BALBIR GAUTAM Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) THE petitioner is in fourth round of litigation before this Court and is fighting his case for a considerable long time, following due process of law.

(2.) IT appears that the petitioner was selected and appointed as Trainee Marketing Agent and was expected to be offered appointment as Development Officer, in terms of clause 12 contained in Annexure P4 which reads as under:

(3.) IN pursuance to the aforesaid judgment the petitioner made representation to the respondents which was considered by the respondents and rejected constraining the petitioner to file another writ petition being CWP No. 6659 of 2010 which was disposed of by this Court on 29.11.2010 with direction to the respondents to consider the case of the petitioner afresh.