- (1.) Heard Sri B.B. Jauhari, learned counsel for the petitioner, Sri Vikas Budhwar for the respondents-Petroleum Corporation, Sri V.K. Birla for respondent no.5. and Ms. Jyotsna Srivastava for respondent no.1.
(2.) The petitioner has come up questioning the correctness of the orders passed by the respondent-Corporation rejecting the representations of the petitioner which have arisen out of three rounds of litigation before this Court in previous writ petitions.
(3.) The petitioner's candidature has now been ultimately negatived on two grounds. Firstly, that the land which has been offered by the petitioner is beside road side pit and as such is not accessible for the purpose of retail outlet dealership. The second ground which has been taken to reject the candidature of the petitioner is in relation to the disqualification clause as contained in Clause 5 of the guidelines for selection of retail outlet dealership which is extracted hereinunder:- "5. Disqualification The following are not eligible : (a) Candidates convicted or against whom charges have been framed by a Court of law for any criminal offence involving moral turpitude/economic offence (other than freedom struggle). (b) Mentally unsound person/totally paralysed person. (c) Signatory to an agreement of a RO/SKO-LDO dealership / LPG distributorship of any oil company terminated on the grounds of adulteration / malpractice. (d) Guilty of wilfully giving wrong information.";