PRAVEEN Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner, along with 16 candidates, applied for allotment as Rural Retail Dealer. Allotment was made through draw of lots in which respondent no. 4 was successful. Petitioner has now challenged allotment of Rural Retail Outlet, made in favour of respondent no. 4, on various grounds.

(3.) A counter affidavit has been filed on behalf of Mr. Tribhuwan Pandey, Chief Manager (Retail Sales), Indian Oil Corporation Ltd, Dehradun. In the counter affidavit, it is stated that challenging the self-same allotment in favour of respondent no. 4, petitioner's father-in-law filed Writ Petition (M/S) No. 527 of 2021, which was dismissed. It is further stated that one Mr. Dheeraj Pal, who was one of the candidate in the selection for the same Rural Retail Outlet, also filed Writ Petition (M/S) No. 332 of 2020 raising similar issues, which was dismissed by this Court, by a detailed judgment dtd. 22/7/2021.