DINESH KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This petition is filed at the instance of one Dinesh Kumar who has challenged the award dated 30.10.2012 of the Rajiv Gandhi L.P.G. Vitrak (hereinafter referred to as the "RGGLV") in open category at village Salwan, District Karnal and also for quashing the letter dated 09.10.2012 by which his candidature was rejected.

(2.) In short, the Indian Oil Corporation (hereinafter referred to as the "Corporation") invited applications for awarding RGGLV at village Salwan, District Karnal in the open category through advertisement dated 28.02.2011. There were total 27 applicants who qualified for the draw. The petitioner was, however, informed vide letter dated 09.10.2012 that he has not been found eligible for including in the draw of lots because he was not having the land for the godown at the advertised location.

(3.) The case of the petitioner is that his father Raghubir Singh is holding the land in village Salwan falling in Khewat No. 1106 Khasra No. 205/21, which is near the place where the LPG outlet is to be awarded. On this premise, the present petition has been filed.