JAGDISHMAL BHANSALI Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) BY this writ petition filed under Articles 226 and 227 of the Constitution of India, the petitioner Jagdishmal Bhansali has challenged the order Annexure 15-B dated December 31, 1990 passed by the Assistant General Manager (Competent Authority)the order Annexure-17 dated April 29, 1991 passed by the General Manager (Appellate Authority)and the order Annexure-19 dated August 19, 1991 passed by the Chair-man-cum-Managing Director of the United India Insurance Co. Ltd on the memorial preferred by the petitioner (Annexure-18)

(2.) THE petitioner was initially appointed as Development Officer in the Union Co-operative Insurance Society Ltd. in the year 1971. Later on, this company merged in the United India Insurance Company Ltd. with effect from May 17, 1971 and the petitioner was given appointment on the post of Inspector Gr-1 in the United India Insurance Company and was posted in the Branch Office of the said company at Jaipur. According to the petitioner; his service career in the United Insurance Company was very good and, therefore, he was promoted as Assistant Administrative Officer vide Order Annexure-3 dated April 23, 1986. He has earned number of commendation and meritorious certificates for his efficient, honest and sincere services.

(3.) IT was submitted that on formation of the Regional Office of the Company at Jaipur in the month of October 1985, Shri Brij Raj was appointed as the First Regional Manager and he was succeeded by Shri G. S. Puri in February 1986. Shri G. S. Puri was much impressed by the petitioner as his work was highly satisfactory. Shri G. S. Puri, Regional Manager, liked him very much and that has incurred him displeasure of the number of colleagues and other Officers in the Division and, therefore, as soon as the new Regional Manager succeeded Shri G. S. Puri, the petitioner was transferred to a far flung place like Jhalawar on August 26, 1987 as Officiating Branch Manager. Thereafter, efforts were made to implicate him in false cases.