KAUSHIK SHUKLAL JAIN Vs. I O C

JUDGEMENT

(1.) In this petition the petitioner has prayed for quashing the selection of respondent no.4 - Gitaben Punambhai Gadhavi for allotment of retail dealership of Motor Spirit (for short, "MS") and High Speed Diesel (for short, "HSD") at Maninagar, Ahmedabad City, and for grant of a declaration that he is entitled to be appointed as retail dealer of MS & HSD for that site.

(2.) In response to advertisement dated 14.9.2000 issued by the Indian Oil Corporation (for short, "the Corporation") the petitioner, respondent no.4 and 53 others applied for appointment as a retail dealer at the site in question. They were interviewed by the Dealer Selection Board (hereinafter referred to as "the Board") in three batches on 10th, 11th and 12th September, 2001. As it transpires from the record, respondent no.4 secured the highest aggregate marks, the petitioner secured the second position and Shah Mukesh Vimalbhai secured the third place.

(3.) The petitioner has questioned the selection of respondent no. 4 (he has not disclosed the source from where he came to know that respondent No.4 was placed at No.1 and he was placed at No.2) on the following grounds: