M/S. SGBL (INDIA) LTD. Vs. BSNL

JUDGEMENT

(1.) THIS petition seeks quashing of notice dated 31.01.2013, Annexure -6, inviting Expression of Interest "First Round" for Franchisee ship of BSNL products and services for sales and distribution in Odisha Telecom Circle.

(2.) CASE of the petitioners is that they are the existing franchisees of BSNL under Odisha Telecom Circle for sale and distribution of BSNL products. The BSNL introduced the 'CM Sales and Distribution Policy, 2012' on 07.06.2012. Thereafter the impugned notice, inviting expression of interest, dated 31.1.2013 was issued. In the said notice the right of existing franchisee to participate has been restricted as follows:

(3.) ACCORDING to the petitioners this restriction is arbitrary and the denial of right of equality.