ASHOK PRASAD SON OF RADHA KRISHNA PRASAD Vs. LIFE INSURANCE CORPORATION OF INDIA THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the present case, the petitioner is making a prayer for quashing the order dated 14.10.2014 passed by the Zonal Manager, Life Insurance Corporation of India, whereby and whereunder, upheld the order dated 27.9.2011 passed by the Senior Divisional Manager, LIC of India, Patna terminating the agency code no. 867/550 of the petitioner in exercise of power under Rule 16(1)(b) of the LIC of India (Agents) Rule, 1972 and made a prayer to direct the respondent concerned to restore agency of the petitioner.

(3.) During pendency of this writ application, the memorial filed by the petitioner has been rejected by the Chairman vide order dated 8.7.2017 which has been challenged by filing the present I.A. No. 5344 of 2017.