M ANZARUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is aggrieved by Exts.P1, P3 and P5 orders and seeks to declare that the petitioner is entitled to get supply of tickets as per petitioner's quota.

(2.) The petitioner is an Agent of Kerala State Lotteries. The petitioner states that he used to take 18,000 tickets from the 3rd respondent. Due to some accident, the petitioner could not carry on his Agency very effectively and was forced to avail less number of tickets from the District Lottery Office.

(3.) On 12.10.2018, the Agency of the petitioner was suspended by the Director of State Lotteries alleging that the petitioner has misbehaved to the staff in the District Lottery Office. Thereafter, Ext.P2 show cause notice was issued to the petitioner stating that he has misbehaved with the staff of Kollam District Lottery Office and disturbed the functioning of the office. The petitioner was required to show cause as to why his Agency should not be terminated.