RAJA GAS AGENCIES Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks a mandamus declaring the action of the 3rd respondent in not acting upon the petitioner's letter dated 31.08.2020 in the enquiry proceedings pursuant to show cause notice GB/VLRO/Legal dated 27.07.2020 as illegal, arbitrary and violative of the principles of natural justice and for a consequential direction to 3rd respondent to act upon the letter dated 31.08.2020 of the petitioner and pass such other order.

(2.) The 2nd respondent issued notification dated 01.10.2007 for appointment of LPG Distributors throughout the then united Andhra Pradesh. Pursuant to which, the petitioner applied for the location Kadiyam in East Godavari District which was notified as reserved category for SC/ST. After scrutiny of applications and interview, the petitioner became the successful candidate for Kadiyam. Subsequently the Distributorship Agreement dated 03.11.2020 was entered into by the petitioner with 3rd respondent and since then the petitioner has been operating LPG distributorship without therebeing any complaint.

(3.) The respondents 2 & 3 filed counter opposing the writ petition contending thus: