- (1.) The present writ petition has been filed by the petitioner, inter alia, praying for quashing the order dated 1.11.2012 (Annexure-18 to the writ petition) passed by the General Manager, Indian Oil Corporation Ltd., i.e., respondent No. 2. It appears that an Advertisement dated 2nd February, 2004 was published in the newspaper for grant of distributorship of L.P.G. at the location in question.
(2.) Pursuant to the said advertisement, the petitioner and other persons made their Applications. Interview of the candidates was conducted and a merit list dated 5th March, 2005 was prepared and published. As per the merit list, the respondent No. 4 was placed at the 1st position while the petitioner was placed at the IIIrd position. The petitioner made a representation/complaint dated 18th March, 2005 against the merit list dated 5th March, 2005. By the order dated 4th April, 2005 passed in Civil Misc. Writ Petition No. 25717 of 2005, this Court directed that the representation/complaint made by the petitioner be decided expeditiously within the period mentioned in the said order dated 4th April, 2005. By the order dated 31.10.2005, General Manager, Indian Oil Corporation Ltd. disposed of the representation/complaint made by the petitioner and directed for conducting reinterview in respect of the location in question. Thereupon the respondent No. 4 herein filed a writ petition before this Court being Civil Misc. Writ Petition No. 71560 of 2005. By the order dated 2nd August, 2007, this Court disposed of the said Civil Misc. Writ Petition No. 71560 of 2005 and remanded the matter for reconsideration by the General Manager, Indian Oil Corporation Ltd.
(3.) Pursuant to the order dated 2nd August, 2007, the General Manager, Indian Oil Corporation Ltd. passed an order dated 14th December, 2007 whereby he cancelled the merit panel dated 5th March, 2005 and directed for reinterview as per the policy of the Corporation. Thereupon the respondent No. 4 herein filed a writ petition before this Court being Civil Misc. Writ Petition No. 13360 of 2009, challenging the said order dated 14.12.2007 passed by the General Manager, Indian Oil Corporation Ltd. By the order dated 8th August, 2011, this Court dismissed the said Civil Misc. Writ Petition No. 13360 of 2009. In the meantime, the petitioner herein filed a writ petition being Civil Misc. Writ Petition No. 65585 of 2011. The said writ petition was disposed of by the order dated 17.11.2011, taking note of the order dated 8th August, 2011 passed in Civil Misc. Writ Petition No. 13360 of 2009 and directing that notices be issued fixing a date for interview so that everyone including the petitioner herein would appear on that date. Thereafter fresh interview was finally held between the period 8.5.2012 to 11.5.2012. Merit list was prepared, copy whereof has been filed as Annexure-15 to the writ petition. As per the merit list, the respondent No. 4 was placed at 1st position while the petitioner was treated to be out of merit. Thereupon the petitioner filed a representation/complaint dated 16.5.2012 (Annexure-16 to the writ petition) before the General Manager, Indian Oil Corporation Ltd.;