NIRODHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court in this writ petition seeking for the following reliefs:

(2.) Heard the learned counsel for the petitioner as well as the learned counsel appearing for the respondents.

(3.) Brief facts, which would be relevant for the purpose of disposal of this writ petition are that pursuant to the advertisement issued by the respondents calling upon the applications from the general public for the purpose of awarding the dealership of retail outlet in the location of NH-65 (Sastapur Bangla to Maharastra Border on RHS) Bidar district of the second respondent - Corporation under scheduled caste category, the petitioner had made an application seeking allotment of retail outlet dealership of the second respondent - Corporation. The petitioner's name was initially included in the list of selected candidates for allotment of the retail outlet dealership and subsequently in the draw of lots conducted by the respondents, the petitioner's name was selected and he was asked to deposit a sum of Rs.30,000.00 towards initial security deposit. In the communication at Annexure-H dtd. 5/7/2019, wherein, the petitioner was asked to deposit a sum of Rs.30,000.00 towards initial security deposit, it was made clear that his candidature will be rejected if he is not in a position to furnish all the requisite documents at the time of field verification of the credentials. Thereafterwards, in the website of the respondents, fresh applications were called upon for the purpose of allotment of retail outlet dealership for which the petitioner had made his application. Challenging the same, the petitioner is before this Court.