TEJINDER GOYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner was declared successful in the selection process undertaken by respondent Nos.2 and 3 the Oil Marketing company for appointment of Service Provider in a Corporation Owned and Corporation Operated retail outlet. The Letter of Intent was issued to the petitioner. He completed all the formalities required at his end in terms of the Letter of Intent. Despite this, the Letter of Appointment was not issued to him, hence, the petition.

(2.) Facts: -

(3.) Heard learned counsel for the respective parties and gone through the case record.