MAHADEV TUKARAM 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, petitioner is challenging communication dated 16-02- 2021, whereby petitioner has been found ineligible for the RO dealership for the reason that, "Caste Certifiate prior to date of appliiation not submitted".

(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 Thetgavhan vide location No.2270 on Telgaon Dharur Road, in the Aurangabad Division, reserved for OBC category, the petitioner submitted online application on 25-12-2018 for the said location in OBC category. Pursuant to a draw held on 22-06-2019, petitioner was selected for RO dealership and by communication dated 22-06-2019, petitioner was requested to remit Rs.30,000/- 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.