NEELAKANTESWARA RAO Vs. CHIEF MANAGER

JUDGEMENT

(1.) The petitioner who was earlier working as an insurance agent for the 4th Respondent Corporation, had applied for selection and appointment as Apprentice Development Officer in the South Central Zone, Office of the 4th respondent Corporation, under the Agent's category. He was initially selected and appointed as Apprentice Development Officer by an order dated 27.11.2019, and was working as Probationary Development officer with effect from 01.01.2010 at Palasa Kasibugga Branch, Srikakulam District. While he was discharging his duties as probationer, he was served with an order of termination dated 15.02.2020, wherein his service was terminated with effect from 15.02.2020. Aggrieved by the same the petitioner has approached this Court on the ground that the termination order was passed without assigning any reason and as such is unknown to Law and he has adverse consequences on his career prospects.

(2.) The respondents have filed counter affidavit, in which it is stated that a complaint was received regarding the selection of the petitioner. On the basis of the said complaint, an enquiry was initiated by appointing an enquiry officer who verified the data in respect of the petitioner for the past five (05) years of his association with the life insurance corporation.

(3.) At this stage, it could be necessary to point out that one of the qualifications prescribed for appointment as Apprentice Development Officer under the agents category was that the agent should have brought in a net first year premium income not less than Rs.5,00,000/- during immediately preceding five financial years and net first year premium income is not less than Rs.1,00,000/- of 50 lives in each of any three of these financial years.