KARNATAKA RAJYA VIKALACHETNARA RAKSHANA SAMITI Vs. INDIAN OIL CORPORATION HAVING ITS KARNATAKA STATE OFFICE

JUDGEMENT

(1.) The petitioner, said to be a non-profit organization, registered under the Karnataka Societies Registrations Act, 1960, and actively engaged in working for the rights of the differently disabled persons, has filed the present petition as a public interest litigation ('PIL'), while questioning the notification dated 17.08.2017 (Annexure-A) issued by three state-owned oil companies (respondent Nos.1 to 3), whereby the applications were invited for selection of 238 Liquefied Petroleum Gases ('LPG') distributors in various districts of Karnataka.

(2.) The petitioner has stated the cause and grievance as under:-

(3.) This petition, was filed when the notice was published in a Kannada daily newspaper specifying the schedule for draw of lots for selection of LPG distributors, to be conducted from 04.01.2018 to 18.01.2018. After notice, when this petition was considered by a Co-ordinate Bench on 09.02.2018, after finding no specific response from learned counsel for the Union of India about the basis for providing 3% reservation, further proceedings pursuant to the impugned notice were stayed.