- (1.) Heard learned counsel for the petitioner and learned counsel for the respondent Indian Oil Corporation.
(2.) The petitioner seeks quashing of the decision of the respondent Corporation to hold fresh interview of all eligible candidates in relation to award of Kisan Seva Kendra Dealership at Village-Korai in Begusarai District as communicated to the petitioner by letter dated 5.3.2010(Annexure-7).
(3.) The short facts of this case are that an advertisement was issued for award of Kisan Seva Kendra Dealership at Korai location in which the petitioner as well as respondent No. 4 among others were the applicants. After completing all formalities the merit list of empanelled candidates was prepared in which the respondent No. 4 was at No. 1 and the petitioner was at No. 2. The petitioner filed a complaint before the authorities stating that the land offered by respondent No. 4 is not registered and there is a culvert in the middle of the land offered by him and accordingly claimed that he should be disqualified and the dealership should be offered to the petitioner. The matter was investigated by an Officer of the Indian Oil Corporation and it was found that there was substance in the first part of the complaint since it was found that there was a culvert in front of the land of the first empanelled candidate, respondent No. 4 and for the said reason the competent authority of the Corporation decided to hold fresh interview of all eligible applicants who had applied for the said location against advertisement dated 16.11.2006 and 11.8.2007 which was communicated to the petitioner by letter dated 5.3.2010. Aggrieved by the same the petitioner has come to this Court.;