RAJIB RANJAN SINHA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Heard Mr. Sujeet Kumar Sinha for the appellant and Mr. Satish Chandra Jha for the respondents.

(2.) This Appeal under Clause 10 of the Letters Patent of the High Court of Judicature at Patna arises out of order dated 6th May, 2010, passed by a learned Single Judge of this Court in CWJC No. 996 of 1996 (Rajib Ranjan Sinha V/s. The Oriental Insurance Company Limited and Others), whereby the writ petition has been dismissed, and it has been held that the writ petitioner (the appellant herein) is not entitled to be considered for appointment as Development Officer.

(3.) A brief statement of facts essential for the disposal of the appeal may be indicated. The appellant was appointed as trainee marketing agent by the respondent Company by communication dated 13.4.1988. The training was to continue for two years during which period he was entitled to ex-gratia stipend of Rs. 400/- per month. After successful completion of training he was to be confirmed as a marketing agent. Paragraph 12 of the communication is relevant in the present context and is reproduced hereinbelow: