Abhay Patap Singh Sengar vs G.M., H.R., Met Life India ...
2012 Latest Caselaw 2553 ALL

Citation : 2012 Latest Caselaw 2553 ALL
Judgement Date : 29 June, 2012

Allahabad High Court

Abhay Patap Singh Sengar vs G.M., H.R., Met Life India ... on 29 June, 2012

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 31162 of 2012
 

 
Petitioner :- Abhay Patap Singh Sengar
 
Respondent :- G.M., H.R., Met Life India Insurance Co. Ltd. & Others
 
Petitioner Counsel :- Sanjeev Kumar Pandey
 

 
Hon'ble Manoj Misra,J.

The petitioner was appointed as a Sales Manager Agency in Met life India Insurance Company Ltd.

By this petition, the termination order has been challenged. There is nothing in the writ petition to indicate that Metlife India Insurance Company Ltd is an instrumentality of the State or is a 'State' within meaning of Article 12 of the Constitution of India, or that the service conditions are governed by statutory provisions or Rules.

Put up this case on 10.7.2012, as fresh, before appropriate Court, so as to enable the petitioner to file a supplementary affidavit so as to disclose as to how the writ petition is maintainable.

Order Date :- 29.6.2012

G.S