DEEP MEHTA Vs. I O C LTD

JUDGEMENT

(1.) THIS is the second round of litigation. The petitioner had earlier filed W. P. (C) No. 7721/2008 and vide order dated 3rd November, 2008, the writ petition was directed to be treated as a representation and the petitioner was granted right of hearing. The respondents were directed to decide the representation of the petitioner and not issue letter of intent with regard to lpg distributorship in favour of a third party till then.

(2.) PURSUANT to the said directions, the respondents have passed order dated 9th October, 2009 rejecting the representation of the petitioner.

(3.) THE petitioner after public notice dated 9th November, 2007 had applied for LPG distributorship. It is the contention of the petitioner that the selection committee had awarded 99. 5% marks to the petitioner in terms of the norms for evaluating the candidates as prescribed. It is submitted that the marks awarded to the second highest candidate were 91. 5%.