SHAHPUR SERVICE CENTER Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Santosh Srivastava and Shri Prakash Padia, learned counsel for the parties.

(2.) The present writ petition is directed against the order dated 20.05.2009 passed by respondent no.5, Executive Director (Retails Sales), Indian Oil Corporation Ltd., Mumbai as also the order dated 26.09.2008 passed by respondent no.4, General Manager, Indian Oil Corporation (Marketing Division), Noida .

(3.) It appears that an inspection of the retail outlet of the petitioner was carried out on 30.05.2007 by an officer of the Hindustan Petroleum Ltd. A marker test was conducted on the spot which had failed and the sale and supplies of the petroleum product from the retail outlet of the petitioner's firm was suspended.