ANUP KUMAR BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged a letter dtd. 27/10/2021 issued by the Indian Oil Corporation Limited (IOC) addressed to the petitioner whereby the petitioner has been asked to furnish documents for reconstitution of the Partnership Firm M/s. Ashadeep Gas Services failing which the petitioner's Distributorship would be suspended with effect from 1/11/2021.

(2.) The petitioner claims to be a person with disabilities having applied for and obtained the LPG license under the "Physically Handicapped" category.

(3.) The petitioner is essentially aggrieved by IOC's insistence for reconstitution of the Partnership Firm as the petitioner is not willing to induct the private respondent no. 6, who is the daughter of the petitioner's deceased brother and erstwhile partner of the firm. The petitioner's brother died on 30/4/2021. The petitioner informed IOC of the passing away of his brother on 1/5/2021.