- (1.) This writ petition questions the validity of the orders dated 25.01.2005, 15.07.2005 and 10.08.2006 whereby in essence the agency of the petitioner as a Life Insurance Corporation Agent has been terminated with a further penalty of realisation of entire amount due from the petitioner and forfeiture thereof.
(2.) The charge against the petitioner is that he witnessed a Declaration of Good Health Form (DGH) of one Sri Girish Chandra Shukla in connection with the revival of his lapsed policy, which was deliberate with a view to extend benefit to the beneficiaries under the policy, inspite of the fact that such revival and participation of the petitioner was in violation of the LIC of India (Agents) Rules, 1972.
(3.) The termination order was passed on 25th January, 2005 against which the appeal was rejected on 15th July, 2005 and a memorial against the same has been rejected by the Chairman on 8th August, 2006.;