Rajasthan High Court - Jaipur
Smt Shanti Devi Joshi vs Senior Divisional Manager on 21 September, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.14407/2012 Smt Shanti Devi Joshi versus The Senior Divisional Manager, Life Insurance Corporation of India 21.9.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Lokendra Singh Shekhawat for petitioner BY THE COURT:
A claim of gratuity has been made by the petitioner. He was an insurance agent in the Life Insurance Corporation and worked for more than 40 years, thus as per the Life Insurance Corporation of India (Agents) Rules, 1972, entitled to the gratuity. A notice for demand of justice was served on the Corporation however no heed is paid.
I have considered the submission and find that before approaching this court, a notice for demand of justice was served on the respondent - Corporation thus aforesaid should have been considered by them. In any case, writ petition is disposed of with direction to the respondent Corporation to consider the notice for demand of justice served by the petitioner. If petitioner is entitled for gratuity then it should be granted to him without delay. If he is not entitled for the gratuity then it may be conveyed to him by a speaking order.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-J