- (1.) By means of the present writ petition filed under Article 226 of the Constitution of India, Pradeep Singh, who was an applicant for allotment of Retail Outlet of Indian Oil Corporation Ltd. at Rohua, Mustafabad, Varanasi-Azamgarh Road, District Azamgarh seeks writ, order or direction in the nature of certiorari quashing the allotment order dated 6.10.2004 and for a writ of mandamus directing the respondent authorities to reconsider the matter of allotment of the petrol pump in question.
(2.) Briefly stated the facts giving rise to the present petition are as follows : M/s Indian Oil Corporation Ltd., Respondent No. 2 published an advertisement on 8th July, 2004 in Hindi Daily Dainik Jagran inviting applications for allotment of Petrol Pump Retail Outlets including the one at Rohua Mustafabad, Varanasi-Azamgarh Road, District Azamgarh. The petitioner, as also some other persons, applied for the same. The Selection Committee considered the applications of all the eligible applicants and selected respondent No. 3 as the eligible person for allotment of Retail Outlet. The allotment order dated 6.10.2004 is under challenge in the present petition.
(3.) We have heard Shri G.K. Singh learned Counsel appearing for the petitioner and Shri Tarun Verma, learned Counsel appearing for the respondent No. 2 and Shri Shakir Mezan, learned Counsel appearing for Respondent No. 3.;