AMIT KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri S.P.Giri, Advocate on behalf of the petitioner and Smt. Archana Singh, Advocate on behalf of the Indian Oil Corporation.

(2.) Petitioner before this Court seeks quashing of the order of the Officiating General Manager, Indian Oil Corporation, Lucknow dated 01.10.2013. The order has been made in pursuance to the directions issued by writ Court dated 30.04.2012 passed in Civil Misc. Writ Petition No. 28703 of 2012.

(3.) Under the order impugned the selection of the petitioner as dealer for the retail outlet of the Indian Oil Corporation at Robertson Ganj Road, District Mirzapur stands rejected on the ground that one Phoolpatti Devi was admittedly one of the co-sharers of the land which was offered by the petitioner for the purposes of establishing the retail outlet under the dealership but no notarized affidavit of Phoolpatti Devi was enclosed along with the application form disclosing her no objection to the establishment of the retail outlet on the land in question, therefore, marks awarded to the petitioner during interview in respect of the availability of land for retail outlet had to be deleted and as a result whereof his name has to be deleted from the list of selected candidate.