- (1.) The present Writ Petition has been filed under Article 226 of the Constitution of India, inter-alia, praying for quashing the Order dated 30th May, 2003 (Annexure 4 to the Writ Petition) passed by the Area Manager, Indian Oil Corporation Limited (respondent no.2).
(2.) From the averments made in the Writ Petition, it transpires that on 22nd May, 2003, while the deliveryman of the petitioner was carrying the Cylinders on a vehicle, the Field Officer, Indian Oil Corporation Limited, Mirzapur made checking of the Cylinders.
(3.) An Inspection Report dated 23rd May, 2003 (Annexure 3 to the Writ Petition) was prepared showing that 10 Cylinders mentioned in the Inspection Report, were underweight.;