SUNIL DUTT SHARMA Vs. CHIEF REGIONAL MANAGER

JUDGEMENT

(1.) In the contest for award of distributorship for Liquified Petroleum Gas Agency in the township of Jagraon in District Ludhiana, Punjab, in the defence category of ex-servicemen who have limited means of livelihood, respondent-Rajinder Sidhu was selected by the Oil Selection Board (hereinafter referred to as the Board) and pursuant to a letter of appointment issued on 26-9-1994, he has started his business of gas agency.

(2.) The appellant-Capt. Sunil Dutt Sharma challenged the selection and appointment of respondent-Rajinder Sidhu in the High Court of Punjab and Haryana. The ground urged was that the eligibility certificate produced by the contesting respondent from Director-General of Resettlement (DGR) of Defence Services, was not valid as it was issued for gas agency at Amritsar Cantt. and not for gas agency in the township of Jagraon.

(3.) The learned single Judge in the writ petition and the Division Bench, in appeal, before the High Court, repelled the challenge to validity of the eligibility certificate of the contesting respondent and upheld his selection and appointment for the gas agency. Aggrieved by the impugned orders of the High Court, the appellant has approached this Court in this appeal.