H.M. THAKKER Vs. SR. DIVISIONAL MANAGER

JUDGEMENT

(1.) Admitted. Mr. A.K. Clerk waives service of notice of admission on behalf of the respondent. With the consent of both the parties, the appeal is taken up for final hearing.

(2.) This appeal is filed against summary dismissal of Special Civil Application No. 249 of 1997 by the learned Single Judge on April 3, 1997.

(3.) The appellant was the original petitioner. He filed the above petition for an appropriate writ, direction or order quashing and setting aside a communication dated February 15, 1996 (Annexure-D to the petition) issued by the Senior Divisional Manager, Life Insurance Corporation of India, Ahmedabad-respondent herein and directing him to treat the petitioner as eligible for pension under the Life Insurance Corporation of India (Employees) Pension Rules, 1995 (hereinafter referred to as "the Pension Rules").