SUBHASH CHANDRA GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, the matter is taken up for final disposal.

(2.) The present petition pertains to the LPG distributorship for Dayalpur which was granted to the respondent No.5 on 13.10.2001 when the Letter of Intent was issued in his favour. The petitioner was also an aspirant for the said LPG distributorship. The petitioner as well as respondent No.5 and some 55 others responded to an advertisement which was issued by the Indian Oil Corporation in newspapers on 21.8.2000 inviting applications for, inter alia, LPG distributorship in various areas in Delhi including Dayalpur.

(3.) The petitioner as well as respondent No.5 responded to the same. The petitioner's case is two-fold. First of all the petitioner submits that he was a graduate having obtained the degree of B.Com. (pass) whereas the respondent No.5 was only a matriculate. The second contention of the petitioner is that in any event, the petitioner ought to have been given preference over the respondent No.5 inasmuch as the petitioner purportedly owned land and was willing to transfer the same to the Indian Oil Corporation and in accordance with the note contained in the advertisement dated 21.8.2000, preference ought to have been given to him over the respondent No.5.