- (1.) HEARD learned Counsel for the petitioner and Sri K. S. Pawar, learned Counsel for the Corporation.
(2.) THE petitioner was awarded highest mark in the selection of retail outlet of Hindustan Petroleum Corporation Ltd. , namely, 60. 96% mark where as one Sri Raj Kumaragarwal obtained 58. 58% marks. It appears that some complaint was made by Sri Raj Kumaragarwal regarding the alleged incorrect award of marks to the petitioner. The Corporation on receipt, of such complaint, has cancelled the selection and has ordered for fresh inter-view. The impugned order is dated 8. 5. 2006, contained in Annexure A1 to the writ petition. The aforesaid order says that under the heading "capability to provide infrastructure and facilities" the petitioner has wrongly been awarded 35 marks by the selection committee where as he should have been awarded only 'o' mark. The reason for the aforesaid remark is that the land offered by the petitioner is not situated on SH-21 which was advertised street, as in between, there lies 24 meters Government land.
(3.) DURING the course of argument Sri K. S. Pawar in support of the aforesaid order has submitted that in fact the petitioner's land was not conforming with the requirement of prescribed area nor the measurements which are required for es tablishment of the retail outlet as advertised, but this ground is not mentioned in the order cancelling the selection. The learned Counsel for the petitioner submits that even the reason given in the order that the land in question is not situated on SH-21 is not correct and had an opportunity been given to him he would have explained this to the Corpo ration.;