RAJIB KAKATY Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) Heard Mr. B. P. Borah, the learned counsel appearing on behalf of the petitioner and Mr. M. K. Choudhury, the learned senior counsel assisted by Mr. P. Bharadwaj, the learned counsel appearing on behalf of the respondents.

(2.) The petitioner herein is aggrieved by the rejection of his application for award of retail outlet dealership at Borhat in the district of Charaideo under the open category which was advertised on 25/11/2018. The legality of the said rejection is being questioned in the instant proceedings on the ground that the same is contrary to the terms and conditions of the Brochure, for selection of dealers for regular and rural retail outlets dtd. 24/11/2024 as well as the communications which were also issued from time to time by the concerned respondent authorities. To ascertain the legality and the validity of the impugned communication dtd. 9/8/2023, it is relevant to take note of the facts in brief which are narrated infra.

(3.) The respondent Corporation in order to appoint retail outlet dealers in 462 rural locations had issued an advertisement on 25/11/2018. In the instant proceedings, this Court is concerned with the location of Borhat in the district of Charaideo which is at Sl. No.365 of the advertisement under the open category. The petitioner who was interested submitted his application on 24/12/2018 and applied it in the Group-1 category. In the said application, the petitioner offered a plot of land admeasuring 625 square meters covered by Dag No.296 of PP No.120 situated at village-Chutiakari, P.O.- Borhat and in the district of Charaideo, Assam.