GULLA PARRAY Vs. I O C

JUDGEMENT

(1.) INDIAN Oil Corporation Ltd. intended to setup retail outlets (petrol/diesel) at various locations in the States of Punjab, Jammu and Kashmir and Himachal Pradesh. In this connection, notice has been issued and published. In the said notice, one of the locations in the State of J&K is shown as Sumbal Link Road, Baramulla, figuring at s.no.49. Seven persons which include petitioner and respondent no.6 responded to the notice. As such, applied. Finally, six persons including petitioner out of the seven candidates were ignored being ineligible. Therefore, only respondent no.6 had been called for interview. Five persons have not challenged the process, so their position has to be ignored. Petitioner has challenged the process.

(2.) ACCORDING to the learned counsel for the petitioner, petitioner has been deprived of his legitimate expectations by treating him differently as compared to respondent no.6. It is projected that for showering the benefit to respondent no.6 arbitrarily, petitioner has been ignored.

(3.) AS per the notice, suitable land was required in the area by way of outright sale/lease for setting up the said retail outlets. It is also contained in the notice that: