Punjab-Haryana High Court
Monu Kumar & Ors vs Lic Of India And Ors on 5 March, 2019
Author: Arun Monga
Bench: Arun Monga
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-22114-2017 (O&M)
Date of Decision:-05.03.2019.
Monu Kumar and others
.....Petitioners
Versus
Life Insurance corporation of India and others
......Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
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Present: Mr. Barjesh Mittal, Advocate for the petitioners.
Mr. Saurav Verma, Advocate for the respondents.
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ARUN MONGA, J. (Oral)
Learned counsel for the respondents, at the outset, points out that this Court had earlier dismissed various petitions filed by similarly situated persons, as detailed in sub-para XVII of para 3 of para-wise reply in the written statement. He points out that Hon'ble Supreme Court of India in SLP (C) No.6372-6373 of 2017 has also upheld the discontinuation of policy/scheme of contractual engagement for hiring Field Financial Service Executives vide its order dated 19.04.2018 whereby the said SLP was dismissed.
In view of the submission of learned counsel for the respondents, the present writ petition is dismissed in terms of dismissal of the earlier writ petitions by this Court, as detailed in sub-para XVII of para 3 of the written statement with liberty to the petitioners to approach this Court in case their case is not covered by the earlier dismissal.
(ARUN MONGA) JUDGE March 05, 2019.
sandeep
Whether speaking/reasoned:- Yes / No
Whether Reportable:- Yes / No.
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