- (1.) The instant writ petition is directed against the order passed by the Appellate Committee on 22.05.1997 (Annexure-2) whereby the representation of the petitioner seeking his classification as Assistant Administrative Officer instead of Development Staff has been rejected.
(2.) The petitioner was appointed as Office Assistant in the erstwhile General Assurance Society Ltd. on 01.01.1964. He was promoted to the post of Officer In-charge in sub-Branch, Bhilwara in the pay-scale of Rs.200-20-400-25-600. He was confirmed on that post on 09.02.1966. In the meantime, the General Insurance Business (Nationalization) Act, 1972 (hereinafter referred to 'as the Act') came into being.
(3.) The General Assurance Society was taken over, various insurance companies were merged and formed into four different companies. The National Insurance Company Limited, which is arrayed as respondent No.4, was formed on 01.01.1975, wherein the General Assurance Society was also merged.;