T SIVADASAN ASSISTANT BRANCH MANAGER, LIFE INSURAN Vs. LIFE INSURANCE CORPORATION OF INDIA CENTRAL OFFICE

JUDGEMENT

(1.) The appellant is the petitioner in W.P.(C) No.17786 of 2014, wherein he had challenged Ext.P4 show cause notice dated 10.7.2007, issued by the second respondent calling upon him to show cause why the penalty of "removal from service" shall not be imposed on him in terms of Regulation 39(1) (f) of the Life Insurance Corporation of India (Staff) Regulations, 1960 (for short "the Regulations") . By judgment delivered on 11.12.2017, the learned single Judge dismissed the writ petition. The brief facts of the case are as follows:

(2.) The appellant entered service in the Life Insurance Corporation of India (hereinafter referred to as "the LIC" for short) on 1.1986 as a Development Officer. He was later promoted as Assistant Manager (Sales) . While he was working as Assistant Branch Manager (Sales) in the Kalpetta Branch of the LIC, the second respondent issued and served on him Ext.P1 memo of charges dated 8.200 The charges levelled against the appellant in Ext.P1 memo of charges read as follows:

(3.) That while you were working as a Development Officer, Kunnamkulam Branch under Ernakulam Division, you had colluded with one Shri T.S.Dharmarajan, Assistant, Kunnamkulam Branch Office under Ernakulam Division to secure new business under policies given in Annexure III under the agency of P.K.Ummer, LIC Agent, Code no.1328799 and had perpetrated fraud on LIC by cheating the Corporation by introducing NB in a unlawful manner and gained pecuniary advantage for yourself by way of receiving ACA, IB etc. resulting in excess payment to you to the tune of Rs.10, 5944 by way of ACA and Rs.40, 0474/- by way of IB from LIC knowingly well that an LIC employee should not canvass business and that it should be done only by an authorised agent.