deputy Manager. ;