- (1.) - Leave granted.
(2.) This appeal is directed against the order of the Division Bench of the High Court dismissing the appellant's appeal preferred against the order of a learned single Judge allowing the writ petition filed, by the respondent and quashing the order of the Life Insurance Corporation terminating the respondent's agency under Regn. 17(1) of the Agent's Regulations 1972 read with Staff Regulation 29.
(3.) After hearing learned counsel for the parties, we are of the opinion that this appeal must succeed. The respondent was working as an Agent in an Insurance Company prior to life insurance business was taken over by the Life Insurance Corporation of India. The respondent was absorbed as an Agent in the Life Insurance Corporation of India. Since, her husband was an officer in the Life Insurance Corporation of India, her agency was terminated w.e.f. 31-3-1976 under Reg. 17(1) of the Agent's Regulations 1972 read with Staff Regulation 29, after giving her three months' notice. The respondent went in an appeal but the same was dismissed. Thereupon, she filed a writ petition before the High Court of Andhra Pradesh challenging the order of termination of her agency. A learned single Judge allowed the writ petition, quashed the order of termination of respondent's agency. The appellant preferred appeal against the order of the single Judge but the Division Bench upheld the order of the single Judge and dismissed the appeal. Hence this appeal.;