SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Vikas Budhwar for the respondents-Hindustan Petroleum Corporation and Sri P.S. Tripathi for the respondent no.1.

(2.) The petitioner is aggrieved by the order dated 7.12.2013 whereby his candidature for selection of LPG Vitrak (RGGLV) has been cancelled on the ground that the petitioner is ineligible as he has been unable to offer the land for the site of a godown as per the description in the brochure.

(3.) Learned counsel for the petitioner submits that the decision taken is erroneous as the petitioner had entered into an agreement to sell and had also offered the details of the land purchased from his own father who had sold it before the passing of the order itself.