S.SASIKALA Vs. TERRITORY MANAGER (LPG),

JUDGEMENT

(1.) Heard Mr.B.Saravanan, learned counsel appearing for the appellant and Mr.S.Natesh Raju, learned Standing Counsel appearing for R1.

(2.) This Appeal by the Writ Petitioner is directed against the order dated 19.02.2019 in W.P.(MD)No.330 of 2019.

(3.) The Writ Petition was filed by the appellant challenging the order passed by the respondent Oil Corporation, cancelling the petitioner's LPG Dealership. The reason for cancellation is on the ground that the appellant had violated the condition Nos.21 and 23(a) (c) of the Distributorship Agreement, dated 07.07.2012. In the show- cause notice issued to the appellant, it is stated that the appellant had entered into a deed of partnership with one Jambulingam without obtaining prior permission from the respondent Oil Corporation and the same is in direct infraction of Clauses Nos.21 and 23(c) of Distributorship Agreement.