VINOD KUMAR SHARMA Vs. DEALER SELECTION BOARD

JUDGEMENT

(1.) This writ petition has been filed praying for a writ of certiorari to quash the appointment of respondent No. 3 by order dated 22.3.2002 as retail outlet dealer of Indian Oil Corporation for the area between Rijore and Jasrana district Etah.

(2.) Heard learned counsel for the parties.

(3.) The respondent No. 2 Indian Oil Corporation Ltd., advertised in the news paper inviting applications for appointment of retail outlet dealer. True copy of the advertisement is Annexure-1. One of the places where the retail outlet was to be set up was at Etah Shikohabad Road between Rijore and Jasrana. Admittedly the petitioner did not apply as stated in para 6 of the petition. He has alleged that he was not in a position to purchase an appropriate site in the area mentioned in the advertisement. It is admitted that the respondent No. 3 has been appointed as retail outlet dealer for the said area on 22.3.2002. In para 10 of the petition it is alleged that In pursuance to his selection as dealer the respondent No. 3 sought to purchase a plot of land to set up the retail outlet. However, it is alleged that respondent No. 3 did not purchase any land situated between Rijore and Jasrana where the retail outlet dealership was to be set up but purchased land in village Nidhauli Khurd near Etah to Rijore Road. True copy of the sale deed dated 5.7.2002 is Annexure-2. It is alleged that the respondent Corporation is in collusion with respondent No. 3 and has allowed him to establish the retail out let at the aforesaid place. Hence, this petition.