SUMAN AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ jurisdiction of this Court conferred by Article 226 of the Constitution of India has been sought to be invoked by this present petition. The petitioner is aggrieved by a communication dtd. 25/11/2019 by which his dealership of an oil station was terminated. The petitioner contends that such termination is in gross violation of the principles of natural justice and is otherwise unsustainable in law.

(2.) Before going into the issues involved, the brief facts of the case are narrated herein below.

(3.) The petitioner is the dealer of oil pump station in the name and style M/s Dulal Sales and Service Station, Ruposhi in the district of Dhubri. The petitioner had opened the said dealership of IOCL in the year 2008 and claims to be operating the retail outlet to the full satisfaction of all concerned and without any complaint. On 29/3/2018, an inspection was carried out by a team of IOCL official belonging to the Anti Adulteration Cell (AAC). On such inspection, some additional unauthorized fitting like "Double Metallic Gear" in MIDCO mechanical dispensing unit was allegedly found, which the petitioner had denied.