- (1.) HEARD learned counsel for the petitioner.
(2.) THE petitioner is aggrieved by the advertisement dated 10.10.2013 issued by the Bharat Petroleum Corporation whereby the Corporation has proceeded to advertise the appointment of certain categories of distributors as mentioned therein. The categories mentioned are PLD/ILD/RLD (Primary Lube Distributorship/Industrial Lube Distributorship/Rural Lube Distributorship).
(3.) THE petitioner contends that he is having the Primary Lube -Reseller distributorship of District Firozabad, which has also been advertised and the same affects the terms and conditions of the letter of intent issued to the petitioner. A copy of the letter of intent dated 4.5.2012 has been filed as Annexure 1 to the writ petition. The tenure of such distributorship is valid for a period of six months' initially and extendable at the discretion of the company. The petitioner has been appointed as a primary lube dealer and re -seller which is one of the categories as mentioned in the advertisement.;