NATIONAL INSURANCE COMPANY LTD. Vs. K. K. SUDARSANAN

JUDGEMENT

(1.) Present intra court appeal is directed against the judgment of the writ court dtd. 12/2/2020 allowing the writ petition filed by the respondent - petitioner claiming the following reliefs:

(2.) The case of the respondent - petitioner in brief was that he retired from the appellant - company while working as Development Officer on 31/12/2015 and at retirement, stood second in the State in the matter of achieving the business targets.

(3.) Marketing department had framed an insurance scheme which was implemented by the Insurance Company specifying that the development officers are entitled to incentives for performance based on the salary and profit achievement. In the year 2013-14, based upon the operating surplus, was declared eligible for the incentive ie., 5% of the operating surplus or twenty(24) months last drawn basic pay during the year. Basic pay of the respondent-petitioner accordingly was revised to Rs.60,890.00 (Rupees sixty thousand eight hundred ninety only) at the time of retirement.