VAMSHIKRISHNA INDARAPU Vs. GOVT. OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also heard learned Counsel appearing on behalf of respondents.

(2.) The petitioner approached the Court seeking prayer as under:

(3.) It is the specific case of the petitioner that in response to an advertisement pertaining to appointment of Retail outlet dealerships in the State of Telangana by BPCL published on 28/6/2023, petitioner applied and got through the draw which took place on 26/12/2023 and petitioner received an official mail on 27/12/2023. In response to a second mail calling upon the petitioner to pay initial security deposit of Rs.20,000.00 the petitioner paid the said amount towards security deposit and uploaded the required necessary documents as well on 6/1/2024. It is further the case of the petitioner that petitioner also received a mail saying that field verification of credentials (FVC) was done properly on 25/1/2024, but however, on 27/1/2024 petitioner received a call informing the petitioner, that petitioner 's application got rejected due to mismatch of PAN Card details. It is specifically contended by the petitioner, that a human error occurred due to server problem and that petitioner should be provided with a chance and petitioner 's applicaton should be accepted.