JAI SINGH BISHT Vs. UNION OF INDIA

JUDGEMENT

(1.) Indian Oil Corporation Ltd. issued an advertisement dtd. 11/10/2014 inviting applications for appointment as dealer for Kishan Seva Kendra Rural Outlets. Petitioner and respondent no. 4 applied pursuant to said advertisement for Padampur-Sukhro (Kotdwar-Bhabar Road) and both were found eligible. In the draw of lots, respondent no. 4 was selected and was appointed as "Dealer'. Petitioner made complaint against selection of respondent no. 4 on the ground that his land is not at the advertised location, which was dismissed. Thus, feeling aggrieved, petitioner has approached this Court.

(2.) Contention of petitioner is that the retail outlet was meant for Padampur-Sukhro (Kotdwar-Bhabar Road) and petitioner's land is at the advertised location, whereas, land belonging to respondent no. 4 is situate on Devi Road, Kotdwar, therefore, respondent no. 4 was wrongly appointed as Dealer.

(3.) Petitioner's complaint against eligibility of respondent no. 4 was considered by General Manager, Retail Sales, Indian Oil Corporation Ltd. The decision taken by the General Manager is on record as Annexure No. 7 to the writ petition.