YARLAGADDA ABBULU Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed seeking to declare the action of respondents in rejecting petitioner's application vide Ref. No.IOCL 16944339800718, dtd. 11/9/2025 issued by 3rd respondent and moving the application from Group-2 to Group-3 level though the petitioner was provisionally selected for award of Retail Outlet Dealership at the location 'From NH 216 Junction to New Bus Stand, Yanam, on Draksharam Road within Yanam Municipal Limits' in Yanam District, Union Territory of Puducherry (hereinafter referred to, as 'the subject outlet'), as illegal and arbitrary, and consequently set aside the rejection order and direct 3rd respondent to continue/process the petitioner's application at Group-2 level and issue Letter of Intent for award of Retail Outlet at the aforesaid location.

(2.) Contents of the affidavit filed by the petitioner in support of the Writ Petition, in brief, are as follows.

(3.) Respondent No.3 filed counter affidavit denying the material averments in the affidavit filed in support of the Writ Petition and contending inter alia that there is no violation of any Fundamental Right conferred on the petitioner under the Constitution of India, and the writ affidavit is bereft of any such particulars mandated under Rule 5 (b) of the Writ Proceedings Rules, 1977, and the Writ Petition is liable to be dismissed on that ground alone.