A.BANERJI, J. - (1.) This writ petition has been filed by Sri Mayank Kumar Jain (hereinafter referred to as the petitioner) praying that the selection of Sri Sandeep Kumar as the Distributor of L. P. G. (Cooking gas) in Khatauli, district Muzaffarnagar by the Indian Oil Corporation Limited was bad in law and liable to be set aside in exercise of the powers of this Court under Art.226 of the Constitution.
(2.) Learned counsel for the petitioner contended that the advertisement issued by the Indian Oil Corporation Ltd. indicated giving of preference to any applicant who was a resident of town area of Khatauli where the distributorship was to be located. It was stated that the petitioner was a resident of town area of Khatauli and as such he was entitled to be given preference. It was further stated that Sri Sandeep Kumar, respondent No. 3 was not a resident of Khatauli. It was thus contended that on the basis of the above the petitioner was entitled to be appointed and not Sri Sandeep Kumar.
(3.) We have also heard Mr. Rajeshwari Prasad, learned counsel for respondents Nos. 1 and 2 and Sri Swami Dayal, learned counsel for respondent No. 3.;