VENKATESH IYER Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed for direction to quash and set aside the order of dismissal dated 09.09.1999 passed by Manager and Competent Authority and consequential order dated 02.12.1999 passed by Deputy Manager, in appeal preferred by the petitioner and further prayed for directing the respondents to pay the petitioner subsistence allowance for the period from 26.02.1992 to 31.07.1992 and 31.12.1997 to 09.09.1999.

(2.) BRIEF facts, as narrated in the petition are as under:-

(3.) HOWEVER, the relevant part of the suspension order which came to be passed by the Competent Authority on 20.07.1992, reads as under:-