V. S. S. KRISHNA Vs. SENIOR DIVISIONAL MANAGER, THE SALEM DIVISIONAL OFFICE, LIC OF INDIA, JEEVAN PRAKASH JOHNSONPET, SALEM

JUDGEMENT

(1.) The intra-Court appeal on hand has been instituted against the order dtd. 23/5/2024 passed in W.P.No.18088 of 2022. The writ petitioner is the appellant before this Court.

(2.) Mr.V.S.S.Krishna appearing in person would submit he was engaged as Financial Services Executive under the LIC of India (Financial Services Executives) Scheme, 2007. He was subsequently terminated. The appellant states that commission due to him has not been paid with reference to 4626 policies mobilized by him and the benefits are realized by the respondent-Life Insurance Corporation of India.

(3.) The learned single Judge rejected the writ petition, which resulted in filing of the writ appeal.