AMRIT LAL SALVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This intra court appeal is directed against the order dated 27.8.18 of the learned Single Judge of this court, whereby the writ petition preferred by the appellant seeking directions to the respondent-Bharat Petroleum Corporation Limited (BPCL) to continue with the process for allotment of Retail Outlet (RO) Dealership to him at the location 'between milestone 325-323 on NH-8 Udaipur-Ahmedabad', has been dismissed.

(2.) The facts relevant are that pursuant to an advertisement issued by the BPCL for award of RO Dealership at various locations in the State of Rajasthan, the appellant applied for allotment of dealership for the location 'between milestone 325-323 on NH-8 (Udaipur-Ahmedabad Road, RHS)'. The site offered by the appellant for establishment of RO was verified by the Land Evaluation Committee of BPCL after due inspection, however, consideration of the candidature of the appellant was put on hold inasmuch as, the Graduation degree obtained by him, was not verified by the Jodhpur National University, as the matter of the students who obtained the degrees from the said university was pending before the Jaipur Bench of this court. In these circumstances, the appellant preferred the writ petition before this court, seeking relief as aforesaid.

(3.) A reply to the writ petition was filed on behalf of the respondent-BPCL taking the stand that the qualification of Graduation obtained by the petitioner was sought to be verified from the Jodhpur National University but the same could not be verified inasmuch as the matter of those students are pending litigation before the Jaipur Bench of this Court. In this regard, the communication dated 6.10.17 received by BPCL from the respondent-University is placed on record.