SRI K.N. KIRAN, S/O. K.C. NAGARAJ AND OTHERS Vs. THE CHAIRMAN, LIFE INSURANCE CORPORATION OF INDIA AND OTHERS

JUDGEMENT

(1.) By way of these intra Court appeals, the petitioners/appellants seek to question the order dated 20.06.2018, as passed by the learned Single of this Court on I.A.No.1/2018 moved in W.P.Nos.42999/2017 C/w W.P.Nos.58541-49/2017.

(2.) The petitioners/appellants, said to have been engaged as 'Financial Services Executives' under a scheme floated by the respondent-Life Insurance Corporation of India ['LIC'] known as the LIC of India (Financial Services Executives) Scheme, 2007 ['the Scheme of 2007'], have preferred the writ petitions aforesaid, while questioning the order dated 09.12.2017 issued by the respondent-LIC, whereby they were informed that in view of the closure of the said Scheme of 2007, their engagement as Financial Services Executives would come to an end on 31.12.2017 and they would be migrated to Chief Life Insurance Advisor (CLIA) Scheme with effect from 01.01.2018. The petitioners/appellants also sought the relief of restraining the respondent-LIC from closing the said Scheme of 2007.

(3.) It appears that at the initial stage, while entertaining the writ petitions, a learned Single Judge of this Court granted interim relief in terms prayed for and thereby, operation of the impugned order dated 09.12.2017 came to be stayed.