ADAIKALA MATHA COLLEGE, REP. BY ITS CHAIRMAN DR ARUNACHALAM Vs. GENERAL MANAGER INDIAN OIL CORPORATION LIMITED CHENNAI

JUDGEMENT

(1.) THE petitioners, in all these writ petitions, are colleges, who have approached this court with a prayer, for issuance of a writ, in nature of Mandamus, directing the respondents to supply LPG cylinder for cooking purpose, weighing 14.2 Kgs, under domestic category.

(2.) THE respondents are the State within the meaning of Article 12 of the Constitution of India, being Government undertaking. THE respondents issued guideline, vide, circular No.20/2003, dated 30th October 2003, for supply of subsidized LPG for Non-Domestic Exempted Category of Customers.

(3.) ALL of a sudden, the respondent No.2 addressed the letter to the petitioners, calling on them to surrender the equipment, and take refund of deposit amount, for the reason that the petitioner colleges, were private un-aided colleges and therefore, not entitled for domestic refills, under the policy.