JAYESH PATIDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant petition has been filed by the petitioner challenging the order dated 20.03.2018 (Annex.22) wherein the respondents - Bharat Petroleum Corporation Limited (for short, "BPCL" or "Corporation") has rejected the grievance/complaint raised by the petitioner in respect of the entitlement of dealership in favour of one Satyanarayan Lohar (Respondent No.9). The impugned order communicates that the complaint of the petitioner was examined and on investigation, the allegations levelled by the petitioner, were not found factually correct.

(2.) The petitioner in the instant petition prays that the impugned order dated 20.03.2018 and Letter of Intent (LoI) may be quashed and set aside and further, the petitioner may be considered for allotment of petrol pump.

(3.) This Court, while issuing notices on 02.05.2018, passed an ex parte interim order whereby the respondents were restrained from proceeding in the matter of award of retail outlet dealership at the Village Jasala Main Road, District Dungarpur OBC category in furtherance of the advertisement dated 08.07.2014.