B. SUPRIYA Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The petitioners are challenging the notification issued by the first respondent for recruitment of 2600 Assistants in Public Sector General Insurance Company and to appoint the petitioners to the post of Assistants by reserving 25% of the vacant seats in the notified advertisement as they underwent +2 General Insurance Vocational course in the CBSE Schools.

(2.) The petitioners contend that the respondents in the year 1988 introduced the General Insurance Vocational Course in the selected CBSE schools. The candidates, who got through the said course were to be absorbed automatically in the posts of Assistants in any one of the Nationalised Insurance Companies. The petitionens belong to 1993-1994 batch, who successfully got through the said course. The faculty of the Insurance Companies taught as the subjects in the said course. The course itself was designed for being appointed in the Insurance Companies and all the subjects were Insurance related. The admission to the course was purely on merits.

(3.) Earlier five batches were already absorbed as Assistants in the Insurance Company automatically. However, the petitioners' batch namely VI batch was not absorbed as there was no recruitment after 1997. Since the course itself was Insurance oriented, the petitioners were not eligible for perusing the other course like B.Com, B.Sc Degrees in the colleges. Therefore, the petitioners have been expecting recruitment's announcement from the respondents.