- (1.) HEARD learned Counsel for the parties and perused the record.
(2.) ATTENTION of this Court has been invited towards the judgment and order dated 18 -03 -2011 passed by the Division Bench of this Court at Allahabad in Writ C. No. 16680 of 2011, Rajesh Kumar Singh v. Indian Oil Corporation Limited Thru' its Chairman, whereby in an identical situation, the Division Bench of this Court had dismissed the Writ C. No. 16680 of 2011. The order dated 18 -03 -2011 passed by the Division Bench of this Court in Writ C. No. 16680 of 2011, is reproduced as under: According to the Petitioner, 24th March, 2011 is the date fixed for interview for allotment of Kisan Sewa Kendra Dealership of the Indian Oil Corporation. However, rejection of his candidature was made on account of non -fulfillment of the appropriate instructing clauses in the application. Since the Respondents have objected for allowing such prayer specially in view of the judgment of the Supreme Court reported in : 1992 (2) SCC 206 Karnataka Public Service Commission and Ors. v. B.M. Vijaya Shankar and Ors. where a three Judges' Bench of the Supreme Court was very much strict even for non -incorporation of roll number at appropriate page, and of our High Court passed in Civil Misc. Writ Petition No. 54400 of 2006 Smt. Omitri Rai v. General Manager and Anr. dated 26th September, 2006 and Civil Misc. Writ Petition No. 52203 of 2009 Laxman Kaul v. Union of India and Ors. dated 14th October, 2009, we are of the view that no relief can be granted to the Petitioner against the order of rejection of application passed by the authority concerned. Therefore, the writ petition is dismissed, however, without imposing any cost. In view of above, the present writ petition is also dismissed.;