RAMAN KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ Petitioner, by filing this writ application, seeks cancellation of selection of the Respondent No. 5, Sushil Kumar, by the Hindustan Petroleum Corporation Limited as the first qualified candidate for retail dealership of L.P.G. at Ramnagar in the District of West Champaran. The selection list has been brought on record by the Respondent-Hindustan Petroleum Company as Annexure-'A/2' to its affidavit filed on 25.11.2009. During the pendency of this writ petition, the Respondent No. 5-Oil Company, issued a letter of intent in favour of the Petitioner which was challenged by the Respondent No. 5 by filing a fresh writ petition bearing C.W.J.C. No. 18555 of 2008*. Aforesaid writ petition was allowed on 3.3.2009 and the L.O.I, was held not legally valid. The aforesaid decision was challenged by both, the Petitioner, Raman Kumar Mishra as well as the Hindustan Petroleum Corporation Limited by filing L.P.A. Nos. 425 of 2009 and 465 of 2009.

(2.) A Division Bench of this Court vide its order dated 29.4.2009, a copy of which has been appended as Annexure-'4', had observed as under:

(3.) That is how, the writ petition has come before this Court for its consideration.