SADBHAVNA H P GAS, THROUGH ITS PROPRIETOR, NUPUR SRIVASTAVA Vs. HINDUSTAN PETROLEUM CORPORATION LIMITED THROUGH SENIOR REGIONAL MANAGER

JUDGEMENT

(1.) In this Letters Patent Appeal, the appellant has assailed the elaborate judgment dated 19.7.2017 passed by the learned Single Judge in CWJC No. 11915 of 2016.

(2.) The writ petition was filed by the appellant against the decision of the respondent-Hindustan Petroleum Corporation Limited (hereinafter referred to as "the Corporation") initially against the show cause notice dated 13.6.2016, later on the appellant filed I.A. No. 7268 of 2016 challenging the order of termination dated 31.8.2017passed by the Corporation.

(3.) The Corporation issued show cause notice to the appellant on detection of fraud on verification from the Bihar School Examination Board in the matriculation certificate of the writ petitioner used for obtaining the distributorship, matriculation certificate was found to be forged and fabricated and not related to the appellant but of one Surendra Karmali, S/o Jeet Ram Karmali. The appellant thereafter filed reply to the show cause notice during the pendency of the writ application. The appellant has submitted her reply as follows: