- (1.) Heard Sri Atul Dayal, learned Advocate appearing for the petitioner and Sri Prakash Padia, learned counsel for the respondents.
(2.) The order impugned in the present writ petition is the one passed by the General Manager, Indian Oil Corporation Limited, U.P. State Office, Lucknow dated 29.06.2012, whereby, the representation of the petitioner with regard to his grievance for holding him 'not qualified' in the merit panel prepared on 25.11.2010 and thus denial of allotment of petrol pump pursuant to the advertisement dated 10.01.2006.
(3.) The factual matrix of the case is that respondent Indian Oil Corporation (for brevity 'respondent Corporation') issued an advertisement dated 10.01.2006 inviting applications for retail outlet petrol pump at various locations including the one at AIT-Jakhauli, district Jalaun on National Highway No. 25. Pursuant to the said advertisement, the petitioner herein applied annexing, along with his application, all the necessary documents and his candidature was considered and was adjudged to have possessed all requisite qualifications for empanelment as per the rules and guidelines of the Corporation. The panel was prepared accordingly and the petitioner was placed at serial no. 2 having secured lesser marks than another candidate Sri Awadhesh Gupta who was placed at serial no. 1 and thus petitioner could not be selected. What is interesting to notice that in the category to arrange finances, income and other assets, 12 marks, 4 marks and 4 marks respectively were assigned and the petitioner secured 15.69 marks out of 20 marks. However, before the letter of intent could have been issued by the respondent Corporation, the selected candidate Awadhesh Gupta is said to have died in a road accident and accordingly no further action was taken in the matter.;