VISHAL JAISWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) On oral prayer made by Shri Mohd. Shahid, learned Counsel for the petitioner, he is permitted to implead General Manager, Indian Oil Corporation Limited, U.P. State Office-1, Lucknow as party-respondent No. 7 in the writ petition as well as in the Stay Application. The present writ petition has been filed by the petitioner, inter alia, praying for quashing the result of the draw for selection of Rajeev Gandhi Gramin LPG Vitrak (in short "RGGLV") in favour of the respondent No. 4.

(2.) It appears that the petitioner and others applied for grant of distributorship in question. The distributorship was granted in favour of the respondent No. 4 by draw of lots. The petitioner is aggrieved by the selection of the respondent No. 4 for grant of distributorship.

(3.) We have heard Shri Mohd. Shahid, learned Counsel for the petitioner, Shri Mohd. Aman Khan, learned Counsel for the respondent No. 1 and Shri Sanjiv Singh, learned Counsel for the respondent Nos. 2 and 3.