DUSHYANT Vs. INDIAN OIL CORPORATION LTD

JUDGEMENT

(1.) Heard. Rule. The Rule is made returnable forthwith. With the consent of both the sides the matter is heard finally at the stage of admission.

(2.) The petitioner is aggrieved by the rejection of his application for allotment of LPG distributorship in pursuance to the advertisement dated 29. 09.2013 for Ahmednagar City.

(3.) The petitioner 's application has been rejected vide order dated 14. 08.2017 by the respondent-company on the following grounds: