SONU KUMAR RAUNIYAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the result dated 25.2.2013, as contained in Annexure-4 to the writ petition. It appears that pursuant to the advertisement, dated 12th October, 2011, issued by Indian Oil Corporation Ltd., for grant of Petrol/Diesel Rural Retail Outlet (Kisan Seva Kendra) Dealership, the petitioner submitted an application for grant of the said dealership in respect of the location-in-question. The respondent No. 4 herein also applied for grant of the said dealership. Interview was held on 25.2.2013. Thereafter, the result dated. 25.2.2013 was declared. Copy of the said result has been filed as Annexure No. 4 to the writ petition. As per the said result, the respondent No. 4 was placed at the first position while the petitioner was declared as not qualified.

(2.) The petitioner, being aggrieved by the said result, has filed the present writ petition seeking the reliefs, as mentioned above.

(3.) We have heard Sri A.P. Tiwari, learned Counsel for the petitioner and Sri Sanjeev Singh, learned Counsel for the respondent Nos. 2 and 3.