R ALEXANDER Vs. CHIEF REGIONAL MANAGER, HINDUSTAN PETROLEUM CORPORATION LTD; SENIOR REGIONAL MANAGER, HINDUSTAN PETROLEUM CORPORATION LTD , MADURAI REGIONAL OFFICE; EXECUTIVE SALES OFFICER, HINDUSTAN PETROLEUM CORPORATION LTD

JUDGEMENT

(1.) The petitioner has approached this court, with a prayer for issuance of a writ, in the nature of certiorari, to quash the order passed by the respondents in cancelling the temporary arrangement for operation of the outlet at Thuckalay West, Kanyakumari District.

(2.) The pleaded case of the petitioner is that the petitioner is a dealer of Hindustan Petroleum Corporation Limited, in respect of retail outlet at Karungal. Under the license, the petitioner opened a retail outlet on 16.03.1994. That his dealership was suddenly terminated on 12.05.2006, on the ground that the petitioner had kept some stocks beyond the permissible limit.

(3.) That in addition to this outlet, he was also the dealer of Hindustan Petroleum Corporation Ltd., in respect of CoCo outlet, which also stands terminated.