MOHAN SHIVAJI TONDE Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of learned counsel for the parties, heard fnally.

(2.) By this petition fled under Article 226 of Constitution of India, the petitioner is challenging communication dated 21- 01-2020, whereby the petitioner has been found ineligible for the RO dealership for the reason that, "Stamp paper of Appendix III A not purchased in the name of the deponent and caste certifcate is NT".

(3.) It is the case of the petitioner that pursuant to the advertisement dated 25-11-2018 published by respondent no.2 Corporation inviting applications for retail outlet (petrol pump) dealership at various places in the State of Maharashtra including one such location being Sonimoha on Telgaon Dharur Road, in the Aurangabad Division, reserved for OBC category, the petitioner submitted online application on 22-12-2018 for the said location in OBC category. Pursuant to a draw held on 25-06-2019, petitioner was selected for RO dealership and by communication dated 26- 06-2019 the petitioner was requested to remit Rs.40,000/- online towards initial security deposit and was also requested to submit various documents including those in respect of the petitioner's specifc eligibility criteria of belonging to OBC category.