SARAF INVESTIGATORS Vs. S K DHAR

JUDGEMENT

(1.) BRIEFLY stated, the petitioner was working as Surveyor and Loss Assessor of the respondent Company, when on 21.1.1993, it was communicated to him that his services shall not be utilized until further orders. The office order, issued on 21.1.1993, said that the services of M/S Saraf Investigators Private Limited will not be utilized till further orders. The petitioner challenged this orders in SWP No.549/1993. On 3rd of May, 1993, while issuing notice to respondent No.2 only i.e., Senior Divisional Manager DO_I National Insurance Company Shalamar Road, Jammu, the Court further directed:

(2.) THE matter came up again before the court on July 22nd, 1993, when the court passed an order in the following terms:

(3.) THE petitioner is a Surveyor and Loss Assessor and surveyor registered under resgistration No. (sic) with the Registrar of Companies, J&K. According to the petitioner, he is also registered with Controller of Insurance, Government of India and a licence has been issued in his favour bearing licence No. SLA 26/72/89