M.KATJU, J. - (1.) THE writ petition has been filed against the impugned order dated 11 -1 -2000 Annexure 8 to the writ petition and the impugned appellate order dated 28/29 -9 -2000 Annexure 14 to the writ petition.
(2.) HEARD learned Counsel for the parties. The petitioner was appointed as an agent of the Life Insurance Corporation of India (hereinafter referred to LIC) in Varanasi division. Initially the appointment was for three years which was renewed after every three years. The last renewal was granted in 1998 which was valid upto July, 2001.
(3.) IN paragraph 3, 4 and 5 of the writ petition it is alleged that the petitioner was doing his work very well and the number of policies sold by him is given in the chart in para 4. The agent of the Corporation are non -salaried employees of the Corporation. They are paid bonus commission upon sale of the policies. Their job is to search the policy purchasers and to sell the LIC policy to them and they pay the premium directly to the Corporation. After receiving the premium the LIC calculate the bonus commission and the payment is made through cheques to the agents.;