M. BHARATHI Vs. VELLORE

JUDGEMENT

(1.) Mr.K.V.Sajeev Kumar, learned Special Government Pleader is present in Court to take notice for the respondent Vellore District Cooperative Milk Producers Cooperative Society Limited. Bearing in mind the discussion at the time of admission and by consent expressed by both learned counsel, this writ petition is disposed finally even at the time of admission.

(2.) The petitioner has challenged proceedings in Na.Ka.No.4110/V.P.1- 2/19 dtd. 28/3/2023 that unilaterally terminates her wholesale dealership in respect of Booth No.9009, Arakkonam Town. The petitioner was granted the dealership under Na.Ka.No.2680/V.P.1/08 on 30/1/2009 for sale and distribution of Aavin Milk Sachets by the then Vellore-Tiruvannamalai District Milk Producers Cooperative Society Limited, C-1325. The appointment was for the period from 1/2/2009 to 31/1/2011.

(3.) The petitioner claims that she has been engaged in the business from 1/2/2009 and her daily off take is in excess of 6200 litres besides the milk directly indented by the Naval Station, CSIF and Government Hospitals. Her service continued even pursuant to the bifurcation of the VelloreTiruvannamalai District qua the Vellore-Ranipet District when the VLR-309 Vellore District Cooperative Milk Producers Society Limited was established. Thus, the original allotment issued in 2009 was not disturbed. While this is so, she received the impugned order on 3/4/2023 terminating the dealership.