K. M. SHANMUGASUNDARAM Vs. P. ANANDASUNDARESAN

JUDGEMENT

(1.) The subject matter of challenge in this writ petition pertains to the order passed by the 1st respondent dtd. 12/4/2010 and the petitioner has also sought for a consequential direction to direct the 1st respondent to allot the petrol bunk in favour of the petitioner.

(2.) The case of the petitioner is that he belongs to Schedule Caste community. The 1st respondent issued an advertisement on 10/2/2005, calling for applications for allotment of petrol bunk under various categories and the petitioner also applied for the same under the SC category. The petitioner made a representation on 24/7/2008, questioning the dealership granted in favour of the 2nd respondent. Since this representation was not considered, the petitioner filed W.P.No.18563 of 2008 and this writ petition was disposed of by an order dtd. 5/1/2010, directing the 1st respondent to consider the same within a stipulated time after affording opportunity to all parties concerned.

(3.) The 1st respondent through the impugned proceedings dtd. 12/4/2010, rejected the representation made by the petitioner and thereby, the dealership that was given in favour of the 2nd respondent was confirmed. Aggrieved by the same, the present writ petition has been filed before this Court.