R.BANUMATHI,J. - (1.) Leave granted.
(2.) This appeal arises out of judgment and order dated 21.04.2008 in and by which the High Court of Judicature at Allahabad has set aside the order of termination of the dealership of the respondent-firm on the ground that there was violation of principles of natural justice. Being aggrieved, Indian Oil Corporation Ltd. has preferred this appeal.
(3.) Respondent no.1 is a partnership firm running a retail outlet of the Indian Oil Corporation Ltd. (IOC) for selling the petroleum products at Purani Bazar, Karvi Town, District Chitrakoot. On 13.02.2006 an inspection was carried out in the first respondent's retail outlet and certain irregularities and breaches were noticed and the first respondent was issued a show cause notice on 14.03.2006 by the Senior Divisional Retail Sales Manager to which the respondent respondent replied on 23.08.2006. Another show cause notice on 01.08.2006 was again issued to the said respondent which was suitably replied by the first respondent on 10.08.2006. It is stated that further inspection was again carried out on 21.07.2006 and certain irregularities are said to have been noted. Again another show cause notice dated 19.08.2006 was issued to which the first respondent-dealer replied on 29.08.2006. By the Order dated 27.11.2006, General Manager, Indian Oil Corporation Ltd., terminated the retail outlet dealership of the first respondent.;