LIFE INSURANCE CORPORATION OF INDIA CENTRAL OFFICE Vs. ABHIJIT SUTRADHAR

JUDGEMENT

(1.) Heard Mr. N Majumder, learned counsel appearing for the appellants as well Mr. K. Nath, learned counsel appearing for the sole respondent (the writ petitioner).

(2.) By these inter court appeals being WA No. 05 of 2017 titled as LIC of India and 5 Ors. v. Sri Abhijit Sutradhar. and WA No. 06 of 2017 titled as LIC of India and 5 Ors. v. Sri Aparesh Das. are consolidated for disposal by a common judgment as these appeals are symbiotically related by the common judgment dated 27.04.2018 delivered in WP(C) No. 377 of 2016 titled as Sri Aparesh Das v. Life Insurance Corporation of India and 5 Ors. and WP (C) No. 378 of 2016 titled as Sri Abhijit Sutradhar v. Life Insurance Corporation of India and 5 Ors.

(3.) The appellants were working as the Financial Service Executives under a scheme called "LICI of India (Financial Services Executive) Scheme 2007" which admittedly provides a contractual service on tenure basis and subject to renewal till the scheme is alive and also subject to the expected level of performance during the tenure.