(1.) The present appeal has been filed by the appellant challenging the order dated 13th July, 2017 passed by the learned Single Judge in W.P.(C) 8285/2016, whereby the writ petition filed by the appellant challenging his order of termination as an agent of Life Insurance Corporation (LIC in short) was dismissed.
(2.) The facts as noted from the record are that the appellant was appointed as an agent of LIC on 27th February, 1986. His two sons, namely Mr. Khayati Aggarwal and Mr. Neeraj Aggarwal were also appointed as LIC agents. On 9 th June, 2010, an LIC policy holder filed a complaint against Mr. Khayati Aggarwal, wherein it was alleged that Mr. Khayati Agarwal had fraudulently changed the nomination in respect of a policy given by the policy holder to surrender and instead of surrendering the same, Mr. Khayati Aggarwal had made a fraudulent death claim, even though the policy holder was alive. The fraudulent claim bore the signature and stamp of the appellant as a witness. Accordingly, LIC issued a letter dated 10th June, 2010 to the appellant calling upon him to explain as to how he had witnessed the claim when the policy holder was still alive. The appellant replied to the said letter denying that he had witnessed the claim in question. Thereafter, on 22nd July, 2010, LIC issued a show cause notice to the appellant alleging that he had acted in a manner prejudicial and detrimental to the interest of LIC and had violated the provisions of Life Insurance Corporation of India (Agents), Rules, 1972. In response to the said letter, he has stated as under:
(3.) Thereafter, LIC issued a show-cause notice dated 25th September, 2010 to Mr. Neeraj Aggarwal and vide order dated 14 th October, 2010 terminated his appointment as LIC Agent.