NANI GOPAL GHOSH, S/O LATE NRIPENDRAMAY GHOSH Vs. LIFE INSURANCE CORPORATION OF INDIA (REPRESENTED BY ITS CHAIRMAN)

JUDGEMENT

(1.) HEARD Mr. B. C. Das, learned senior counsel for the petitioner.

(2.) BY way of this writ petition, the petitioner seeks benefit of the circular dated 2.6.1989 and challenges the order dated 5.6.2003 passed by the Respondent No. 3, rejecting the claim of the petitioner for pay protection/re -fixation in terms of the aforesaid circular.

(3.) BRIEF narration of the facts is considered necessary.