- (1.) Heard Sri Ashok Khare, learned Senior Advocate, appearing for the petitioner and Sri R.M. Saggi, learned counsel for the respondent-Corporation.
(2.) By the instant writ petition, petitioner is assailing the communication dated 9 April 2018 issued by the second respondent, Divisional Retail Sales Manager, Varanasi, whereby, the representation of the petitioner has been rejected, affirming the order dated 27 February 2018 cancelling the candidature of the petitioner for dealership outlet.
(3.) Pursuant to an advertisement dated 17 October 2014, issued by the Indian Oil Corporation (for short 'Corporation'), petitioner applied for Kisan Seva Kendra-Rural Retail Outlet Dealership at Karauti, Development Block-Mehnagar, Azamgarh, for Scheduled Caste category. Petitioner supplied lease deed of Plot No. 911 (M), measuring 680.4 sq. meter for the dealership; on fulfilling the terms and conditions he was duly selected in the draw of lots conducted on 27 March 2017.;