RAJKISHORE PRASAD Vs. CHAIRMAN

JUDGEMENT

(1.) Heard Sri Ashok Kumar Pandey, learned counsel for the appellant and learned Standing Counsel on behalf of the respondents.

(2.) This is an appeal, filed by the appellant, challenging the judgment and order dated 23.08.2006 passed by the Hon'ble Single Judge in Writ Petition No. 45632 of 2006 ( Rajkishore Prasad vs. Chairman, Life Insurance Corporation of India and others ) as well as for quashing the proviso to Clause 3(1) of the notification dated 08.09.2005.

(3.) Brief fact of the case is that the appellant joined in Life Insurance Corporation of India (in short 'LIC') on the post of Assistant in pursuance to the appointment order dated 19.08.1995 at Branch Office Rewa and was confirmed on the said post vide order dated 27.02.1997. The appellant sought permission from the department to appear in the Combined Subordinate Services Examination, 1998, conducted by the U.P. Public Service Commission, Allahabad. No objection certificate was granted to the appellant vide letter dated 02.12.1999.