SAVITA SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) One Shanti Devi was appointed as a dealer for distribution of Liquefied Petroleum Gas (LPG) by Hindustan Petroleum Corporation Ltd. (Corporation) and for the purposea dealership agreement was also executed between Shanti Devi and the Corporation.

(2.) It appears that on the death of Shanti Devi the Corporation agreed to transfer the dealership in favour of Smt. Savita Sharma and Vivek Sharma, the daughter and son of Shanti Devi and the reconstituted dealer started dealership in the name and style of M/s. Vaishno Gas Service. A copy of the agreement executed between the Corporation and petitioners no.1 and 2 is enclosed as Annexure-2 to the present petition.

(3.) Certain complaints were received in the matter of violation of the terms of the dealership agreement as well as in the matter of loss/shortage etc of LPG cylinders. The Chief Regional Manager of Corporation namely Shri Dharampal Gupta issued a show cause notice dated 18.6.2013 calling upon the two partners to show cause as to why appropriate action be not taken in the matter for the alleged violation of the dealership agreement, distributorship agreement, other discrepancies. violation of marketing guidelines and details of the discrepancies noticed have specifically been tabulated in the show cause notice. 15 days' time was granted to submit reply to the show cause notice. A copy of the show cause notice is enclosed as Annexure-3 to the present petition.