SUGUNA RAJAGOPAL AGENCIES Vs. C VIGNESWARAN

JUDGEMENT

(1.) The 4th respondent in W.P.No.17027 of 2018 is the appellant herein.

(2.) The 1st respondent / writ petitioner filed the said writ petition against the respondents 1 to 3 as well as against the appellant herein who is arrayed as 4th respondent in the writ petition, praying for issuance of writ of Mandamus directing the official respondents to consider his representation dated 18.01.2018 and to cancel the allotment of the 4th respondent with the petroleum dealership within a stipulated time as may be fixed by this Court.

(3.) The 1st respondent / writ petitioner in support of this writ petition would further among other things that he belongs to Scheduled Caste community and also applied for Retail Outlet Dealership to the Hindustan Petroleum Corporation Limited under the SC/ST Quota but he could not succeed. According to the 1st respondent / writ petitioner, the allotments of retail outlet is being given to encourage the weaker section by way of policy decision and therefore, it is obligatory on the part of the official respondent to see to it that such a policy decision is not violated or vitiated.