NIPUN DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. B.J. Ghosh, the learned counsel appearing on behalf of the petitioner.

(2.) The petitioner herein is aggrieved by the communication dtd. 17/7/2025 by which the petitioner's candidature in Group-1 category had been rejected and it was further mentioned that the petitioner would be considered along with Group-3 applicants as per the guidelines.

(3.) The facts of the instant case as would appear are that vide an advertisement dtd. 28/6/2023, the respondent No. 2 had issued a notice for appointment of Regular/Rural Retail Outlet (Petrol Pump) Dealership. The instant writ petition relates to the Retail Outlet at serial No. 76 of the said advertisement. From a perusal of the contents of serial No. 76, it reveals that the location of the Retail Outlet is within 5 KM of Darranggiri Banana Market towards Dudhnoi on NH-37 (Old)/NH-17 (New). It is further seen that the said outlet is specifically reserved for the category of SC and CC 1.