SRI PRADIP DUTTA Vs. UNION OF INDIA,

JUDGEMENT

(1.) Heard Mr. M A Sheikh, learned counsel appearing for the petitioner. Also heard Mr. C Baruah, learned CGC, appearing for Respondent No.1, Mr. J Abedin, learned Counsel appearing for Respondent Nos. 2, 3, 5 and 6 and Mr. S Borthakur, learned counsel for Respondent No.4.

(2.) This writ petition is directed against the letter of intent issued by the Reliance Industries Ltd., for short, RIL on 27.03.2006 appointing the Respondent No. 4 as a dealer for its retail outlet at Dhakuakhana, Assam. A further prayer is made for a direction to Respondent Nos. 1, 2, 3, 5 and 6, to issue advertisement for settlement of a retail outlet at Dhakuakhana, if they decided to open one.

(3.) It is pleaded in the writ petition that Dhakuakhana, which is a most backward region of the State of Assam, has a large unemployed population and in order to give employment opportunity to the local population, it was incumbent upon the respondents to have issued a notice inviting tender for appointment of a dealer for the retail outlet at Dhakukhana. Without such advertisement being issued, Respondent No.4 was appointed as retailer on the basis of her application dated 07.12.2005, and therefore, intervention of this Court is called for.