RAMILABEN SHANKERBHAI TADVI Vs. DEALER SELECTION BOARD AHMEDABAD

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution the petitioner has challenged the decision of the Indian Oil Corporation Limited based on the recommendation of the Dealer Selection Board, Ahmedabad, to award LPG distributorship in favour of respondent no.3.

(2.) The Indian Oil Corporation Limited had published an advertisement in the newspapers dated 13.6.1998 inviting applications for LPG distributorship at five places in the districts of Baroda and Bharuch. The subject matter of the present petition is LPG distributorship for Vaghodia in Baroda District. The dealership was reserved for Scheduled Tribe candidate residing in the districts Vadodara, Godhra, Dahod, Nadiad, Narmada and Bharuch. The petitioner, respondent no.3 and other persons applied for the distributorship in response to the advertisement. The Petitioner and respondent no.3 had applied for the LPG distributorship for Vaghodia area. The Dealer Selection Board comprised of the following personnel:- @@@(i) A Retired Judge of this Court -Chairman (ii) Officer not below the rank of Chief Manager of concerned Oil Company - Member (ii) Officer not below the rank of Chief Manager of another Oil Company - Member

(3.) The Selection Board recommended the name of respondent no.3 for the dealership at Vaghodia. The Indian Oil Corporation accordingly issued letter of intent to respondent no.3 on 4.3.1999. The present petition was filed on 22.3.1999 to challenge the said decision of respondent no.2 based on the recommendation of the respondent no.1.