PARWATI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed for issuance of direction upon the respondents to credit the amount of Rs.7,98,202.00 and Rs.25,000.00 in her bank account which were arbitrarily debited on 6/6/2024 and 4/9/2024 respectively without following lawful procedure as stipulated in Marketing Discipline Guidelines, 2012 issued for RO/SKO Dealerships of Public Sector Oil Companies by the Government of India. Further prayer has been made for issuance of direction upon the respondents restraining them to further debit or deduct any amount without assigning any cause towards any penalty as the petitioner is not the actual beneficiary of the scheme floated by the respondent corporation.

(2.) Having heard learned counsel for the parties and considering the nature of the prayer made in the writ petition, without entering into merit of the case, the petitioner is given liberty to prefer a fresh representation along with relevant documents on the present issue before the respondent no.2- Senior Divisional Retail Manager, Indian Oil Corporation Limited (Marketing Division), Ranchi. On receipt of the said representation, the respondent no.2 after verifying the relevant records and on providing due opportunity of hearing to the petitioner/her representative, shall take an appropriate informed decision in accordance with law within eight weeks from the date of filing of the representation.

(3.) The writ petition is, accordingly, disposed of with the aforesaid liberty and direction.