Delhi High Court
Anil K.Oil Depot vs Asst.Commissioner (E) Food & ... on 9 January, 2009
Author: S.Ravindra Bhat
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Pronounced on: 9.01.2009
+ W.P. (C) 2913/2007
ANIL K.OIL DEPOT ..... Petitioner
Through: Mr. Apurb Lal, Advocate.
versus
ASST.COMMISSIONER (E) FOOD &
SUPPLIES OFFICE ..... Respondent
Through: Mr. Darpan Wadhwa, Advocate.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
1. Whether the Reporters of local papers
may be allowed to see the judgment?
2. To be referred to Reporter or not?
3. Whether the judgment should be
reported in the Digest?
S.RAVINDRA BHAT, J. (ORAL)
%
Issue Rule. Learned counsel for the respondents waives notice of Rule. With
consent of counsel, the matter was heard for final disposal.
2. The petitioner seeks a direction for quashing of order dated 3.4.2007
whereby an appeal under Clause 8 (6) of the Delhi Kerosene Oil (Export and Prices)
Control Order, 1962 (hereafter called "the Control Order") was rejected and the order of
the Assistant Commissioner dated 18.6.2003 was affirmed.
3. The petitioner was sanctioned a Kerosene Oil Depot (KOD) on 23.6.1981
CWP 2913/07 Page 1
in the reserved category and a license was subsequently issued on 7.9.1981. On
17.4.86 he requested the Food and Supplies Office for transfer of license in regard to
the KOD in favour of his wife and furnished certain documents. This indicated a change
of constitution of the proprietorship firm. Apparently, the request was because the
petitioner was appointed as Nursing Orderly
with the Government of NCT of Delhi on 22.5.1986. After joining the post he requested
the respondent (by an application dated 6.6.1986) to induct his wife as partner in the
firm. No action was taken; the petitioner sent a reminder in February, 1991. It is
claimed that on 27.9.2002, the respondent renewed the license for a period of two
months; similar action was taken by letter dated 28.11.2002.
4. It is alleged that the respondent, despite repeated requests, did not take
any action, but on 19.4.2003, temporarily attached the card holders of the outlet, to
another KOD. The petitioner felt aggrieved and thus approached the Commissioner. In
these circumstances, the respondent authorities cancelled the license by an order dated
18.6.2003. The said order reads as follows: -
"Shri Anil Kumar, Prop. M/s Anil Kumar KOD Lic. No.2316/81 is
hereby informed that his application for transfer of his KOD license in
favour of his wife Smt. Raj Bala, after getting Govt. Job has been
considered by the Department and has been rejected on the ground
that no change in constitution is to be allowed subsequently once
allotment has been made in favour of one except in case of the
inheritance as per Departmental policy in which cases the outlets may
be transferred to the successors/legal or natural heirs. The request of
the KOD holder is not covered under the said departmental
guidelines.
Therefore, I, C.M. Dhingra, Asstt. Commissioner (East) Food &
Supplies Department, Delhi being the Licensing Authority in exercise
of the power conferred upon me under the provisions of Delhi
Kerosene Oil (E&P) Control Order, 1962, do hereby cancel the license
CWP 2913/07 Page 2
with immediate effect."
5. The petitioner preferred an appeal to the Financial Commissioner against
the above order. The relevant part of the Financial Commissioner's reasoning is as
follows:
"The impugned order dated 18.6.2003 has disposed of the
application of the appellant seeking transfer of his KOD license in
favour of his wife Smt. Rajbala and has rejected it on grounds that no
change in constitution is allowed, except in case of inheritance as per
departmental policy. It is clear that the impugned order has been
passed on ground that the Control Order does not have a provision
which covers such a request. The appellant has relied upon an order
passed by Commissioner, Food & Supplies dated 22.8.86 (Appeal
No.116/86) where the issue relates to the Fair Price Shop which was
sanctioned in favour of one Sh. Anil Kumar, who subsequently
inducted his brother Sh. Parveen Kumar as his partner. After this was
approved, at a much later date the said Sh. Anil Kumar obtained
employment in a bank. That the Commissioner, Food & Supplies had
allowed the said Sh. Parveen Kumar to continue running of the FP S
under these circumstances. The present case however is not a
parallel to the cited case on two grounds; the order relied upon has
indicated that the brother was a blood relation and secondly the
brother had became a partner in running the FPS, long before the
original holder/licensee obtained employment. In the present case,
the documents placed on record show that the appellant had sought a
change in constitution and a transfer of the license to his wife on
grounds that he had been offered employment. I have gone through
the provisions of the Control Order where Clause 6 (2) clearly
provides that if the Commissioner (Food & Supplies) is satisfied with
the terms and conditions of a license or any directions issued under
Clause 3 (d) or any other provision of the Control Order are
contravened in a manner that cancellation of the license is called for,
the license can be cancelled after giving the licensee a reasonable
opportunity of stating his case against the proposed cancellation. I
have also gone through the departmental circular of 4.7.03 which
relates to action being taken against the licensees and where also,
cancellation has been mentioned to be done only after giving a
reasonable opportunity of being heard. The departmental policy
enumerated through an order issued by respondent on 17.6.02 shows
the change in constitution is allowed only in case of death of licensee
to the successor, legal heirs or natural heirs, under certain specified
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terms and conditions of eligibility. Admittedly the present case is not
whether the licensee had either contravened the terms and conditions
of the license or whether action was proposed to be taken because
the licensee had erred. This is a simple matter where the licensee
had sought a change in the constitution of the proprietary firm and had
desired that the license should be transferred in the name of his wife.
The departmental policy in this regard is very clear and since this was
not a case where change was being sought by virtue of the death of
the licensee/authorized holder of the license, no relief could have
been granted. Simultaneously the appellant being a licensee had
obtained individual employment elsewhere and he was repeatedly
insisting for change in proprietorship of the concern and transfer of the
license in the name of his wife. The impugned order is clear in
content where application for transfer of license of the appellant has
been rejected and the change in constitution sought had been refused
because there was no provision in the policy to do so. The
cancellation of the license is a result of these two action and not in
pursuance to any act by the appellant which was in contravention of
the provisions of the Control Order."
6. The petitioner contends that the respondents' action, in refusing
to transfer the license by not permitting the reconstitution of the firm, is
arbitrary. It was contended that the respondent was duty bound to grant a
fair opportunity to the petitioner before cancelling the license. Being guilty
of inaction for about 17 years, the respondent could not have all of a sudden
and without prior notice decided to cancel the license. It was contended that
the respondent could not have applied a subsequent policy where change in
constitution of the firm is deemed no ground for transfer. Even assuming
such policy change to be relevant, the respondent could not have
discriminated against the petitioner because under similar circumstances
others were granted licenses as well as change of constitution of the firm.
CWP 2913/07 Page 4
Reference was made to an order of the Commissioner in Appeal No.116/2006
permitting change of constitution of firm in favour of a blood relative.
7. The respondents rely upon a Circular embodying the
departmental policy in such cases issued on 17.6.2002. That reads as
follows: -
ORDER
"Sub: Departmental policy and Eligibility terms and
conditions for change in constitution in case of death only,
for P.D.S. outlets.
Change in constitution will only be allowed in case of
death of licensee/authorization holder of PDS outlets to their
successors to the legal heirs or natural heirs, who are not
gainfully employed, subject to the following terms and
conditions of eligibility.
1. The applicant should have valid legal and physical
possession over the premises.
2. The applicant should be preferably 10th class pass from
the recognized board or equivalent and be able to
maintain books of accounts. A proof in support of
Education Qualification should be attached. This
condition is relaxable in special circumstances by CFS.
3. The applicant should not be proprietor or partner of a
cancelled PDS outlet nor should be connected in any
way with another PDS outlet.
4. The applicant should not have been convicted under
the E.C. Act, 1955.
5. The applicant should not be below 18 years of age as
on the date of the submitting application.
6. The applicant will abide by the conditions laid down
under the Delhi Specified Articles (Regulation of
Distribution) Order, 1981 and the Delhi Kerosene Oil
(Export & Price) Control Order, 1962 as amended from
time to time as the case may be.
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7. An affidavit that applicant has read all the terms and
conditions of license and under takes to abide them,
should be attached with the application.
The application along with the documents required as
referred above should be submitted in the concerned
circle office within the 30 days of the death of the
licensee. T he documents submitted along with the
application should be valid on the day of submission of
application.
In cases where file for change of constitution is pending
with CFS office, temporary permission to run the PDS will
be allowed by the Asstt. Commissioner, upto 3 months
maximum. However, the head-office should be kept
informed. Thereafter the file for extension should be sent
to CFS office. If the change in constitution/papers are not
complete in this period, the file for extension beyond three
months should be put up to the CFS."
8. The respondent disputes that the request for change of name or
constitution was made in 1986; they allege that such a request was made for
the first time in 1997 and that since the rules did not permit transfer of
license, the decision to cancel the existing KOD license is not arbitrary. It is
further submitted that with the issuance of the order dated 17.6.2002, no
one is entitled except in terms of the eligibility conditions spelt out in that
document.
9. The facts show a narrow controversy between the parties. The
respondents do not dispute that the petitioner was issued a KOD license in
1981. Though the date of the petitioner's request for transfer of license and
change in constitution of the firm has been disputed, other circumstances
CWP 2913/07 Page 6
relating to the request are not in dispute. The petitioner was issued an
appointment to a public post in 1986 which necessitated his applying for
transfer of KOD license. Simultaneously he asked for re-constitution of the
firm. It appears that no action was taken on the request for 17 long years.
Apparently, the KOD continued to function without any hindrance. It was
only in 2002 when the respondents renewed the license for short spells of a
few months; that the petitioner approached them for action on his request.
The license was then cancelled on 18.6.2003.
10. Now, there cannot be any dispute that fairness and non-
arbitrariness are unshakeable, cornerstones of the edifice of equality. The
question is whether the petitioner can under the circumstances of this case
insist that the license, originally issued to him in 1981 should be transferred
in favour of his wife. Concededly, the respondent did not formulate any
policy with regard to the change in constitution of a firm (or concern) which
was allowed to establish and manage a KOD till 17.6.2002. Such gap in
policy perhaps widened their discretion enabling grant of such request in
certain cases. However, in the opinion of this Court, those instances cannot
be treated as precedent upon which the petitioner can found an enforceable
claimant.
11. The petitioner was granted KOD at a time when he was
unemployed. Although details of the eligibility conditions applicable at the
time have not been furnished to the Court, it may be reasonable to infer that
CWP 2913/07 Page 7
lack of the applicant's employment was one criteria which impelled the
authorities to issue licenses. In any event, the petitioner was under a
compulsion to divest himself of the license upon taking up public
employment under the State. He, therefore, requested for "change in the
constitution of the firm" as a prelude to transfer of the license. No policy,
rule or regulation permitting such transfer or empowering the applicant to
assert such or a similar claim was brought to the notice of the Court. Yet the
petitioner's request was not rejected, it languished and the KOD was allowed
to function for 17 long years. When he again pressed for the transfer, the
respondent cancelled the license on an application of the order/Circular
dated 17.6.2002.
12. The Court is of the considered view that in the very nature of
things, KOD is a license largesse conferred upon the State to individuals
upon fulfillment of validly spelt out criteria. Its continuation, grant and
transfer are all aspects which can be fully regulated by the licensing
authority. In exercise of such executive power, the Commissioner framed
guidelines contained in the order dated 17.6.2002 spelling out the
circumstances where change in constitution of the firm is permissible. The
essential pre-requisite for consideration of such application is death of
licensee or the authorization holder; the other crucial aspect is that natural
heirs of such persons who are not gainfully employed are alone entitled to
consideration. After all having regard to the object of the scheme which is at
CWP 2913/07 Page 8
once to ensure distribution of essential commodities as also provide
employment, the formulation of such a criteria and its non-discriminatory
application as in the present case is in consonance with the principle of
equality under Article 14 of the Constitution of India. The respondents
cannot be faulted for applying the criteria; in this case plainly the petitioner's
request could not have been acceded to.
13. For the above reasons, the Court is of the view that there is no
infirmity in the impugned order. The Writ Petition is accordingly dismissed.
No order as to costs.
S. RAVINDRA BHAT
JUDGE
JANUARY 09, 2009
/vd/
CWP 2913/07 Page 9
