RATTAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner complains that the action of the respondents in allotting "the Distributorship of Indane Gas" to Respondent No. 4 is illegal and arbitrary. He prays that the allotment be quashed and that the agency be allotted to him. A few fact may be noticed.

(2.) ON July 10, 1981, the Indian Oil Corporation invited applications for allotment of distributorship of Indane Gas at Batala. The petitioner was one of the applicants. He was interviewed. He was placed at No. 2 in the merit list. The distributorship was allotted to Mrs. Priya Sekhri who had been placed at No. 1 in the merit list. Aggrieved by this action, the petitioner filed Civil Writ Petition No. 3363 of 1982 in the High Court of Delhi. Vide Order dated December 21, 1982, their Lordships were pleased to dismiss the writ petition. The-petitioner then filed Special Leave Petition (Civil) No. 7639 to 1983 in Hon'ble the Supreme Court of India. Their Lordships were pleased to dismiss this petition vide order dated September 30, 1983 with-the following observations;

(3.) IN response to the notice of motion issued by the Court, two separate written statements have been filed by Respondents No. 3 and 4. In the written statements filed on behalf of the Selection Board (Respondent No. 3), it has been inter alia stated that the petitioner's claim was "considered sympathetically" but he was not found suitable. The Board had "awarded marks according to the performance of the candidate at the time of interview by each of the participating members under different heads viz. personality, business ability, salesmanship, capacity to arrange finance and capability to provide facilities, Full time working dealer, General assessment and cxtra-curricullar activities. " The averment that respondent No. 4 was ineligible has been denied. Accordingly, it has been prayed that the writ petition be dismissed.