MINI ORAON Vs. HINDUSTAN PETROLEUM CORPORATION

JUDGEMENT

(1.) Being aggrieved with the communication dtd. 19/1/2022, issued by the respondent no.3 to the petitioner informing the petitioner that the candidature of the petitioner has not been found suitable for allotment of the Retail Outlet Dealership as the petitioner has not submitted NHAI clarification certificate as to the suitability of the land not submitted by due date, the petitioner has filed the present writ application.

(2.) The respondent no.1 company had published a notice for appointment of regular/rural retail outlet dealerships (Petrol Pump) on 25/11/2018 in different locations in the State of West Bengal. As per the notice, the petitioner had submitted an application for allotment of Retail Outlet Dealership of Petrol Pump under category of Scheduled Tribes.

(3.) By a communication dtd. 15/1/2019, the respondent no.3 informed the petitioner that the petitioner had not submitted offer for a suitable land for allotment of retail outlet and directed the petitioner to submit within three months failing which the application of the petitioner will be rejected. The petitioner had submitted the details of the land between Changpara and Salsalabari bazar on NH-27 (New).