ANITHA A.T. Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner is aggrieved by Ext.P6 show cause notice proposing termination of the Franchisee for distribution of domestic as well as commercial gas cylinders. The petitioner has been conducting the same from 21/02/2003.

(2.) IT is pointed out that in Ext.P6, the only reason shown is registration of a crime as per F.I.R No.41 dated 10/01/2012. It is also stated that the petitioner has filed a detailed objection before the fourth respondent as per Ext.P7. Apprehending immediate termination, this writ petition has been filed.

(3.) HEARD the learned Standing Counsel, who submitted that Ext.P6 is only a show cause notice and Ext.P7 reply has been received and appropriate decision will be taken.