SREELAL Vs. DISTRICT PROJECT MANAGER

JUDGEMENT

(1.) The petitioner, who is an Akshaya Common Service Centre Entrepreneur, is before this Court seeking to set aside Ext.P2 notice and Ext.P4 order and to direct respondents 1 to 3 to permit the petitioner to continue with the functioning of the Akshaya Centre.

(2.) The petitioner has been running the Akshaya Centre with CSC ID KL.011200311 at Muttil in Wayanad District since the year 2008. The petitioner was served with Ext.P2 notice dated 02.08.2017 informing him that a decision has been taken to cancel the entrepreneurship of the petitioner on the basis of certain complaints. The petitioner was required to give his explanation within seven days.

(3.) The petitioner would state that on receipt of Ext.P2, he contacted the office of the 3 rd respondent-Chief Co-ordinator, Akshaya Project, seeking details of the complaints against him. The petitioner was directed to contact respondents 1 and 2 for getting copies of the complaint. Though the petitioner approached respondents 1 and 2, they refused to furnish requisite copies of the complaints referred to in Ext.P2. The petitioner submitted Ext.P3 reply narrating details of services rendered to the customers who have given the complaints.