N PRAMODINI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) In all these writ petitions common questions of facts and law are involved and as such these writ petitions are disposed of by this common judgment.

(2.) The fact of the case as gathered from all the writ petitions is that in order to distribute the S. K. Oil to the public, the Government of Manipur adopted a policy decision under which Agents/ Sub-dealers have been appointed for each Polling station as specified in the appointment orders by the Deputy Commissioner.

(3.) The petitioners were appointed as sub-dealers by the Dy. Commissioner having jurisdiction over the area for the Polling Station as mentioned against their names in the order of appointment. After appointment the sub-dealer obtained licence from the competent authority as required under the Manipur Trade Articles (Lincensing and Control) Order, 1986 and the petitioners were distributing Kerosene Oil to the consumers within their local areas. The Government has constituted a Review Committee to see the functioning of the sub-dealers. The Sub-Deputy Collector of the concerned area issues the Utilisation Certificate every month and thereafter the sub-dealers get allotment of K/Oil for the next month. In the instant cases the Review Committee within whose jurisdiction the writ petitioners were working as sub-dealers, made inquiries and it was found that the functioning of the writ petitioners/ sub-dealers are unsatisfactory as they have intentionally failed to distribute S.K. Oil, to the public. Accordingly, the Review Committee submitted its report to the Dy. Commissioner regarding unsatisfactory performance of the writ petitioners/sub-dealers.