S SENTHIL Vs. GENERAL MANAGER

JUDGEMENT

(1.) PETITIONER seeks writ of mandamus directing the Respondents to issue a re-notification, notifying the location of Retail Outlet of Indian Oil Corporation (IOC) at Poravacherry and to restrain Respondents from proceeding with the appointment of dealer for the Retail Outlet at Poravacherry pursuant to the notification dated 31. 12. 1997 and 23. 07. 2000.

(2.) PETITIONER states that he is a permanent resident of Nagapattinam District. By an advertisement dated 31. 12. 1997, IOC invited applications from the general public for the dealership of IOC Retail Outlet, LPG Distributors and Kerosene LDO Dealers. That advertisement stated that the place of location of such outlet would be in the area of Nagapattinam and the persons, who satisfied the following conditions were invited to apply.

(3.) A re-notification was issued on 23. 07. 2000 in several newspapers inviting the applications for the same places. Even in the second notification, the place of location was notified as Nagapattinam and the eligible persons were invited to apply for dealership.