(1.) An advertisement dated 19.8.1981 (Annexure-1) was issued on behalf of the Indian Oil Corporation, Respondent No. 1 inviting applications for appointment of four Retail Outlet Dealers in the State of Bihar and the petitioner in response to the said advertisement made an application for being considered for appointment as Retail Outlet Dealer at Gaunaha, West Champaran under the Unemployed Graduate Category. One of the conditions of eligibility in the advertisement was that the parents joint income should not exceed Rs. 15,000/- per annum. The petitioner was called for interview by Respondent No. 4 and thereafter the Deputy General Manager, Respondent No. 3 again asked the petitioner on 27.5.1982 for final interview along with such proof in support of his capacity to provide finances/facilities for dealership, distributorship. The petitioner finally received letter dated 8.7.1982 from the Respondent No. 3 Deputy General Manager of the Corporation offering dealership of the Retail outlet at Gaunaha on the terms and conditions mentioned in the said letter (Annexure-2). Respondent No. 4, the Divisional Manager of the Corporation at Patna by his letter dated 13.7.1982 (Annexure-3) asked the petitioner to confirm tne offer to make all financial and other arrangements within a period of four months. The petitioner by his letter dated 26.7.1982 (Annexure-4) acknowledged the letter of intent and accepted all the terms and conditions mentioned therein and categorically stated that he is in a position to make all financial and other arrangements within a period of four months. By his letter 6.10.1982 (Annexure-5) the petitioner informed the Respondent No. 4 that he had selected a plot of land at Gaunaha and had also made some improvements in the land. By his letter, dated 8.12.1982, (Annexure-6) the petitioner informed the Divisional Manager of the Corporation that he had obtained suitable plot of land after its approval by the Senior Sales Officer, Muzaffarpur.
(2.) The District Magistrate, West Champaran in view of the Resolution by the Gaunaha Prakhand Special Panchayat Samittee recommended the Corporation for establishment of the Retail Outlet Dealership Station at the site and over the land purchased by the petitioner. The State Bank of India, Chanpatia Branch, vide certificate dated 26.5.1982 confirmed that the petitioner had deposited Rs. 46.000/- in the Bank.
(3.) Respondent No. 3 by his letter dated 8.8.1983 (Annexure-8) informed the petitioner that the letter of intent granted earlier has been revoked and cancelled. It has been stated in the said letter that on verification it has been found that the particulars of income mentioned by the petitioner in his application dated 16.8.1981 and the enclosures thereto are not correct and the petitioner had deliberately concealed certain material facts with a view to let it appear that his parents joint income does nor exceed Rs. 15,000/-. It has been further stated that the petitioner cannot legitimately claim to be "not self-employed" and therefore the petitioner is not eligible to be appointed as dealer and accordingly the letter of intent dated 8.7.1982 is being revoked and cancelled.