- (1.) Heard Sri Sudhanshu Kumar, learned counsel for the petitioner, Sri Vikas Budhwar, learned counsel appearing on behalf of respondent nos. 1 and 2, Sri Dinesh Kumar Tiwari, learned Standing Counsel for respondent no. 3, Sri Yogendra Kumar, learned counsel for Union of India and perused the records.
(2.) By means of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order dated 17.07.2017 passed by Chief Regional Manager and duly constituted attorney, the respondent no. 1, terminating the petitioner's dealership of petrol/ diesel which was continuing under the agreement dated 01.08.2002.
(3.) Briefly stated facts of the case are that some spot inspection was carried out at the petrol pump unit being run by the petitioner under the agreement and in the report there was a remark mentioned that some extra wire was found connected in the mother board of 1 pulsar unit in dispensing unit make Gilbarco Sr. No. HQ10018. The said dispensing unit was found suspected for tampering in the pulsar card which was seized by the inspecting team. While the said report was sent for due verification by the Manufacturer, even before the report could be received, a show cause notice got served upon the petitioner regarding the same and the petitioner was held to be guilty of his conduct in terms of the contract of agreement as he violated, according to the respondent, certain clauses of dealership agreement.;