VIVEK SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the present writ application, the petitioner seeks a writ of Certiorari for quashing the selection of Respondent No. 5 for dealership for petrol/diesel Rural Retail Outlet (Kisan Sewa Kendra) for the location of Sonbarsa Ghat, Choutham in the district of Khagaria and a further direction to the Indian Oil Corporation for selecting the petitioner. The petitioner further prays for stay of the selection of the Respondent No. 5 and the further process of establishment of Kisan Sewa Kendra till the disposal of the writ application.

(2.) On 07.10.2015, this Court had issued notices to add the Respondent No. 5 as party respondent, whereafter he has also appeared to contest this matter.

(3.) It further appears that after the filing of the writ application, no interim order was ever issued by this Court and, therefore, the Petrol/Diesel Rural Outlet (Kisan Sewa Kendra), which had been allotted to the Respondent No. 5, the Respondents have proceeded to take further steps in pursuance of the Advertisement.