BRIJESH SHRIVASTAVA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This intra court appeal under section 2(1) of the M.P. Uchacha Nyayalya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, assails the final order dated 6/4/2017 passed in W.P.No.8537/2013, whereby the writ petition preferred by appellant has been dismissed.

(2.) The appellant had filed the writ petition challenging the order dated 18/4/2011 passed by the respondents-Authorities placing the appellant at serial number 2 below respondent no.4, who was placed at serial number 1, in the merit list for the purpose of allotment of petrol pump dealership at Malanpur, District Bhind. The appellant/petitioner prayed for the following reliefs in the writ petition:-

(3.) Brief facts leading to filing of this case are that respondent nos. 2 and 3, vide advertismeent dated 1/8/2010 (Annexure P/3) published in daily newspaper Dainik Bhaskar, invited applications for allotment of retail petroleum outlet dealership at various locations including one at Malanpur, District Bhind. Pursuant to the said advertisement,the appellant, as well as, respondent no.4 submitted their applications complete in all respects. After considering the applications and verifying the contents thereof, respondent nos. 2 and 3 held interview in which appellant, as well as, respondent no.4 appeared. The appellant was granted 77.11 marks, whereas respondent no.4 obtained 83.39 marks, resulting into allocation of petroleum dealership in favour of respondent no.4.