KANCHAN KUMAR SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Indian Oil Corporation Limited issued an advertisement in Public Daily on 16th of September 2007 for LPG Distributorship reserved for Scheduled Caste Candidate at Barrackpur/Kalyani High Way More.

(2.) Petitioner made an application, other candidates also filed application under prescribed performa. An interview was conducted, petitioner was placed first position in the panel. It is the case of the petitioner that field enquiry Committee of the respondent has conducted enquiry regarding the genuineness of experienced certificate.

(3.) During field investigation by the Concerned Authority the experience certificate of the petitioner as a dealer of M/s Indo Blue Flames Private Limited could not be verified, on approaching the office of M/s Indo Blue Flames Private Limited at the registered address, it appears that no such office exists there. However experience certificates in favour of the petitioner issued by M/s Base Corporation Limited was verified. The petitioner has approached different local authority and forwarded their correspondence regarding his earlier business as a dealer of M/s Indo Blue Flames Private Limited (LPG), 5 KG cooking gas from the year 1999-2001. IOCL vide letter dtd. 10/4/2010 informed the petitioner that he cannot be considered by the competent authority for issuance of letter of intent for the said dealership on the following grounds:-