UDAY SHANKAR ARYA Vs. LIC OF INDIA
LAWS(JHAR)-2020-6-75
HIGH COURT OF JHARKHAND
Decided on June 04,2020

Uday Shankar Arya Appellant
VERSUS
LIC OF INDIA Respondents

JUDGEMENT

Sanjay Kumar Dwivedi,J. - (1.) Heard Mr. Vijay Shankar Prasad, the learned counsel appearing for the petitioner and Mr. Sachin Kumar, the learned counsel appearing for the respondent-Corporation.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioners have preferred this writ petition for a direction upon the respondent-LIC to regularize the service of the petitioners.;


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