- (1.) Assailing communication dated 7.11.2012 and 12.11.2012 as well as the report dated 31.12.2012, the petitioner has approached this Court by filing the present writ petition. A further prayer for resuming the supply of petroleum products by M/s. BPCL to the Petrol Pump of the petitioner has also been made.
(2.) The learned counsel for the petitioner stated that in the year, 1995 the dealership from M/s. BPCL was awarded and the petitioner started the business in the name and style of M/s. Hirak Point. On 12.10.2012, the outlet of the petitioner was inspected by the officials of M/s. BPCL - respondent No. 1 company and collected sample of the petroleum products. By order dated 07.11.2012, the petitioner was communicated that serious lapses have been found during the inspection and therefore, the supply of all products to the retail outlet was suspended immediately. Vide letter dated 31.12.2012, the sample retained by the petitioner as well as in the territorial office of M/s. BPCL was not tested.
(3.) It is submitted that at the time when sample is taken for Quality Assurance Test at the laboratory, three samples are prepared; one sample is sent to the laboratory, another sample is retained by the client and the third sample is retained by the territorial office of M/s. BPCL.;