ROOPA Vs. HINDUSTAN PETROLEUM

JUDGEMENT

(1.) The present writ appeal is arising out of the order passed by the learned Single Judge dtd. 23/1/2020 in W.P.No.31666/2019 (Smt.Roopa v. The Hindustan Petroleum Corporation Ltd.)

(2.) The facts of the case reveal that the Hindustan Petroleum Corporation Limited has issued an advertisement inviting applications for allotment of retail outlets and the present appellant has submitted her candidature in response to the advertisement.

(3.) The undisputed facts of the case reveal that as per the terms and conditions of the advertisement and the policy relating to the allotment, a candidate was required to offer suitable piece of land either under his/her ownership or available on account of some lease deed executed by the owner of the land for a minimum period of 19 years 11 months. As the present appellant did not produce any lease deed, a communication was issued in the matter holding that the appellant is not entitled for allotment of retail outlets. The learned Single Judge has dismissed the writ petition on the ground that the documents were not submitted in respect of lease deed and only an affidavit was submitted in respect of the land that the owner of the land has agreed to execute a lease deed in favour of the appellant.