RAVI KUMAR SUKHIJA Vs. G V JANNAH

JUDGEMENT

(1.) This petition is brought seeking writ of certiorari or any other writ for quashing order dated March 28, 1973, passed by res pondent No. 2 by which the services of the petitioner were terminated.

(2.) The facts of the case are that the petitioner was employed as an Inspector at Sirsa by the Divisional Manager of the then.M/s. Indian Mercantile Insurance Company Ltd., New Delhi, with effect from December 1, 1970, at a total salary of Rs. 200.00 month vide letter dated December 4, 1970. Services of the petitioner were terminated by the respondent vide letter dated March 28, 1973, with effect from April 30,1973.

(3.) On May 13, 1971, the Management of one hundred and six General Insurance Companies including that of M/s. Indian Mercantile Insurance Company Ltd. was taken over by the Government of India in pursuance of the provisions of an Ordinance, namely, General Insurance (Emergency Provisions) Ordinance 1971, which was later on substituted by an Act of Parliament known as General Insurance (Emergency Provisions) Act, 1971. In view of the provisions of the statute the Management vested in the Central Government of all these insurance companies and the Central Government appointed Custodians for the said insurance companies for managing affairs of the insurance companies'. Respondent No. 3 was appointed for carrying out the provisions of the Act and on January 1, 1973, the general insurance business was nationalised under the General Insurance Business (Nationalisation) Act 1972. Respondent No. 1 was appointed as Custodianof M/s. Oriental Fire ^General Insurance Company Ltd. with which the business of M/s. Indian Mercantile Insurance Co. Ltd. was merged.