- (1.) It appears that Indian Oil Corporation Ltd. issued an Advertisement published on 12.10.2011 for allotment of Retail Outlet Dealership in respect of various locations mentioned in the said Advertisement, including the location in question mentioned at serial No. 141 in the said Advertisement. The petitioner as well as other persons submitted their applications pursuant to the said Advertisement for allotment of dealership, in respect of location in question.
(2.) The petitioner as well as other applicants were called for interview on 13.9.2012. After the interview, result was declared, copy whereof has been filed as Annexure-2 to the writ petition. As per the said result, the respondent No. 4 was placed at first position in the merit, while the petitioner was placed at second position in the merit.
(3.) The petitioner thereupon made Representation/Complaint dated 17.9.2012 (Annexure-5 to the writ petition) purporting to be under Clause 18 of the Brochure issued by Indian Oil Corporation Ltd. for Selection of Petrol/Diesel Retail Outlet Dealers.;