MADHUKAR RANGNATH KULKARNI Vs. NEW INSURANCE CO LTD

JUDGEMENT

(1.) NONE appears for the appellant. Mr. V. Y. Sanglikar, advocate appears for respondents 1 and 2.

(2.) THOUGH the appeal is liable to be dismissed in default, yet with the assistance of the learned counsel for respondents 1 and 2 we perused the available material including the impugned judgment.

(3.) THE appellant who was Assistant Manager in the New india Assurance Company Limited vide letter dated 8th august 1991 resigned from the services of the company forthwith. The appellant also requested the company to accept his intimation of resignation as notice of three months as required under the Rules. The company accepted the appellant's resignation with effect from 8th November 1991 i. e. on expiry of three months from the date of intimation. The appellant claimed benefit of pension under the Scheme entitled "general Insurance employees' Pension Scheme, 1995" framed by the government of India in exercise of the powers conferred by Section 17a of the General Insurance Business (Nationalisation) Act, 1972. The said benefit was denied that led to the filing of the writ petition by the appellant.