DEPUTY GENERAL MANAGER (LPG-SALES), INDIAN OIL CORPORATION LTD Vs. M C MEYYAPPAN @ MANICKAM, S/O M CHOCKALINGAM

JUDGEMENT

(1.) This appeal, by the Indian Oil Corporation Limited, is directed against the order dated 21.03.2019 in Writ Petition No.19360 of 2018 filed by the respondent herein.

(2.) The prayer sought for in the writ petition was to quash the proceedings of the appellant dated 24.07.2018, and for a direction to accept the respondent/petitioner's Lease Deed dated 23.04.2018, and Rectification Deed dated 06.07.2018, for the purpose of award of LPG Distributorship to the respondent/petitioner.

(3.) The controversy involved in this writ appeal lies in a very narrow compass. The respondent applied for grant of LPG Distributorship at Pammal, Kancheepuram District, by application dated 27.04.2018. The respondent was informed, vide letter dated 04.06.2018, that he has been qualified for online computerized draw of lots for selection of LPG Distributorship at the subject location and he was requested to be personally present for the draw to be held on 13.06.2018 at 14:15 hours. By letter dated 14.06.2018, the respondent was informed that he has been declared as a successful candidate in the draw of lots conducted on 13.06.2018, and was requested to produce documents and other records as mentioned in the said communication, pursuant to which, the respondent is stated to have submitted all the requisite documents. By communication dated 28.06.2018, the appellant informed the respondent that upon field verification of the information submitted by him in his application, the following variance was observed:-