OM PRAKASH - (1.) The petitioner, admittedly, has married with an employee of Life Insurance Corporation of India respondent No. 1. She was appointed as Insurance Agent by letter of 31/03/1982 (Annexure-I to the writ petition), which inter-alia, is subjected to a condition that if in future the petitioner has any relationship with any employee of the Corporation then her agency will be terminated in accordance with Rules.
(2.) On account of petitioner's matrimonial relationship with an employee of the Corporation, the respondents terminated her agency by giving one month's notice dated 17/02/1986 (Annexure VII to the writ petition) under Regulation 17(1) of the Life Insurance Corporation of India (Agents) Regulations, 1972, hereinafter referred to as 'the Regulations,' which is sought to be quashed by the petitioner.
(3.) The impugned notice dated 17/02/1986 (Annexure -VII to the writ petition) was challenged in appeal by the petitioner but failed and, therefore, the petitioner seeks quashing of the order passed by the appellate authority also (Annexure-IX to the writ petition) :;