JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this WP under Article 226 dated January 20, 2012 is questioning a decision of Indian Oil Corporation Limited (in short IOCL) terminating the dealership agreement.
(2.) The agreement has been terminated alleging that the petitioner was functioning in violation of the terms and conditions of the agreement. It was alleged that the petitioner had fiddled with sealed DU, and that with an oblique aim and intention he had reported damage to the DU due to the accident.
(3.) Mr. Mukherjee appearing for the petitioner submits as follows. The decision to terminate the agreement is vitiated by arbitrariness, for the allegation of tampering was not established, and for the accident the petitioner was not responsible in any manner whatsoever. He has said that the petitioner still in possession cannot be deprived of the fuel stock he purchased and of the pieces of equipment owned by him.;