- (1.) WE have already passed an order in the similar circumstances on 18.3.2011 in Writ C:- No. 16687 of 2011 (Devendra Singh Vs. Indian Oil Corporation Ltd. and others) which is as follows: "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 others Vs. B.M. Vijaya Shankar and others), 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 Vs. General Manager and another) dated 26th September, 2006 and Civil Misc. Writ Petition No. 52203 of 2009 (Laxman Kaul Vs. Union of India and others) 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."
(2.) WE have followed the ration in Writ C:- No. 27381 of 2011 (Mohammad Jafar Khan Vs. Indian Oil Corporation And Others) under order dated 11.5.2011. WE cannot deviate to our stand, therefore, similar order will be passed herein. In any event, if the petitioner wants consideration of his representation, he can proceed before the authority concerned independent to this order, if no letter of intent is issued to any third party.;