NEW INDIA ASSURANCE COMPANY LTD Vs. SHAMIM AHMAD

JUDGEMENT

(1.) THIS appeal has been filed by the New India Assurance Company Ltd. (hereinafter referred to as the Company). This party was the respondent in a writ petition which had been filed by Shamim Ahmad. This was C.W.J.C. No. 10848/94; Shamim Ahmad vs. Union of India and others.

(2.) THE petitioner -respondent had been declared successful in the examination for the post of a Development Officer Grade -II but had not been given appointment. Thus, the writ petition against the respondents -appellants that the petitioner -respondent be given the appointment as scheduled.

(3.) NE appeal, it is submitted that petitioner -respondent did not have the inherent eligibility to even apply for the job of a Development Officer Grade -ll. The contention is that this job was only open to erstwhile agents of the Assurance Company. It is submitted that because of certain malpractices, the Agency of the petitioner had been terminated.