K.RAYAR Vs. PRINCIPAL SECRETARY.

JUDGEMENT

(1.) The writ petition is styled as a public interest litigation filed by the writ petitioner stating that he is having the qualification of M.A., D.Lit, PH.D and he is the Chairman/Founder of Jaya Suriya College of Education Life Member ICADR Supreme Court of India-New Delhi Indian Institute of Public Administration-New Delhi, Assocham International Council of Alternate Dispute Resolution Panel member ICA and E Agent Retired Development Officer of Life Insurance Corporation of India (hereinafter referred as 'LIC'), (VPM BR.) Sr.No.521929, DE Code No.00744. The petitioner would further claim that he is the Ex-Vice Chairman of Coir Board, Executive and Industrial Development committee, Board Member of Coir Board, Ministry of MSME, Government of India and Ex General Council member of RCI, Ministry of SJ and E, Govt of India and Ex member, National Council, Teacher Education Souther Regional Committee, Ministry of HRD, Govt of India, New Delhi and Member of Divisional Railway users Consultative Committee, Tiruchirapalli Division, Southern Railway, Ministry of Railway, Govt. of India, Founder/Chairman, Rajiv Gandhi Coir Institute founder Chairman JSET Exporter member telecom Advisory Committee, Cuddalore SSA Ministry of Information Technology, GOI New Delhi.

(2.) The petitioner/party in person would submit that he was the Development Officer in the services of LIC and he was dismissed from service on 12.04.2005 and after prolonged legal battle, he was reinstated in the service on 19.08.2015 and once again he was dismissed from service on 31.03.2018 and he has intended to make a challenge to the said order of dismissal for the reason that in normal course, he would have retired from service on 13.09.2018. The petitioner would state that alleging large scale corruption looting of Policy Holders money and accumulation of disproportionate assets to the known sources of income on the part of Mr.V.K.Sharma, Chairman of the Life Insurance Corporation of India, he submitted numerous representations and also approached the Hon'ble Supreme Court of India by invoking Article 32 of the Constitution of India and he was directed to approach this Court and therefore, came forward to file this Writ petition styled as a Public Interest Litigation.

(3.) The writ petitioner, in this writ petition styled as a PIL, is making a challenge to the circular No.CO/PER/ER-A/224/2019, dated 18.06.2019, which deals with the subject of protection to employees - Legal and Incidental expenses.