SAJJAN KUMAR PASWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this Letters Patent Appeal under clause 10 of the Letters Patent, the appellant has assailed the judgment of the learned Single Judge dated 6.9.2005 in C.W.J.C. No. 16149 of 2001, whereby and whereunder, the claim for dealership made by the original writ petitioner, respondent No. 7 herein, came to be allowed.

(2.) WITH a view to appreciating the merits of the Letters Patent Appeal and challenge against it, let thee be material projection of facts having relevance and bearing on the point in issue.

(3.) DURING the course of the process of selection by the Expert Committee three names were short listed out of which the present appellant Sajjan Kumar Paswan, original respondent No. 9 was selected for the dealership, whereas, the claim for dealership of original petitioner was rejected. He, therefore, knocked the doors of justice by filing a writ petition under Article 226 of the Constitution of India.