SHUVENDU BARAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner seeks a direction upon the oil company to issue a letter of appointment for running Liquefied Petroleum Gas (LPG) Distribution on a plot of land lying and situated at Mouza Bajitpur, Gazna Gram Panchayat under Hanshkhali Block.

(2.) Learned Advocate appearing for the petitioner submits that the petitioner participated in a selection process for appointment of LPG distributorship undertaken by the oil companies in respect of the location described in Serial No.155 of the notice inviting tender. He submits that, the petitioner offered a land, which is within Gazna village. He refers to the title deed in respect of such land. He submits that the land offered by the petitioner is in terms of the brochure governing the subject tender. The oil company is incorrect in rejecting the candidature of the petitioner. Therefore, the petitioner should be considered as a valid participant and the oil company should be directed to take necessary steps with regard thereto.

(3.) The oil company and the private respondents are represented.