SENIOR DIVISIONAL MANAGER Vs. V S MALLA REDDY

JUDGEMENT

(1.) The writ appeal is filed aggrieved by the order dated 05.09.2013 passed in W.P. No. 23672 of 2004 by the learned single Judge in setting aside the Proceedings dated 25.07.2003 whereunder and whereby the agency of the petitioner was terminated on account of certain alleged irregularities. The case of the writ petitioner is that he is an accredited agent of Life Insurance Corporation of India and is governed by Life Insurance Corporation (Agents) Regulations, 1972.

(2.) The writ petitioner was alleged to have committed certain irregularities, which were more specifically set out in the show cause notice dated 03.07.2003. Allegations pertain to briefly; that availing of loans on agent's own policy bearing No. 640711246; erased the previous loan endorsement on the policy bond by removing the previous loan papers etc. Similar notice was made with regard to Policy bearing Nos. 640758519 and 640756196 of Mrs. Hemalatha, agent's wife apart from Policy bearing No. 640739187 of one R. Vijaya Lakshmi. Show cause notice was replied by the petitioner on 21.07.2003 and thereafter, the impugned order came to be passed in exercise of the powers conferred on the 1st respondent in terms of the Regulations. The petitioner filed an appeal before the 2nd respondent, which also came to be dismissed.

(3.) The principal ground that has been urged by the writ petitioner is to the effect that no enquiry as such was conducted by the Corporation before passing the impugned order and the same is in gross violation of principles of natural justice.