RAJIV GUPTA Vs. SENIOR MANDAL PRABANDHAK

JUDGEMENT

(1.) This is an appeal against the order dated 12.12.1997 passed by District Forum, Basti in Complaint Case No.468/96. The facts of the case are as under ;

(2.) That on 21.3.1996 a notice was published in news paper 'danik Jagran' from the side of Bharat Petroleum that land from 169 to 194 milage between Basti and Faizabad has been taken by Company, on lease for establishing an outlet. It was also mentioned in the advertisement that a dealer is to be appointed for running retail outlet of the Company of Petrol Pump for which applications be submitted. Complainant No.1 Sri Rajiv Gupta sent his application on the basis of this advertisement but the same was returned on the ground that it was received late on 6.5.1996 i. e. after expiry of date of submission the form.

(3.) The complaint was filed in this case on the ground that the application of the complainant No.1 was not considered and he was deprived of his right.