A KUPPUSAMY Vs. INDIAN OIL CORPORATION LIMITED REP BY ITS GENERAL MANAGER, MADRAS; SENIOR DIVISIONAL MANAGER, INDIAN OIL CORPORATION LIMITED, MADURAI; DEALER SELECTION BOARD REP BY ITS NON MEMBER SECRETARY, MADRAS; D THIAGARAJAN

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of mandamus directing the respondents to consider the petitioner's application bearing No.129178, dated 6.9.2000 after calling him for an interview before making final selection in respect of appointment of petrol-diesel Retail Dealership for "Peravoorani Taluk", Thanjavur District pursuant to Advertisement dated 16.7.2000 in "The Hindu".

(2.) WMP.Nos:15824 and 15825 of 2002 have been taken out by D.Thiagarajan, who has been selected by the respondents to implead himself and to fix an early date for the final disposal of the writ petition. Since there is no objection to implead, WMP.No.15824 of 2002 is ordered as praydfor. Since the WP itself is taken up for final hearing, WMP.No.15825 of 2002 is dismissed.

(3.) This court ordered notice of motion on 12.1.2001. The respondents have entered appearance. A counter affidavit has been filed by the first respondent on behalf of the first and second respondents. The third responent has also filed a counter affidavit. Apart from the counter affidavits filed on behalf of the respondents, Mr.M.Gopalan, an officer employed in the third respondent has field a supporting affidavit.