Sudhansu Jyoti Mukhopadhaya, J. - (1.) LEAVE granted.
(2.) THE present appeal has been filed against the impugned order dated 29 September, 2010 passed by the Bombay High Court in Writ Petition No. 5032 of 2010 wherein the High Court has granted the Writ of Mandamus directing the Indian Oil Company to allot the dealership of the site located at Thane Belapur Road, Village Mahape, Navi Mumbai, Maharashtra to Shri Ashok Shankarlal Gwalani (hereinafter referred to as the "Respondent") The relevant facts as pleaded by the Appellant are as follows: On 11 June, 2005, the Indian Oil Corporation Limited (hereinafter referred to as the "Company") published a proclamation in leading newspapers and invited applications for grant of petrol/diesel retail outlets (dealership) for various locations in the State of Maharashtra. The Respondent on 14 July, 2005, amongst others applied for the same. Interviews were conducted on 9 -10 December, 2005. One Mr. Nilesh L. Kudalkar was placed at the top of the merit panel while the Respondent was placed second and one Mr. K. Srinadha Rao was third. However, since the difference between the marks of the top three candidates was within 5%, the result of the interview was kept in abeyance in accordance with the policy of the company dated April 7, 2005. A Screening Committee was established which reviewed the markings and carried out another interview of the three candidates. The result was declared on 4 April, 2006 and Mr. Nilesh L. Kudalkar was first in the merit panel.
(3.) BEING aggrieved Respondent and Mr. K. Srinadha Rao both made complaints on 10.4.2006 and 19.4.2006 respectively to the company alleging irregularities in the selection process. In accordance with the policy dated 1st September, 2005, an investigation was made by the Company into the allegations made by them. It was found, among other things, that the Respondent and Mr. Srinadha Rao had not been marked correctly as regards their financial capability and that both had failed to provide the attested documents as had been specifically required under the advertisement. Since the allegations in the complaints were found to have merit, the selection was cancelled and all the candidates were to be called for re -interview. In the meantime, on 28 April, 2006, one Mr. Pritesh Chhajed, who was an M&H Contractor operating on the site filed Civil Suit No. 230/2006 before the Thane Sr. Division Court seeking an injunction against the company from terminating the contract and evicting him from the land. He was unsuccessful in the same and filed an appeal before the Bombay High Court which was dismissed by the High Court on 27 June, 2008 and he was asked to vacate the site by December 31, 2008.;