UNITED INDIA INSURANCE OFFICERS ASSOCIATION AND ORS Vs. CHAIRMAN CUM MANAGING DIRECTOR, THE UNITED INDIA INSURANCE CO LIMITED

JUDGEMENT

(1.) These writ petitions have been filed by four different Insurance Companies Officers' Association seeking a writ of mandamus forbearing the respondents from insisting Clause 2.2 and 2.3 of the Terms and Conditions given as Annexure A to 'Check off Exercise - 2009' and also from declining to deduct the subscription of the members of the respective petitioner association from the salary and remit the same into the account of the respective petitioner association as it has been done from the year 2004 onwards while proceeding with the 'Check off Exercise 2009'.

(2.) Since the issue involved in all the writ petition is one and the same, they are disposed of by means of this common order.

(3.) The common averments in all the writ petitions are as follows: