P E KALAIAH Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) PETITIONER was an applicant for Indane L. P. G. Distributorship at Kutta Rural Location in response to a Newspaper advertisement dated 16. 7. 2000 issued by the Indian Oil Corporation ltd. , the third respondent herein. Petitioner had applied for award of distributorship claiming to be an outstanding sports person as mentioned and described in this advertisement, a copy of which is produced as Annexure-A to the petition, inasmuch as the Distributorship was exclusively reserved to the category of outstanding sports persons.

(2.) THE advertisement had elicited response from about four persons including the petitioner. It appears that One amongst them did not turn up for the interview and only three candidates remained in the fray. The Dealer Selection Board interviewed the three candidates on 22. 1. 2001 and listed them in the order of merit. The result of the selection was also announced on the same day. As per this list, the fourth respondent figured as No. 1, the petitioner as No. 2 and the other candidate as No. 3.

(3.) PETITIONER being aggrieved by the selection of the fourth respondent for grant of distributorship, has approached this Court challenging the selection and contending that the petitioner should have been awarded the distributorship; that the fourth respondent in fact did not even qualify for being considered as a candidate under the "outstanding Sports Person" category as indicated in the advertisement dated 16. 7. 2000; that if the fourth respondent is not duly qualified, it is only the petitioner who figures at the top of the available candidates as per the merit list and a suitable writ in this regard is to be issued to the respondents to award the distributorship in his favour.