AIR 1986 KERALA 86 ::1985 LAB. I. C. 1591 ::(1985) ILR(ker) 2 KER 412 ::ILR (1985) 2 Ker 412

Kerala High Court

Hon'ble Judge(s): K. Bhaskaran , C.J. AND P. C. Balakrishna Menon, V. S. Nair , JJ

(A) Life Insurance Corporation of India Act (31 of 1956) , S.11(2)— Life Insurance Cor-poration Development Officers (Alteration of Remuneration and other Terms and Conditions) Order (1978), Para 1 - Order oversteps purpose of S.11(2) - It is beyond competence. Section11(2) authorises the Central Government to alter the conditions of service of the employees of the Corporation only to effectuate the transfer and integration of service of the transferred employees and to standardise and rationalise the conditions of service of such transferred employees immediately upon and as a part of the process of such transfer and integration. But, reading the 1978 Order as a whole there is no doubt that the purpose of its promulgation was to revise the terms and conditions of service of 'transferred employees' holding appointment as Development Officers' and "others holding appointment as Development Officers on the date of the Order" as well, the order must be deemed to have overstepped the statutory purpose and, as such, was without competence.(Para 14 37) @page-Ker87 (B) Life Insurance Corporation of India Act (31 of 1956) , S.49(2), S.21— Life Insurance Corporation of India (Staff) Sixth Amendment Regulations (1978) - Direction in order of Central Govt. u....