DAVID BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. B. Prasad, learned counsel, appearing for the petitioner. Also heard Mr. J. Handique, learned State counsel, appearing for respondents No. 1, 4 and 5, and Mr. M. K. Mishra, learned Senior counsel, appearing for respondents No. 2 and 3.

(2.) AS pleadings have been completed in respect of the petitioner and respondents No. 2 and 3 and as the respondents No. 1, 4 and 5 are formal parties, learned counsel for the parties submit that this writ petition may be disposed of at the motion stage itself.

(3.) THE writ petition is filed challenging the order dated 06.06.2016, issued by the Chief Area Manager, Indian Oil Corporation Ltd. (IOCL), whereby the candidature of the petitioner, who was selected as the eligible candidate for LPG distributorship at Hatigaon, Guwahati, was cancelled because of the discrepancies/misrepresentation in the application filed by the petitioner for that purpose to the effect that the petitioner did not own a showroom land at the advertised location.