K RAYAR Vs. SENIOR DIVISIONAL MANAGER

JUDGEMENT

(1.) HEARD, learned counsel representing Mr. A. Thirumurthy, learned counsel for the petitioner and Mr. Silambanan, learned Senior Counsel appearing for Mr. N. Umapathy, learned counsel for the respondents and perused the records.

(2.) THE writ petition is filed against the order of the first respondent dated 12. 4. 2005 and the consequential order passed by the second respondent dated 27. 5. 2005 confirming the earlier order and after setting aside the same to direct the respondents to reinstate the petitioner into service.

(3.) THE petitioner was working as a Development Officer in the respondent Life Insurance Corporation of India (for short 'lic' ). He had put in 23 years of service in total. Initially, he worked as a LIC Agent for six years and thereafter as a Development Officer for 17 years. He claims to have conducted business as Development Officer for more than Rs. 100 crores.