IYPER Vs. L.I.C. OF INDIA

JUDGEMENT

(1.) THE petitioner who is a Development Officer, Grade I, in the Life Insurance Corporation of India, Quilon Branch, Quilon, seeks a writ of certiorari or other appropriate writ, order or direction, to quash Ext. P5 order passed by the Divisional Manager of the Life Insurance Corporation of India, Trivandrum -4, transferring him to the administrative side in the cadre of record clerk, and for a writ of mandamus for directing the respondents to treat the petitioner as Grade I Development Officer and to give him all attendant benefits. The respondents in the OP. are (1) The Life Insurance Corporation of India, Bombay -1, represented by its Chairman, (2) The Divisional Manager, Life Insurance Corporation of India, Trivandrum and (3) The Senior Branch Manager of the Life Insurance Corporation of India, Quilon.

(2.) THE facts giving rise to this case are as follows:

(3.) WHILE working as a Development Officer in the Thodupuzha area under the Palai Sub -Office the petitioner was transferred to the Quilon Branch as per order, dated 23 -1 -1974 of the 2nd respondent. He joined duty at Quilon Branch on 6 -2 -3974. According to the petitioner he was transferred to the Quilon Branch at the fag end of his appraisal year 1973 -74.