MUSTAQUE AHMAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties and on consideration of the materials on record; this Court feels that this writ petition should be disposed of at the admission stage itself.

(2.) This writ petition has been filed, inter alia, for quashing the order dt. 8/06/1994 issued under the signature of the Deputy General Manager (Sales), Eastern Region, Indian Oil Corporation Limited (hereinafter referred to as the said Corporation) purporting to withdraw the letter of intent No. Agency/751/ROS/Ander dt. 13/09/1993 which was issued to the petitioner for the proposed SKO/LDO dealership at Ander in the district of Siwan.

(3.) The facts of the case may be summarised as hereunder : Pursuant to an advertisement published for appointment of IOC dealer for SKO/LDO dealership at Ander in the district of Siwan in the daily issue 'Times of India' dt. 15/03/1988, the petitioner applied. Pursuant to the said application the petitioner received a letter of interview dt. 30/07/1990 and the petitioner was directed to appear in the interview on 24/08/1990 at 9.00 a.m. in Hotel Maurya. The petitioner was also directed to bring with him all original certificates / documents which were disclosed in the application form. The petitioner appeared in the interview and thereafter again in the month of September/ October, 1990 the petitioner was asked to appear for the purpose of verification of the documents. The petitioner was again asked to appear before the Oil Selection Board (Bihar) on 20/08/1993 at Hotel Patliputra Ashok, Patna and the petitioner appeared on that date also. Thereafter the petitioner was asked to call on the Divisional Officer of the said Corporation. When the petitioner went to the said office, the petitioner was handed over a copy of letter of intent dt. 13/09/1993, as contained in Annexure-6 to the writ petition. The letter of intent of course contains the following clauses :-