RAJENDRA PAL SINGH Vs. KU INDU BALA BANSAL

JUDGEMENT

(1.) This review petition is directed against the judgment of this Court dated 10-12-1996 disposing of the Civil Misc. Writ Petition No. 35283 of 1994.

(2.) Indian Oil Corporation, Northern Division by an advertisement dated 12-10-1993 in daily newspaper 'Dainik Jagran' proposed to award distributorship for the category of physically handicapped persons, for the place, Nahtaur, District, Bijnor (U.P.). Km. Indu Bala Bansal and Rajendra Pal Singh among many others applied for the dealership at the said place. The Indian Oil Corporation, however, sanctioned the distributorship in favour of Rajendra Pal Singh and issued a letter of intent. Against thereto Km. Indu Bala Bansal submitted a representation to the Chairman, Indian Oil Corporation seeking cancellation of the letter of intent. When no inclination, to cancel the letter of intent, was shown by Indian Oil Corporation, she filed a writ petition No. 35283 of 1994, challenging the order issuing letter of intent/appointment of Raj Pal Singh as Distributor.

(3.) After considering the submissions of the learned counsel for the parties the Court was of the view that the Respondent No. 4 is a convict, that he obtained the distributorship by suppressing this material fact and, therefore, he cannot be allowed to stand. Consequently, the Court cancelled the dealership of the review-petitioner.