DIPANKAR SAHA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) This writ application is taken up for final disposal with the application, bearing C.A.N. 10275 of 2011, with the consent of the parties.

(2.) This writ application is directed against the process of selection of LPG (RGGLV) distributorship at Salsalabari, District-Jalpaiguri on the basis of an advertisement dated October 17, 2009.

(3.) Having heard the learned counsel appearing on behalf of the respective parties and considering the facts and circumstances of this case, I find that the petitioner was selected for the above distributorship by the respondent Corporation on the basis of a draw held on 7th April, 2010. It further appears from the materials on record that a further process for conducting another draw for selecting distributor under reference afresh was initiated behind the back of the petitioner.