Pradeep Kant and Shabihul Hasnain, JJ. - (1.) HEARD the learned Counsel for the petitioner Sri Rakesh Kumar Nigam, Ms. Alka Saxena for the Union of India and Sri Anil Kumar for the Oil Corporation.
(2.) THIS petition is by a person who had applied for the award of dealer ship of the Kisan Sewa Kendra but could not succeed in getting the outlet. In nutshell, the facts are that in pursuance of an advertisement made by the Oil Corporation dated 28.6.2006, the petitioner applied for location Babaganj. As per the scheme and the advertisement, the locations have to be first identified and then published inviting applications from the willing per sons for the opening of the Kisan Sewa Kendra at such decided locations. The petitioner alongwith certain other persons applied for the said lo cation of Babaganj but the Dealer Selection Committee, after interviewing the candidates on 15.11.2007 recommended that no candidate was found suitable. Consequently, no panel was constituted giving the names of any candidate and it was only indicated that no candidate was found suitable, which was dis played on the notice board. The petitioner being aggrieved made a representa tion on 20:11.2007 saying that he has not been awarded marks for the land though it is situated in Babaganj and if these marks were added, he would be the person who could be placed at serial No. 1 in the select list.
(3.) SINCE the representation was not being considered by the Corporation, therefore, Writ Petition No. 6046 (MB) of 2007 was filed by the petitioner, wherein a direction was issued for consideration of the representation. In pursuance of the said direction, the representation has been consid ered and rejected vide order dated 9.9.2008 and the whole selection has been cancelled with the observation that in case there is a need to set up the Kisan Sewa Kendra in future, a fresh advertisement shall be published.;