- (1.) Heard Sri A.P. Singh, learned counsel for the petitioner and Sri Manish Jauhari for the Indian Oil Corporation.
(2.) This writ petition has been filed contending that the petitioner was at Serial No. 2 in the Panel that was prepared for the award of dealership for a Petrol Pump at Kurebhar, District Sultanpur. The candidate who was there at Serial No. 1 was subjected to scrutiny on account of large scale allegations of irregularities committed and in the instant case, it was alleged that the Chairman of the Selection Board had awarded marks in favour of the candidate at Serial No. 1 so as to obtain the dealership for his own son. The matter travelled up to the Supreme Court, the details whereof are not disputed between the parties and the Supreme Court after considering the report of the Committees ultimately held that the Four Public Sector Oil Companies shall take appropriate consequential action in the matter.
(3.) Sri A.P. Singh submits that the aforesaid direction of the Supreme Court did not allow the Indian Oil Corporation to scrap the entire panel inasmuch as there were no allegations against the petitioner who was at Serial No. 2. The allegation of extraneous consideration was only against the candidate who was at Serial No. 1 and in the absence of any such cancellation of the entire empanelment, the respondents cannot refuse to award dealership to the petitioner who has a right of being considered and selected being placed at Serial No. 2. The impugned order dated 08.12.2015, therefore, has been questioned by the petitioner on the aforesaid grounds.;