- (1.) M/S Sainik Krishak Sewa Kendra through its Proprietor Shri Virendra Singh is before this Court assailing the validity of decision dated 22.10.2014 passed by General Manger, Indian Oil Corporation Ltd. refusing to restore the dealership in favour of petitioner in lieu of provisions of Section 14(1)(c) of Specific Relief Act, 1963.
(2.) Brief background of the case is that petitioner is an Ex-Army personnel and had actively participated in Army Operation in Sri Lanka in Peace Keeping Force in the year 1987 and has sustained serious injuries of bullet in his leg.
(3.) Indian Oil Corporation has issued an advertisement for commissioning of Krishak Sewa Kendra at Kalwari, District Mirzapur and petitioner has also proceeded to move an application for awarding him dealership of the said retail outlet in defence category. The candidature of petitioner was considered and he was awarded dealership of retail outlet vide a dealership agreement dated 22.03.2006 and the dealership was granted to the petitioner under defence category at Kalwari, District Mirzapur.;