JUDGEMENT
-
(1.) Heard Sri Ravi Kant, Senior Advocate assisted by Sri I.N. Singh, Advocate on behalf of the petitioner, Sri Ashish Agrawal, Advocate on behalf of respondent no. 1, Sri Tarun Verma, Advocate on behalf of respondent no. 2, Sri Vikas Budhwar, Advocate on behalf of respondent no. 4.
(2.) Petitioner no. 1 claims to be the society registered in the name and style of Dalit Shoshit Samaj Sangharsh Samiti (D.S. Four) Allahabad, while petitioner no. 2 is a member of the said society. The members of the petitioner society belong to the Scheduled Caste. Petitioner no. 1 society looks after their interest.
(3.) This petition has been filed challenging the advertisement, which has been published in terms of the guidelines framed by the Oil Marketing Companies in the matter of selection of regular L.P.G. Distributorship by the nationalized three oil companies, namely Indian Oil Corporation, Bharat Petroleum Corporation and Hindustan Petroleum Corporation.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.