- (1.) It appears that an advertisement dated 12.10.2011 was issued by Indian Oil Corporation Limited for grant of dealership of Retail Outlet in respect of various locations including the location in question. The respondent No. 5 was selected for the grant of dealership in respect of the location in question. Thereupon, the petitioner made a complaint dated 20.11.2012 before the respondent No. 4. Copy of the complaint has been filed as Annexure-4 to the writ petition. The grievance of the petitioner is that no action has so far been taken on his complaint by the concerned respondents. We have heard Shri R.P.S. Chauhan, learned counsel for the petitioner, and Shri Prakash Padia learned counsel for the respondent Nos. 2 to 4.
(2.) Shri P. Padia, learned counsel for the respondent Nos. 2 to 4, on the basis of instructions received by him, states that the complaint of the petitioner, which purports to have been made under Clause 18 of the Brochure issued by Indian Oil Corporation Limited, has been received by the respondent No. 4, and the same is being dealt with by the concerned authority, and the decision thereon will be taken expeditiously. In view of the statement made by Shri P. Padia, learned counsel for the respondent Nos. 2 to 4, on the basis of the instructions received by him, we are of the opinion that the interest of justice would be subserved by disposing of the writ petition with the following directions: 1. Within six weeks from today, the petitioner will make an application alongwith a certified copy of this order as well as copy of the complaint dated 20.11.2012 before the respondent No. 4. 2. On receipt of the aforesaid documents, the respondent No. 4 or the concerned authority of Indian Oil Corporation Limited, to whom the papers are forwarded by the respondent No. 4, will take decision on the complaint of the petitioner in accordance with law expeditiously, preferably within two months from the date of receipt of the aforesaid documents after giving reasonable opportunity of being heard to the petitioner, the respondent Nos. 5 and 6 as well as the other concerned persons and by passing speaking order. With the aforesaid directions the writ petition is disposed of. It is made clear that this Court has not adjudicated the claim of the petitioner on merits.;