SRINIVASA REGHAVACHAR V T Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioner before us was holding the post of a superintendent in the Mysore Government Insurance Department. After the establishment of the Life Insurance Corporations of India under the provisions of the Life Insurance Corporation Act, 1956, on 1 September, 1956, on 1 September 1956 the petitioner who became entitled under S. 11(1) of the Act to become an employee of the newly-established Corporation was appointed as a section head.

(2.) In this writ petition the petitioner challenges the constitutionality of the Life Insurance Corporation Act and also of the order made by the Central Government known as the Life Insurance Corporation (Alteration of Remuneration and other Terms and Conditions of Service of Employees) Order, 1957, which they made in the exercise of the power created by S. 11(2).

(3.) The petitioner also seeks a direction that respondents 2 and 3 shall treat him as superintendent with effect from 1 September, 1956 and make available to him the higher promotion emoluments and other concomitant benefits.