KAMLESH AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The above three writ petitions entail common facts and questions of law for consideration and are, therefore, being disposed of by this common judgement.

(2.) Petitioner Smt.Kamlesh Aggarwal widow of late Shri K.K.Aggarwal, had been given the agency by the National Savings organisation in respect of Mahila Pradhan Kshetriya Bachat Yojna (CW No.3510/2001). She had also been appointed the authorised agent for the Public Provident Fund Scheme (CW No.5448/2001). Petitioner additionally had the agency under standardised agency system for the sale of National Savings Certificates and for obtaining deposits in the Post Office Time Deposit Scheme (CW.No.5464/2001).

(3.) Petitioner is aggrieved by three similar orders all dated 2.8.2000, passed by respondent No.2 terminating the above agencies of the petitioner. The main grievance of the petitioner is that the said terminations have been done either without any notice or an opportunity being given to the petitioner to explain her case. Besides the termination was not a termination simplicitor, rather the termination carried a stigma as a result of which the petitioner is debarred from seeking any other agencies under the respondents. The petitioner accordingly in CW No.3510/2001 has prayed inter alia for quashing of the order dated 2.8.2000, terminating the petitioner's agency for Mahila Pradhan Kshetriya Bachat Yojna. Petitioner also seeks a mandamus to the respondents to permit the petitioners to carry on the agency as per its original term upto 4.2.2003. A writ of mandamus is also sought for release of the commission claimed to be due to the tune of Rs.2,31,132/-.