D. JERALD INNOCENT BABU Vs. THE EXECUTIVE DIRECTOR (MARKETING) LIFE INSURANCE CORPORATION OF INDIA AND ORS.

JUDGEMENT

(1.) THE Writ Petition has been filed by the petitioner praying to quash the impugned order dated 12.02.2014 passed by the 3rd respondent rejecting the request of the petitioner/agent of LIC for consideration of paying commission on policies and renewal commission, in respect of the policies which were already procured by him, after his resignation from LIC.

(2.) THE case of the petitioner, in brief, is as follows: - -

(3.) BUT , the petitioner has filed a detailed affidavit stating that he is eligible to receive commission on customer policies and also renewal commission till the expiry of the said policies. Further, the commission which amounts to Rs. 30 lakhs has to be paid for the policies of his customers, which were procured during his work rendered as LIC Agent.