V.PALANISAMY Vs. RAJAMANI AND OTHERS

JUDGEMENT

(1.) Heard Mr.N.Srinivasan, learned counsel for the petitioner and Mr.R.Ravi, learned counsel for the second respondent and perused the records.

(2.) This Writ Petition has been filed for issuance of Writ of Declaration declaring that the entire selection process adopted by the respondents 1 and 2 pursuant to the advertisement dated 07.10.2002 issued by the Indian Oil Corporation as null and void and for consequential direction to them to consider the selection of the petitioner's land.

(3.) According to the petitioner, he is a physically challenged and also unemployed graduate belonging to Scheduled Caste Community. The second respondent issued a paper publication on 07.10.2002 in Daily Thanthi inviting applications for awarding retail outlet for petroleum products. The retail outlet was reserved for the people belonging to Scheduled Caste and when the petitioner was fully eligible, it was allotted to the second respondent, who belongs to Backward Community.