Virender Singh, C.J. - (1.) THE instant appeal is at admission stage and taken up on an urgency memo filed by learned counsel for the appellant. Since learned counsel for both the sides have agreed to the final disposal of the instant appeal, at admission stage itself, hence admitted to hearing and taken on board for its final consideration.
(2.) BHARAT Petroleum Corporation Limited (hereinafter referred to as BPCL) being aggrieved of the judgment dated 30th January, 2015 rendered by learned Single Judge in W.P.(C) No. 5788/2014 filed by respondent No. 1, M/s. Suresh Kumar Patwaria, Retail Outlet Dealer of BPCL (hereinafter to be referred to as petitioner only), whereby direction has been given to BPCL to pass a final order within a stipulated period failing which the order of suspension of supply to the retail outlet by BPCL shall stand revoked, is before us through the medium of instant Letters Patent Appeal. Admittedly, when the petitioner knocked at the door of the learned Writ Court, the final order was not passed by the competent authority (Respondent No. 4 herein) and he sought quashment of the order dated 2nd of August, 2014 issued to him by Territory Manager (Retail), Ranchi (Appellant No. 2 herein), whereby the suspension of sales and supplies of petroleum products by an oral order dated 09.07.2014 was affirmed and the entire matter was before respondent No. 4 for his consideration with regard to certain irregularities found at the retail outlet of the petitioner during an inspection conducted by the QCC team of BPCL on 09.07.2014. The petitioner had also responded to the show cause notice issued to him. As there was delay at the end of the respondent No. 4 in passing the final order in terms of Clause 8.5.1 of Marketing Discipline Guidelines, 2013 (for short MDG 2013), this constrained the petitioner to approach the Writ Court for the aforesaid relief.
(3.) CERTAIN facts are required to be noticed for the purpose of proper appreciation of the case on hand.;