RAGHUNATH JAGADALA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appellant -petitioner challenges the judgment and order dated 9.4.2014 passed in W.P. (C) No. 3090 of 2013 rejecting the appellant -writ petitioner's assailment of the norm of eligibility pertaining to size of the godown land to be offered for selection for LPG distributorship in the process involved.

(2.) WE have heard learned counsel for the appellant. For the order proposed to be passed we consider it inessential to issue formal notice to the respondent no. 2.

(3.) THE appellant -petitioner sought to invoke the writ jurisdiction of this Court imputing discrimination and unfairness in action by the IOCL in rejecting his candidacy.