AMIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In pursuance of an advertisement dated 20-12-2010 issued by Indian Oil Corporation Ltd. inviting applications for opening of Kisan Sewa Kendra dealership at location Dugchadi District Saharanpur under PH category, the petitioner also submitted his application. He claims to have completed all the formalities and had appended several documents and certificates in proof of the facts stated in the application. Ultimately, he was called for interview on 11.10.2011, in which he duly appeared. When the result was declared, respondent no.5, Amar Pal was placed at sl. no. 1, one Punit Agarwal at sl. no. 2 while the petitioner was declared ineligible on the ground that at the time of interview, he failed to produce the original pass-book of saving bank A/c no.10473669637. Aggrieved by the aforesaid action of the Indian Oil Corporation Ltd., petitioner has filed the instant writ petition.

(2.) It appears that during pendency of the writ petition, the petitioner was served with an order dated 18-5-2012 passed by the Commercial Manager (RS), Indian Oil Corporation Ltd informing him that his complaint received by the Indian Oil Corporation Ltd. on 14-11-2011 against the first empanelled candidate, Amar Pal does not stand substantiated and is rejected. The said order was also subjected to challenge in the instant writ petition by filing an amendment application which was duly allowed.

(3.) In opposition to the writ petition, respondents 2 to 4 have filed a counter affidavit. Separate counter affidavit has been filed by the first empanelled candidate Amar Pal, respondent no.5.