MAHESH K. Vs. THE UNION GOVERNMENT AND ORS.

JUDGEMENT

(1.) THE petitioner is an ex -serviceman served in the Indian Armed Forces for fifteen years and thereafter was re -employed as Assistant in the third respondent -Life Insurance Corporation of India (hereinafter referred to as 'Corporation' for short) pursuant to the notification issued by the Corporation.

(2.) THE petitioner appearing party -in -person submitted as follows:

(3.) FOR having not satisfied with the endorsement, he had made a rejoinder to the Senior Divisional Manager at Madras, which also came to be rejected. The petitioner has taken his case further to the sixth respondent -Senior Divisional Manager, Division Office -II, which has got the jurisdiction. Hence, the petitioner submits that the endorsement issued is to be set aside, since, it is arbitrary and violation of Articles 14 and 16(1) of the Constitution of India.