K. VELMURUGAN Vs. DEPUTY GENERAL MANAGER/GRIEVANCE REDRESSAL OFFICER, HINDUSTAN PETROLEUM CORPORATION LTD.

JUDGEMENT

(1.) The relief sought for in this writ petition is to call for the records relating to the first respondent dated 11.1.2012 vide Ref. No. KS/LPG and to quash the same and consequently, set aside the selection of the third respondent for LPG Distributorship at Bhuvanagiri, Cuddalore District and direct the respondents to issue a Letter of Intent to the petitioner.

(2.) The case of the petitioner is as follows:-

(3.) According to the petitioner, he is a native of Bhuvanagiri and aged about 33 years, at the time of submission of the application for LPG Distributorship. The petitioner is in possession of M.B.A., Degree obtained from Madras University and has landed properties in his name in Bhuvanagiri and also has shares in the Hindu Undivided Family properties. Petitioner's father was a retired District Registrar of the Registration, Department of Government of Tamil Nadu and his mother was a retired teacher and his family has been living in Bhuvanagiri for more than 40 years. After retirement of his father, he founded Bhuvanagiri Benefit Fund Limited and the same was registered under the Companies Act, 1956 and the said Fund Company is functioning with 2,348 members, all belonging to Bhuvanagiri and nearby villages. After completion of M.B.A., Degree, the petitioner appears to have taken charge in the Benefit Fund as a Managing Director from the year 2001 and had served in that capacity for nearly 10 years.