RAJESH KUMAR KAIM Vs. UOI & ORS

JUDGEMENT

(1.) The petitioner joined the Life Insurance Corporation (hereinafter referred to as "the LIC") on 22nd February, 1988 as Assistant Administrative Officer. On 10th October, 1998, he was appointed as Deputy Director (Admn./Insurance).

(2.) On 14th May, 1999, the petitioner resigned from the services of the LIC. On 22nd May, 1999, the petitioner's resignation was accepted by the LIC and he was relieved from the said organisation, consequent whereupon, on 24th May, 1999, the petitioner joined the services of the Employees State Insurance Company (hereinafter referred to as "ESIC").

(3.) It appears that the petitioner applied, to the LIC, for grant of pro-rata pension, but that, vide order dated 10th May, 2000, the said request was rejected by the LIC, on the ground that "as per the pension Rules, pension can be paid to an employee either on superannuation or on voluntary retirement and since you have resigned from the LIC you are not eligible for the same".