MAHENDRA LODHI Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the order dated 18.11.2014 (Ann. P.2). An advertisement was issued for selection of Distributor/ Dealership of LPC under the RBGL at village Gunga, Tahsil Bairsia, District Bhopal Bhopal. The petitioner along with other persons had submitted the application for grant of distributorship. The petitioner was selected and he was directed to submit a Demand Draft of Rs. 20,000/ -. Subsequently, the case of the petitioner was rejected vide Annexure P.1 by the Chief Area Manager on the ground that the petitioner did not have land of requisite dimensions as for the subjected advertisement at the location. The reasons assigned in the letter in regard to the rejection of the application of the petitioner are as under :

(3.) THE question for consideration before this Court is that whether the rejection of the petitioner's application on the basis of violation of condition is proper or not.