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Judgment
Gautam Kumar Choudhary, J
Instant writ petition has been filed under Article 226 of the Constitution of India for release of the renewal commission for the insurance policies solicited by the husband of the petitioner for Life Insurance Corporation of India and other legally payable benefits while working as an Agent.
It is submitted by the learned counsel that petitioner is the wife of Shobhnath Mahto, who was an LIC Agent under the Agency Code No.1375/55P and his services as Agent was confirmed as per Regulation 7(2) of the Life Insurance Corporation of India (Agents) Regulations, 1972. He died on 20.04.2021 and during subsistence of the agency from 2004 – 2021, he solicited policy for the Insurance Company and on its renewal, premiums are being regularly paid by the parties.
The main grievance of the petitioner is that commission accruing on the renewal of premium, is not being paid to the petitioner. Specific reference is made to Regulation 19(4), (5), (6) and (7) of Life Insurance Corporation of India (Agents) Regulations, 2017 under which the Agents are entitled to commission on renewal of the policy.
A representation dated 12.02.2025 in this regard was submitted by this petitioner before respondent no.2- Zonal Manager, Life Insurance Corporation of India, which has not been responded till date.
Learned counsel on behalf of the Insurance Company submits that respondent no.4 may be directed to dispose of the representation so that the entire facts is brought on record.
Under the circumstance, respondent no.4- Divisional Manager, Life Insurance Corporation of India is directed to dispose of the representation dated 12.02.2025 filed by the Petitioner within four weeks of the order.
Writ Petition is disposed of. Interlocutory Application, if any, is disposed of.