G.S.Singhvi, J. - (1.) The petitioner Company has filed this writ petition under Article 226 of the Constitution of India seeking issuance of a writ, order or direction to the effect that telegram dated 16.7.90 and letter dated 16/17.7.90 be declared as illegal and be quashed with a further declaration that letter of intent dated 1.6.90 continues to be in force. It has been further prayed that the non-petitioners be directed to take all necessary and consequential steps for execution of agreement and to implement the same qua the petitioner as Selling Agent for the territories of Rajasthan, Punjab, Haryana, Himachal Pradesh and Delhi. It has also been prayed that the respondents be directed not to appoint any other selling agent/distributor for the aforesaid territories. The petitioner has lastly prayed that the respondents be directed to give him commission on the products sold in the territories aforesaid after 12.6.90.
(2.) The petitioner is a Company incorporated under the Companies Act,1956. Its registered office is at Ahemdabad and branches at Jaipur, Alwar and other places.
(3.) Rajasthan Cooperative Dairy Federation Limited (hereinafter referred to as the Federation), is a Federation of District Cooperative Milk Products Union situated in various Districts of Rajasthan. Its Board is nominated by the Government of Rajasthan and the Federation acts under the control of Government of Rajasthan. The petitioner has claimed that it is an instrumentality and the agency of the State of Rajasthan. A separate post of Dairy Secretary exists in the Government of Rajasthan.;