SURENDRA DEO AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri H.R. Misra, learned Senior Counsel for the Petitioner and Sri Prakash Padia, learned Counsel appearing for the Respondents No. 2 and 3 as well as Sri P.N. Saxena, learned Senior Advocate, assisted by Sri K.K. Misra for the Respondent No.

(2.) By this writ petition, the Petitioner has prayed for quashing the order dated 14.12.2007, issued by the Respondent No. 2 as well as communication dated 28.2.2009 by which 19.3.2009 was fixed for interview for allotment of LPG distributorship at Baragaon, Varanasi.

(3.) The Petitioner as well as the Respondent No. 4 were applicants for the distributorship of LPG. The select pannel was earlier prepared, in which the Petitioner was shown at serial No. 1 and one Uma Kant Misra at serial No. 2 and Respondent No. 4 at serial No. 3. A detailed complaint was submitted by the Respondent No. 4 against the empanelling the Petitioner at serial No. 1, copy of which has been filed as Annexure-3 to the writ petition. A letter dated 3.5.2005 was received by the Petitioner informing him that complaint had been received hence, the matter was kept in abeyance. The writ petition was filed by the Respondent No. 4 being writ petition No. 25717 of 2005, which was disposed of by a Division Bench on 4.4.2005, directing for consideration of the complaint submitted by the Respondent No. 4.