AMIT KUMAR SON OF ARUN KUMAR CHAUDHARY Vs. INDIAN OIL CORPORATION LTD ; AREA MANAGER INDIAN OIL CORPORATION LTD

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and for the respondents.

(2.) The present writ petition has been filed for quashing the order dated 26.09.2011 passed by the Area Manager, Indian Oil Corporation Ltd. (M.D.), Marketing Division, Barauni Oil Refinery, Begusarai (respondent no. 2) by which the application of the petitioner for award of Rajiv Gandhi LPG Vitrak (for short, "RGGLV") at the location "Patori, Dhamaun" District Samastipur under open category advertised on 28th February, 2011 was not found eligible.

(3.) Mr. N.K. Agrawal, learned senior counsel for the petitioner, submits that the petitioner's candidature for the RGGLV distributorship has been denied in terms of the impugned order dated 26.09.2011 on two grounds, namely, (a) you do not have own land in the advertised location, as applicable (b) you are not found to be a resident of the advertised location, as applicable. It has been submitted that the petitioner was eligible to be considered for the advertised location which was mentioned as "Patori, Dhamaun" in terms of the relevant advertisement dated 28.02.2011. It has been submitted that the petitioner is a resident of the area falling under Hasanpur Surat Panchayat of Patori Block and even though the said place is known as Hasanpur Surat, it is commonly known as Patori. The name of the Railway Station is Shahpur Patori, the name of the Police Station is Patori, the name of the Post Office is Patori and the market is known as Patori Market. It is specifically stated that there is no village in Patori Block known as Patori or Patori, Dhamaun. It is therefore submitted that the petitioner ought not to have been disqualified and his application ought to have been considered for the location Patori.