S.R. KRISHNA MURTHY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner appearing in person has appeared through video conferencing. As he was not clearly audible, we have heard him via cell phone on speaker phone.

(2.) The petitioner has stated that he passed the Actuarial Examination in 1962 and took up research in Longevity of Life through Medico-Actuarial Investigations in Life Insurance Corporation of India. He has stated that he is a Life-Fellow of the Insurance Institute of India.

(3.) Prayers 3.1 to 3.3 made in this petition are the substantive prayers which read thus: