TEJINDER SINGH DHINDSA,J. - (1.) Petitioner has filed the instant writ petition seeking a writ of certiorari for quashing the orders dated 21.01.2019, 17.01.2019 and 15.01.2019 at Annexure P-6 (colly) issued by the Indian Oil Corporation Limited, Hindustan Petroleum Corporation Limited and Bharat Petroleum Corporation Limited.
(2.) Counsel would argue that it was on the initiative of the petitioner by virtue of filing CWP-17103-2015 decided on 10.09.2015 that the Gas Cylinder Rules, 2016 were notified by the Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) framed on 22.11.2016 (Annexure P-3).
(3.) The sole contention raised by counsel is that the impugned orders at Annexure P-6 (colly) amount to non-adherence of Rule 9(3)(v). It is argued that the respondent/authorities having framed the Gas Cylinder Rules, 2016, cannot now issue orders which seek a departure from Rule 9 (3)(v) as the same would amount to be a safety hazard. Yet another submission raised is that the impugned orders would tantamount to suggest that the Gas Cylinder Rules, 2016 would have no applicability qua LPG cylinders.;