B.S.Chauhan, J. - (1.) This writ petition has been filed for quashing the allotment of dealership made in favour of the respondent No. 3, in pursuance of the advertisement dated 22.2.2004.
(2.) The facts and circumstances giving rise to this case are that the respondent No. 1 Bharat Petroleum Corporation issued an advertisement on 22.2.2004 regarding the appointment of distributor/dealership of L.P.G. concerned at Sakaldeeha, Varanasi, reserved for Scheduled Caste. Petitioner applied for the said dealership in pursuance of the said advertisement along with other persons. The interviews were held on 16.4.2004 for that purpose. However, the dealership has been made in favour of the respondent No. 3. Hence this petition.
(3.) Shri G. C. Singh, learned counsel appearing for the petitioner has submitted that the petitioner was more qualified than respondent No. 3. The selection had been made in an arbitrary and whimsical manner adopting a mala fide attitude towards the petitioner, therefore, the selection is liable to be quashed and distributorship should be allotted to the petitioner.;