RAVI SHANKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Mr. Bharat Gulabani, learned counsel for the petitioner submits that though earlier Mr. Varun Sharma had addressed arguments in this case, he being not available, he has been asked to address the Court on behalf of the petitioner.

(2.) Accordingly, we have heard Mr. Bharat Gulabani, learned counsel for the petitioner. Also heard Mr. Vikram Sharma, learned Deputy Government Advocate, appearing for respondent Nos. 1, 2, 3, 5 and 6, Mr. Sourabh Sharma, learned counsel, appearing for respondent No.4 and Mr. Harsh Tripathi, learned counsel, appearing for respondent No.7.

(3.) The respondent No.4, Bharat Petroleum Corporation Limited (BPCL), issued an advertisement in the year 2014 for appointment of dealers to establish and run Retail Outlets (RO) in certain identified locations.