KASHI NATH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is an ex-serviceman, who retired on 2nd January, 1984 as Sq.Leader from Indian Air Force when he was 42 years of age. It is a common case of the parties that respondent no.2, as a measure of rehabilitation, has formulated a policy reserving 7.5 percent of the Oil Product agencies namely, LPG, Petrol Pumps and kerosene oil agencies, to certain categories of defence personnel. It is one of the various schemes for resettlement of retired service personnel because persons belonging to defence services normally retire at comparatively younger age and much earlier than the retirement age prescribed for civil services.

(2.) In accordance with the aforesaid policy Indian Oil Corporation (hereinafter referred to as IOC, for short)/respondent no.4 herein issued an advertisement in October 1985 inviting applications for award of LPG dealership at various locations from the candidates belonging to following categories under the defence quota.:-

(3.) The case of the petitioner is that since he remained unemployed after his premature retirement from Air Force and barely managed to survive and look after his family consisting of wife, son and two daughters with his meager pension, he applied for LPG dealership pursuant to aforesaid advertisement as he fulfilled all necessary eligibility conditions and procedure for allotment of LPG agencies to ex-servicemen as contained in letter dated 13th July, 1987 issued by Directorate General of Resettlement , Ministry of Defence.