NAHAR SINGH Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) Heard Sri Amrendra Nath Singh, learned counsel for the petitioner, Sri Tarun Verma, learned counsel for the respondent-Indian Oil Corporation and Sri Arvind Srivastava, learned counsel for the respondent no.5.

(2.) The present writ petition has been filed by the petitioner challenging the order dated 16.2.2011 passed by the respondent no.2/General Manager, Indian Oil Corporation Ltd. and for quashing of the result dated 4.6.2010 issued/published by respondent no.3/Dealership/Distributionship Selection Board, by which the respondent no. 5 has been declared successful for grant of retail outlet dealership. A further prayer was made to issue a letter of intent in favour of the petitioner for grant of retail outlet dealership.

(3.) The facts as stated in the writ petition are that the Indian Oil Corporation Ltd. issued an advertisement in various newspapers including "Dainik Jagran" in its edition dated 11.9.2009, inviting applications for grant of retail outlet dealership for various locations. One of the location was Village Moojdeeh/Khemaipur on State Highway-5A, District Mirzapur under open category.