M/S. ANIL AGENCIES, S.N. PLAZ Vs. THE ASSISTANT GENERAL MANAGER (SALES & MARKETING), BSNL TELECOM AND OTHERS

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) From the pleadings it is evident that, petitioner was a franchisee of the BSNL and the BSNL has issued a notice to the petitioner stating that the performance of the petitioner was satisfactory during a particular check period and terminated the services within 30 days with effect from 10.1.2018. It is thus challenging Ext.P1 notice dated 5.1.2018, this writ petition is filed

(3.) I have heard learned counsel for the petitioner, and learned standing counsel for respondents.