HARSHAN K V Vs. NATIONAL COMMISSION

JUDGEMENT

(1.) The petitioner is a member of a Scheduled Caste community. The petitioner responded to a notification inviting applications published by the Bharat Petroleum Corporation for tenders for transportation of packed LPG from their bottling plant at Thiruvananthapuram, to various outlets. The petitioner's grievance is that the 6th respondent, who, though a Scheduled Caste member, has been allowed to participate in the tender process as a benami of the 7th respondent, who is not a member of a Scheduled Caste community. The petitioner submits that the 7th respondent has transferred six trucks to the 6th respondent to enable him to participate in the tender process, although the 6th respondent does not have the financial capacity to purchase six trucks all on a sudden. The petitioner, therefore, seeks the following reliefs:

(2.) However, the learned counsel for the petitioner submits that, for the present, the petitioner would be satisfied with a direction to the 1st respondent to consider and pass orders on Ext.P6 expeditiously.

(3.) I have heard the learned Government Pleader and the learned standing counsel for the Bharat Petroleum Corporation Limited. In the nature of the order I propose to pass, I do not think it necessary to issue notice to respondents 1, 6 and 7 at this juncture.