- (1.) The present writ petition has been filed by the petitioner for issuance of direction in the nature of certiorari quashing the order/letter dated 7.3.2007 issued by respondent No. 3.
(2.) In short, the contention of the petitioner is that an advertisement inviting the applicants for retail outlet dealership on various conditions was published on 10.1.2006. The petitioner also applied for the same and was called for interview on 29.6.2006 alongwith other applicants. After participation in the interview and after the interview was completed on the aforesaid date the result was declared on the same day placing the petitioner at 2nd place. That one Awadhesh Gupta who stood at 1st place died on 20.1.2007. Hence, in accordance with the conditions given in Rules 17.1 and 17.2 of Brochure of I.B.P. Company Limited licence the petitioner applied for issuance of retail outset dealership in his favour. The respondent No. 3 competent authority instead of deciding the aforesaid representation dated 8.3.2007 intimated that the entire selection made in pursuance of advertisement dated 10.1.2006 has been cancelled due to certain unavoidable reasons.
(3.) Against the writ petition counter-affidavit has been filed by the respondents in which they submitted that there were certain discrepancies in the selection process as a result of which entire selection which was made in pursuance of advertisement aforesaid was cancelled.;