M/S BIMLA KEROSENE DISTRIBUTOR, THROUGH ITS PARTNER BIMLA KUMARI, PALAMU Vs. INDIAN OIL CORPORATION LTD. THROUGH ITS CHAIRMAN-CUM-MANAGING DIRECTOR, NEW DELHI,

JUDGEMENT

(1.) Heard counsel for the petitioner and also counsel on behalf of the respondents.

(2.) The respondent Indian Oil Corporation Ltd. granted dealership of kerosene oil in the name of M/s Bimla Kerosene Distributor in the quota of scheduled caste in the year 1986. An agreement was entered into between the respondent Indian Oil Corporation Ltd. and the petitioner, whereby Clause 16 ( C)(ii) restricted the dealer not to take up any other employment or engage in any other business, apart from the operation of the dealership.

(3.) It appears that the petitioner joined an N.G.O. and she was granted certain remuneration which is evident from the letter dated 04.04.1990, which is annexed as Annexure 2 / 1 to the writ petition.