LIFE INSURANCE CORPORATION Vs. ASHOK PRASAD

JUDGEMENT

(1.) Heard Mr. Paras Mani, learned Advocate for the appellant/Life Insurance Corporation of India and Mr. Krishna Kant Singh for the respondent.

(2.) The respondent's Agency Code was terminated by the Senior Divisional Manager, Life Insurance Corporation of India vide order dated 27.09.2011, which order stood affirmed by order dated 14.10.2014 passed by the Zonal Manager, Life Insurance Corporation of India in an appeal preferred by the respondent.

(3.) The aforesaid orders of termination of Agency Code and the appellate order were put to test before this Court vide C.W.J.C. No. 7035 of 2015. A learned Single Judge of this Court vide judgment dated 27.11.2017 found that the termination of Agency Code of the respondent was disproportionate to the proposed guilt of the respondent and it was unduly harsh and as such, the orders passed by the Disciplinary Authority as well as the Appellate Authority were set aside and the appellant/Corporation was directed to restore the agency of the respondent.