ABDUL RAHIM SHOLLA Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) The appeal is admitted for hearing. With the consent of the learned counsel for the parties, the matter is heard finally.

(2.) In this intra Court appeal, the appellant assailed the validity of order dated 06.07.2017 passed by the learned Single Judge by which the writ petition preferred by the appellant has been dismissed and the order dated 19.11.2010 rejecting the claim of the appellant has been upheld. In order to appreciate the appellant's challenge to the impugned order, few facts need mention, which are stated infra.

(3.) The appellant at the relevant time was working as a Development Officer (Administration) in the National Insurance Company Limited. In exercise of the powers conferred under Section 17A of the General Insurance Business (Nationalization) Act, 1972, the Central Government promulgated the General Insurance (Rationalization of Pay-Scales and other Conditions of Service of Development Staff) Scheme, 1976, which was amended from time to time, i.e. in the years 1987, 1990, 1996, 2000, 2003 & 2008 respectively.