AVM OIL FIELD SERVICES Vs. GAIL GAS LIMITED

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order dated 08.03.2019 passed by the respondent banning the petitioner for a period of two years from the date of the order.

(2.) By an Agreement dated 30.11.2016 executed between the parties, the petitioner had been awarded the work of 'Hiring Services for Forecourt Management (Dispenser Operation and Associated Jobs)' at Meerut and including at Lohia Nagar.

(3.) It is the case of the respondent that on 11.08.2018, it came to the knowledge of the respondent through a video which was circulated on social media, a customer was seen alleging the Company to have been indulging in corrupt and fraudulent practices by tampering with the amount displayed on the CNG dispenser. The respondent alleged that the Station Manager and the Driveway Salesman (DSM) were involved in this tampering. The respondent, therefore, issued a Show Cause Notice dated 05.02.2019 to the petitioner seeking explanation as to why an action of banning should not be taken. The petitioner submitted its response to the Show Cause Notice vide letter dated 11.02.2019 and was even provided an opportunity of personal hearing whereafter the Impugned Order was passed by the respondent.