- (1.) Heard Sri V.K.Singh learned senior counsel assisted by Sri S.Shekhar learned counsel for the petitioner and Sri Tarun Verma learned counsel for the Indian Oil Corporation and Sri Salil Kumar Rai for the respondent no.4.
(2.) Petitioner before this Court seeks quashing of the order dated 7.5.2012 Annexure 12 to the writ petition where under the representation of the petitioner in response to the order of the High Court dated 19.1.2012 passed in earlier Writ Petition No.3105 of 2012 has been rejected by means of a reasoned order. It has further prayed that the respondent nos.1, 2 and 3 may be restrained from issuing any letter of intent in favour of the respondent no.4 for the location Akaripur, Kisan Seva Kendra, district Allahabad.
(3.) The facts of the case, in short, are that in response to the advertisement published by the Indian Oil Corporation for awarding dealership for the location Akaripur, Kisan Seva Kendra district Allahabad the petitioner and the respondent no.4 had submitted their applications. After the interview held on 17.6.2010, the result was declared on the same date. The petitioner was empanelled at serial No.3 while the respondent no.4 was empanelled at serial no.1.;