JINEDRA KUMAR JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This intra-Court appeal filed by appellant Jinendra Kumar Jain is directed against the order of the learned Single Judge dated 3rd July, 2008 in Writ Petition No. 1375/05 setting aside his selection for LPG Distributorship for block Narwar, District Shivpuri. The selection of the appellant by Indian Oil Corporation Limited for allotting LPG Distributorship has been set aside by the learned Single Judge on the ground that he was not eligible for such allotment on the date of application as he did not have the title of the land, particulars of which were given in the application submitted for allotment.

(2.) Briefly stated, the facts of the case giving rise to this appeal are that the Indian Oil Corporation Limited (IOCL ) [respondents 2 and 3 herein] had issued an advertisement in Nav Bharat Times dated 13-10-2001 inviting applications from eligible persons for allotment of LPG Distributorship for blocks Narwar and Pohri, District Shivpuri. Clause (1) contained in the advertisement is relevant for the purpose of decision of the present appeal and the same is extracted below :

(3.) The appellant along with respondent No. 4 and other persons had made an application for allotment of LPG Distributorship pursuant to the above advertisement. The IOCL after completing preliminaries had called 28 persons for interview which was held by Three member committee on 1-10-2003. The interview was attended only by 16 persons, 11 did not report for interview and one was found ineligible. This we are saying on the basis of minutes of the selection committee produced before us by the counsel for IOCL.