Madras High Court
Mrs. T.Saraswathi vs The Territory Manager (Lpg) on 18 November, 2021
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.No.15492 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.11.2021
CORAM :
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
W.P.No.15492 of 2011
and
M.P.No.1 of 2011
Mrs. T.Saraswathi
Proprietrix M/s. Sri Selliamman Bhararatgas Agency
No.47/4, Muthurajan Street,
Chengelpet
Kancheepuram District – 603 001 ... Petitioner
Vs.
1.The Territory Manager (LPG)
Bharat Petroleum Corporation Ltd (BPCL)
11th Main Road,
No.1, Ranganathan Gardens,
Chennai-600 040 ... Respondent
Prayer : Writ Petition is filed under Article 226 of the Constitution
of India for issuance of a Writ of Certiorarified Mandamus, or any
other appropriate writ or order or direction in the nature of the writ to
call for the records on the file of the Respondent relating to the show
cause notice CHN:LPG SRI SELLIAMMAN dated 25.04.2011 and
quash the same and directing the Respondent herein to consider the
explanation / reply of the Petitioner date 13.06.2011.
https://www.mhc.tn.gov.in/judis
Page 1 of 6
W.P.No.15492 of 2011
For Petitioner : Mr.Varun Srinivasan
For Respondent : O.S.Karthikeyan
ORDER
The show cause notice dated 25.04.2011 issued by the respondent is sought to be quashed and the petitioner seeks a direction, directing the respondent to considerer the explanation submitted by the writ petitioner on 13.06.2011.
2. The petitioner is a widow and her husband was employed in the Indian Army in the Rank of Lance Naik. The husband of the petitioner died on 07.03.2004 while he was serving at Siachen Glacier (Border) as a defense personnel. Under those circumstances, the petitioner submitted an application for grant of LPG Distributorship and it was granted subsequently.
3. The respondent, Bharat Petroleum Corporation Ltd., https://www.mhc.tn.gov.in/judis Page 2 of 6 W.P.No.15492 of 2011 questioned the documents filed by the petitioner by stating that some of the documents are forged and issued a show cause notice. The petitioner narrates several factors which deserves no adjudication in the hands of this Court at this juncture, as the writ petition is filed challenging the show cause notice.
4. No Writ proceedings needs to be entertained against the show cause notice in a routine manner. The Writ against the show cause notice needs to be entertained only if such show cause notice issued by an incompetent authority having no jurisdiction or an allegation of malafide or rights against any authority. Even in such circumstances, such authority must be impleaded as party / respondent in their personal capacity. In all other circumstances, the show cause notice must be responded allowing the authority to consider the explanation / objection to be filed by the person against whom the show cause notice was issued.
5. In the present case, there was a complaint against the petitioner stating that some fake documents were submitted. Based https://www.mhc.tn.gov.in/judis Page 3 of 6 W.P.No.15492 of 2011 on that the respondent, Oil Corporation issued show cause notice. The petitioner states that she has submitted an explanation and the said explanation has not been considered. Thus, the petitioner is constrained to move the present writ petition. Pursuant to the interim orders granted in the present case, the petitioner is continuing the LPG distributorship.
6. The petitioner submitted an explanation on 13.06.2011. This being the factum established, the respondent is bound to consider the explanation and take a final decision and pass appropriate orders on merits and in accordance with law.
7. Under these circumstance, the petitioner is permitted to submit a copy of the explanation along with the additional explanation and the documents if any, to the respondent within a period of four weeks from the date of receipt of a copy of this order. On receipt of a copy of such explanation and additional explanations / documents if any, the respondent is directed to consider the documents / explanations and pass final orders on merits and in https://www.mhc.tn.gov.in/judis Page 4 of 6 W.P.No.15492 of 2011 accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. It is made clear that till final orders are passed by the respondent, no coercive action shall be taken against the petitioner.
8. With these observations, the Writ Petition stands disposed of. Consequently, connected Miscellaneous Petition is also closed. No costs.
18.11.2021 shr/Kan Internet : Yes Index : Yes / No Speaking order / Non Speaking order To
1.The Territory Manager (LPG) Bharat Petroleum Corporation Ltd (BPCL) 11th Main Road, No.1, Ranganathan Gardens, Chennai-600040 https://www.mhc.tn.gov.in/judis Page 5 of 6 W.P.No.15492 of 2011 S.M.SUBRAMANIAM, J.
shr/Kan W.P.No.15492 of 2011 and M.P.No.1 of 2011 18.11.2021 https://www.mhc.tn.gov.in/judis Page 6 of 6