M/S. SWASTIK FILLING STATION, VILLAGE GUDHA, TEHSIL LADWA, DISTRICT KURUKSHETRA. Vs. INDIAN OIL CORPORATION LTD., PANIPAT & ANOTHER

JUDGEMENT

(1.) Civil Misc.No.3002 of 2016

(2.) Petitioner-M/s Swastik Filling Station, Village Gudha, Tehsil Ladwa, District Kurukshetra through its partner Balwinder Singh son of Man Singh has invoked the extra-ordinary writ jurisdiction of this Court seeking writ in the nature of certiorari for setting-aside and quashing the advertisement dated 30.6.2012 (Annexure P-1), which has been caused for inviting fresh applications for selection of Retail Outlet Dealers (for Kisaan Sewa Kendra), location at Village Gudha, Tehsil Ladwa, District Kurukshetra on the premise that no opportunity of hearing was given to the For Subsequent orders see CM-4337-CWP-2017 petitioner and also the principles of natural justice have been complied with as in the previous advertisement, the petitioner was placed highest in the merit/selection list.

(3.) Mr.A.K.Chopra, learned Senior Counsel assisted by Mr.G.S.Bhandal, representing the petitioner has submitted that the petitioner, while challenging the selection of one Rajiv Khatri, who was ineligible for the location in question for allotment of Retail Outlet, had earlier filed Civil Writ Petition No.7748 of 2011 as the petitioner had been wrongly placed at Sr.No.2. Under the directions of this Court, a fresh revaluation was ordered to be made and the petitioner was found to be successful and resultantly placed at Sr.No.1 and, therefore, the writ petition, vide order dated 2.3.2012 (Annexure P-3) was rendered infructuous. Instead of complying with the directions of this Court in letter and spirit and without passing any final order and affording opportunity of hearing to the petitioner, the respondents have issued the impugned advertisement (Annexure P-1) inviting fresh applications for the same selection.