SHANKAR DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P.K. Roychoudhury, the learned Counsel appearing for the petitioner. The respondent M/s Bharat Petroleum Corporation Ltd. (BPCL) and their officers are represented by the learned Counsel Mr. P.J. Saikia. The private respondents 5 & 6 have filed their respective counter affidavit(s) but none appears on their behalf, during the hearing.

(2.) The petitioner offered his candidature for the retail outlet at Karimganj advertised by the BPCL on 2.7.1998 (Annexure-I). After the Dealer Selection Board (DSB) evaluated the applicants, three persons were shortlisted and the petitioner was placed at Sl. No.3 and the respondents 5 & 6 were placed at the 1st and 2nd position respectively, in the Select List (Annexure-III).

(3.) Being aggrieved by the recommendation of the DSB, the petitioner made representation for reconsideration and since decision was delayed, he filed the WP(C) No.5418/2001, which was disposed of on 4.8.2001 (Annexure-X) with simple direction to the respondents to dispose of the petitioner's representation, before allotment letter for the dealership is issued to the selected candidate.