SATYENDRANATH MONDAL Vs. HINDUSTHAN PETROLEUM CORPORATION

JUDGEMENT

(1.) Both the Civil Orders viz. C.O. No. 7203 (W) of 1988 and C.O. No. 6118 (W) of 1988 are taken up together for disposal.

(2.) It appears that the writ Petitioner Satyendranath Mondal in C.O. No. 7203 (W) of 1988 has challenged the issuance of the letter of intent in favour of the Respondent No. 5, Radhakrishna Roy, regarding retail outlet dealership at Malancha at the instance of the Hindusthan Petroleum Corporation Limited.

(3.) In the earlier writ petition being Company No. 6118 (W) of 1988 by another writ Petitioner Kutubuddin Goldar, he has also prayed for a Writ of Mandamus to command the Respondents to give appointment to the writ Petitioner as a Dealer at Malancha and not to give appointment to any other persons who have not fulfilled the requirements for the purpose of appointment of Dealer under the respondents and for other consequential reliefs.