DILLIKAR VINESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition has been filed against a letter dtd. 23/4/2024 issued by the respondent No.3/Territory Manager, Bharat Petroleum Corporation Limited (BPCL) rejecting the petitioner's representation dtd. 12/3/2024 for reconsidering the petitioner's candidature for allotment of a Retail Outlet Dealership at Nacharam Village, Medchal-Malkajgiri District, Telangana.

(2.) The brief facts, which culminated in filing of the present writ petition, are as follows:

(3.) The petitioner applied for a Retail Outlet Dealership on 9/9/2023 in response to an advertisement published by the BPCL on 28/6/2023 for Retail Outlet Dealership. The parties corresponded by e-Mail and the petitioner appeared before the respondent No.3 in person on 28/12/2023 to participate in the selection process. The petitioner was thereafter provisionally selected for allotment of the Dealership which was communicated by the respondent No.3 to the petitioner on 30/12/2023 directing the petitioner to pay a security deposit of Rs.50,000.00. The petitioner paid this amount on 5/1/2024. The respondent No.3 thereafter informed the petitioner to upload certain documents including the land documents supporting petitioner's ownership which was done by the petitioner on 8/2/2024 along with a covering letter.