L. ADHILAKSHMI Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) A Scheme called "10 + 2 General Insurance Vocational Course" was introduced in the year 1988 to selected Central Board Secondary Education (CBSE) Schools, by General Insurance Corporation of India (GIC). Under the Scheme, the students who had passed 10 + 2 vocational course with 50% were required to undergo one year apprenticeship and on completion of the same, they would be appointed to the post of Assistant in the GIC and other Subsidiary Insurance Companies, under 25% reservation of the total vacancies. The petitioners herein had joined the vocational course in the year 1993-94 batch.

(3.) When the respondents had published a notification dtd. 18/5/2013, without demarcation of 25% vacancies for the General Insurance Vocational Course candidates, some of the aggrieved candidates, who had completed the vocational course in the year 1993-94 batch, had filed a Writ Petition in the case of B.Supriya and 8 Others V. National Insurance Company Ltd., Kolkatta and 3 Others passed in W.P.No.15923 of 2013 dtd. 27/9/2013 and by an order dtd. 27/9/2013, it was held that the candidates, who had undergone the vocational course in 1993- 94, even though have failed in the written examination, would be entitled for automatic absorption in the recruitment process. Accordingly, this Court had directed the Insurance Company to appoint them as Assistants after one year of apprenticeship training, with certain directions. The said order came to be affirmed by a Hon'ble Division Bench of this Court in W.A.No.2164 of 2013, dtd. 25/3/2014. A review petition filed against the same was also dismissed on 3/7/2014.