SURESHCHAND SHARMA Vs. LIC OF INDIA

JUDGEMENT

(1.) By this writ petition, a challenge is made to the letter dated 08.12.2007 whereby agency of the petitioner was cancelled for insurance work.

(2.) The petitioner submits that he had worked satisfactorily with the respondent for 13 years and given business to their satisfaction. The agency was terminated earlier many times but on request of the petitioner, it was restored. It was again terminated in the year 2004, but no written information was given. It is only when the petitioner sent representation, the impugned letter dated 08.12.2007 was received indicating cancellation of the agency. He submits that before cancellation of agency, no opportunity of hearing was given and otherwise the petitioner was working to the satisfaction of the respondent thus there was no reason to terminate his agency.

(3.) The OIC, on the other hand, submits that the petitioner could not secure the business to the extent it is required to maintain the agency. His agency was earlier terminated on 01.01.1995, 01.01.1997 & 01.01.2001 but it was restored on humanitarian ground but then also, the petitioner could not improve upon. He failed to archive the target given to him thus proposal was made to terminate his agency. The petitioner remained unsuccessful to secure the business in the year 2004 also. Thus, agency was terminated. The petitioner was informed about it but the writ petition was filed in the year 2009 that is after lapse of 5 years without giving explanation of delay.