RAKESH KUMAR SAH SON OF GAJENDRA PRASAD SAH Vs. UNION OF INDIA THROUGH SECRETARY, DEPARTMENT OF PETROLEUM & NATURAL GAS, SHASTRI BHAWAN, NEW DELHI

JUDGEMENT

(1.) Heard learned counsel for the parties in both the cases.

(2.) In the present case, both the writ applications are arising from the same Letter of Intent (herein after to be referred to as "LOI") which has been issued by the Indian Oil Corporation in favour of Binod Kumar Gupta and, as such, both the cases are being disposed of by this common order. For brevity and convenience, the fact of C.W.J.C. No. 7321 of 2015 is being taken into consideration.

(3.) At the outset, before dealing with the merit of the case, it is mentioned that it is the second round of litigation, earlier Rakesh Kumar Sah, the petitioner had moved this Court in C.W.J.C. No. 21557 of 2014 in which the petitioner and the respondents were parties, was remanded back with a direction to examine the grievance of the petitioner afresh and while doing so, will give notice and/or opportunity of hearing not only to Rakesh Kumar Sah who is the petitioner in the present case but, also to others namely Sri Binod Kumar Gupta and Sri Jiwan Lal Agarwal and pass an order within a period of three months and, in pursuance thereof, after hearing the parties, reasoned orders have been passed for each parties, namely, Jiwan Lal Agarwal, Binod Kumar Gupta and Rakesh Kumar Sah, the present parties of these cases.