CHANDRA PRABHA DOGRA Vs. LIC OF INDIA

JUDGEMENT

(1.) Petitioner by this writ petition impugns the Orders dated 20.1.2002, 15.5.2002 and 17.4.2003 passed by respondent nos.1, 2 and 3 respectively by which the petitioner's agency was terminated and the renewal commission forfeited. Petitioner also seeks a direction for restoration of the agency from the date of termination with continuity of benefits. A direction for payment of renewal commission together with interest is also sought.

(2.) Petitioner had earlier filed W.P.(C).No.5389/2003, which was disposed of with a direction to the Chairman, LIC to decide the memorial of the petitioner dated 30th September, 2002. The said memorial was rejected by the Chairman LIC by the impugned Order dated 17.4.2004. Notice was issued in the writ petition on 3rd November, 2003. Vide Order dated 12th February, 2004, respondent nos.4 and 5, namely, the Insurance Regulatory Development Authority and Union of India were deleted as parties. Cost of Rs.1500/- was imposed and time to file counter affidavit was granted.

(3.) Learned counsel for the petitioner today sought time to file rejoinder. On 12.2.2004, two weeks time was granted to the petitioner to file the rejoinder. Rejoinder has not been filed. I see no ground to grant adjournment for filing of rejoinder. Learned counsel for the petitioner stated that he received the counter affidavit rather late. Considering the nature of issues which arise for consideration in the writ petition, rejoinder even otherwise is not necessary.