DIRECTOR GENERAL, E.S.I.C. Vs. PARVATHY

JUDGEMENT

(1.) Original Application No.533 of 2018 was filed by the respondents herein seeking following reliefs:

(2.) The first relief pertained to Annexure A-27, namely, communication dtd. 9/5/2017, which was issued by the Employees State Insurance Corporation and was to the following effect:

(3.) Subject: Regarding Study leave in r/o Medical Officers Sir, It has been observed that proposals are being sent to Hqrs. Office for approval of Competent authority for sanction of study leave without proper verification of instructions issued earlier.