Shree Chandrashekhar,J. - (1.) The petitioner, a proprietorship firm was allotted dealership for a retail petroleum outlet at Dumka. A Dispensing Pump and Selling Licence Agreement was executed on 10.10.2013 for sale and supply of petroleum products for 15 years. The petitioner is aggrieved by order dated 23.02.2015 whereby, the agreement dated 10.10.2013 has been terminated with immediate effect.
(2.) The brief facts of the case are summarised thus. An inspection was carried on 09.07.2014 at petitioner's outlet by Quality Control Cell Team when it was found that density register was not updated for MS and HSD since 25.06.2014 and the stock register/DSR was not updated since 20.06.2014. Accordingly, the QCC Team tested the density of petroleum product with reference to last invoice of the product. The QCC Team found variation in density in MS sample much beyond permissible limits. In MS stock and HSD stock, abnormal stock variation was detected and accordingly, samples were drawn for clinical tests. When the QCC Inspection Team asked to handover Tank Lorry (TL) samples of the last and second last load of MS and HSD, it was informed that TL samples for MS are not available and TL sample of HSD was available only for the last load. The outlet's representative was instructed to suspend sales of all petroleum products till, further instruction from the Team Manager (Retail), Ranchi. A show-cause notice was issued to the petitioner on 02.08.2014 and a direction for further suspension of sales and supplies of petroleum products was issued. The petitioner submitted detailed reply on 13.08.2014. A notice for personal hearing on 17.09.2014 was given and the petitioner's representative appeared and filed further reply. The petitioner approached this Court in W.P.(C) No. 5788 of 2014 which was disposed of vide order dated 30.01.2015 directing the respondent-BPCL to pass final order keeping in view Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 2005 and the findings recorded in order dated 30.01.2015. Aggrieved by the direction of the Writ Court, L.P.A No. 105 of 2015 was preferred by M/s Bharat Petroleum Corporation Limited against the said order and the Letters Patent Court vide order dated 12.02.2015 interfered with the findings of the Writ Court vis-a-vis adulteration of MS samples drawn from the retail outlet and directed the appellant-BPCL to pass a speaking order within three weeks.
(3.) Heard the learned counsel for the parties.;