- (1.) Heard Sri B.K. Srivastava, learned Senior Advocate assisted by Sri Dhiraj Srivastava for the petitioner and Sri P. Padia, learned Advocate who appeared for the respondent No. 3.
(2.) In this petition order dated 20th October, 2010 passed by the Senior Area Manager, Indian Oil Corporation Ltd. Agra has been assailed whereby letter of intent issued to the petitioner by the organization dated 5.10.2010 (Annexure -9 to the writ petition) has been cancelled on the ground that in view of point 10.2 he has given wrong details about balance amount as on the date of filling of application form i.e. 27.11.2009. In the application he has mentioned balance amount of Rs. 2,35,217.91 in his credit as on the date of application in his Saving A/c No. 11777872046 whereas as per Statement of Account of State Bank of India actual balance in that account was Rs,35217,91.
(3.) It is contended that by negligent mistake wrong account number was mentioned in the application form although he has another account being No. 1104159024 in the name of Upadhya Trading Company in State Bank of India wherein the requisite amount was outstanding on the date of filling of application but that could not have been mentioned. Submission is that the same mistake was due to inadvertence and it is an innocent omission and therefore, respondents are to allow the applicant to make correction in the application form.;