SK BADRE ALAM Vs. DEALER SELECTION BOARD

JUDGEMENT

(1.) FROM Kargil to Kanyakumari, when our Constitution recognizes only one domicile i.e. domicile in India, selection of a person as a retail outlet dealer is sought to be nullified on the ground that he is not a resident of a particular revenue district. Such a ground is available to be urged because the advertisement required that the applicant for the proposed opening of outlet in the district of Jajpur should be the resident of that very district.

(2.) THE selection of Sanjeev Parida as retail outlet dealer in respect of petrol and H.S.D. for Sathipur in the district of Jajpur is the subject matter of challenge in both the writ petitions. O.J.C. No. 11826 of 2001 has been filed by Ashok Kumar Das in which said Sanjeev Parida has been arrayed as opposite party No. 4. Sk. Badre Alam has filed O.J.C. No. 16033 of 2001 in which Sanjeev Parida is opposite party No. 6. Both the cases being analogous, they were heard together and are disposed of by this common order.

(3.) PURSUANT to the notice, the contesting opposite parties appeared and filed their respective counter affidavit. Sanjeev Parida in his counter affidavit asserts that he is the resident of Haveli Bazar in Jajpur town (district Jajpur),