R.R.YADAV,J. - (1.) HEARD
(2.) PERUSED the averments made in the writ petition as well as reply filed on behalf of the answering respondents. From the perusal of the decision rendered by a Division Bench of Bombay High Court in case of Life Insurance Corporation Class-I Officers (Bombay) Association vs. Life Insurance Corporation of India & Ors. (1998) 229 ITR 510 (Bom) : TC S32.3087, I am satisfied that the controversy involved in the present case is squarely covered by the aforesaid decision. I respectfully concur with the decision taken by the Division Bench of Bombay High Court in case Life Insurance Corporation Class-I Officers (Bombay) Association (supra) and propose to decide the present writ petition in the terms and conditions of aforesaid decision. As a result of aforementioned discussion, the present writ petition is dismissed in limine at admission stage. The ad interim order is vacated.
(3.) BOTH the parties are directed to bear their own costs.;