PREM RAI Vs. DEALERS SELECTION BOARD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri W.H. Khan and Dr. R.G. Padia for the respondents.

(2.) This writ petition has been filed praying for a writ of certtorari quashing the selection held on 25.5.2001 for S.K.O./L.D.O. Dealership of Indian Oil Corporation at Chopan, district Sonbhadra and to quash the selection of respondent No. 6 to the said dealership.

(3.) A large number of points have been raised by the learned counsel for the petitioner but it is not necessary for us to go into all these as in our opinion this petition deserves to be allowed on the very first point, namely, that the respondent No. 6 was Member of the Advisory Committee of Ministry of Petroleum and Natural Gas, Central Government, New Delhi and hence the selection was an act of favouritism in his favour. This allegation has been made in paragraph 6 of the writ petition and is admitted by the respondents.