ANIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) MANMOHAN , J, 1. Present writ petition has been filed with the following prayers: -

(2.) MR . Mobin Akhtar, learned counsel for petitioner submits that the petitioner by way of present writ petition only prays for conduct of an interview for allotment of a retail petrol pump outlet under the Corpus Fund Scheme and he has no objection if the retail outlet is allotted to him as and when land is available with the respondent.

(3.) HE also draws this Court's attention to the Circular dated 6th September, 2006 which deals with operation of retail outlets of oil marketing companies on Company -Owned -Company -Operated (COCO) basis. The relevant portion of the said Circular reads as under: -