CHAUDHARY FILLING POINT,KAZIPUR THRU ITS PROP. Vs. STATE OF U.P. THRU PRIN.SECY.FOOD AND CIVIL SUPPLIES

JUDGEMENT

(1.) Heard Sri Upendra Mishra, learned Counsel for the petitioner and Sri Manish Jauhari, Counsel for the Indian Oil Corporation as well as learned Standing Counsel.

(2.) Petitioner, who was a retail petrol pump dealer of Indian Oil Corporation Limited [ in short referred to as the "IOCL"] has filed the instant writ petition questioning the correctness and validity of the order dated 14.6.2018 passed by the Executive Director (Retail) Indian Oil Corporation Ltd. Mumbai (opposite party no.3) dismissing the appeal preferred by the petitioner against the order dated 14.7.2017 whereby the dealership of the petitioner was terminated.

(3.) In short, the facts of the case are that M/s Chaudhary Filling Point is a proprietorship firm of which petitioner no.2- Shamshad Ali Chaudhary is the proprietor. It is said that the petitioner was allotted a Retail Outlet/Petrol Pump dealership (KSK) at Kazipur, district Barabanki and in furtherance of the same, a dealership agreement was executed between the petitioner and IOCL on 12.9.2012. The dealership agreement dated 12.9.2012 was for a period of five years with effect from 30.5.2012 and continued thereafter with regular extensions.