- (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 06.04.2011 passed by the High Court of Kerala at Ernakulam in Writ Appeal No. 464 of 2011 whereby the Division Bench of the High Court dismissed the appeal filed by the appellant herein.
(3.) Brief Facts: a) On 27.12.2007, the Bharat Petroleum Corporation Ltd., a Public Sector Oil Company engaged in refining of crude oil and marketing of various petroleum products (in short "the Corporation")-Respondent No. 2 herein invited applications for grant of LPG distributorship for Edavanna, Malappuram District, Kerala, a distributorship reserved for Scheduled Caste applicants. In total, 41 persons including the appellant and respondent Nos. 1 and 3 herein applied for the grant of licence for the same. b) The Corporation, after conducting interviews and evaluating the merits and demerits of the candidates as per the procedure prescribed under the guidelines for the selection of Bharatgas Distributors, selected the appellant herein for grant of licence of LPG distributorship and issued him a Letter of Intent dated 25.06.2009. c) Challenging the genuineness of the experience certificates produced by the appellant herein, Shri N.K. Santhosh-Respondent No.1 herein filed a petition being W.P.(C) No. 7622 of 2010 before the High Court of Kerala. Learned single Judge of the High Court, by judgment dated 16.03.2011, allowed the petition and quashed the distributorship granted to the appellant herein. d) Against the said judgment, the appellant herein filed a Writ Appeal being No. 464 of 2011 before the High Court. The Division Bench of the High Court, by impugned judgment dated 06.04.2011, dismissed the said appeal. e) Aggrieved by the said judgment, the appellant has filed this appeal by way of special leave before this Court. ;