ALLAHABAD JAL SANSTHAN Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed for issuance of a writ of mandamus declaring the demand of increased premium in respect of Group Savings Linked Insurance Scheme as contained in letter dated 15-12-1997 and 27-1-1998 by the Life Insurance Corporation as arbitrary and illegal. It has been prayed that the Life Insurance Corporation be directed to renew the Group Insurance Policy on same terms and conditions as mentioned in the policy Rules dated 19-9-1995 without demanding any increased premium.

(2.) The petitioner is a statutory body constituted under Section 18 of the U. P. Water Supply and Sewerage Act 1975. By the G.O. dated 18-9-1988 the conditions of the service of the employees of the petitioner are the same which are applicable to employees of the Nagar Maha Palikas.

(3.) It is stated in paragraph 5 of the writ petition that the Group Insurance Scheme was introduced by the Life Insurance Corporation on the basis of the mutual agreement with the Life Insurance Corporation of India and the State of U. P. and consequently the State Government has issued a G. O. dated 24-5-1976. A true copy of the G. O. implementing the Group Insurance Scheme in the Local bodies is Annexure-1 to the writ petition. The State Government has further introduced the Group Insurance Scheme in Local Bodies vide Annexure-2 to the writ petition.