ASHOK KUMAR DIXIT Vs. ORIENTAL INSURACE CO LTD

JUDGEMENT

(1.) This appeal is directed against an order dated 28th April, 2017 passed by the learned Single Judge dismissing W.P.(C) No. 3547 of 2017 filed by the Appellant.

(2.) In effect, by the impugned order the learned Single Judge rejected the challenge by the Appellant to the orders passed by the Respondent Oriental Insurance Company Limited ("OICL") rejecting his plea for voluntary retirement.

(3.) The background facts are that on 1st May, 1995, the Appellant was posted as Senior Divisional Manager of the Division Office-5 of the Respondent in Delhi. On 5th January 1996, the Central Bureau of Investigation ("CBI") received a private complaint concerning a claim pertaining to the year 1995 when the Appellant was posted as Senior Divisional Manager in Mumbai. At the same time, one Mr. N.K. Sinha was posted as Senior Divisional Manager in the Division Office at Dadar in Mumbai. Mr. Sinha is stated to have tendered his resignation on 30th May, 1996. Although the said resignation was not immediately accepted by the Respondent, Mr. Sinha stopped coming to office and joined some other insurance broking company.