SHASHI BHUSHAN YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed for a direction to the respondents to enquire into the complaint dated 24.12.2013 filed on behalf of the petitioner with regard to the irregularities committed in the allotment of the distributorship under Rajiv Gandhi Gramin LPG Vitrak (for short, "RGGLV") Scheme in favour of respondent no. 9 on the basis of false declaration of her date of birth; as well as against letter dated 14.07.2014 (Annexure-5) issued by the respondent-Indian Oil Corporation Limited (for short, "Corporation").

(2.) I. A. No. 3533 of 2015 has been filed for amendment of the prayer in the main writ petition for quashing the investigation report dated 02.03.2015 (Annexure-6) by which the petitioner's complaint was found to be not substantiated. It has also been prayed for directing the respondents to make further impartial investigation in the matter, as well as for cancellation of allotment of the distributorship in favour of the respondent no. 9.

(3.) Having regard to the nature of the prayer, I.A. No. 3533 of 2015 is allowed. The petitioner is permitted to amend the relief portion in the writ petition to the extent enumerated in paragraph 1 of the said interlocutory application.