RAMESH SINHA,J. - (1.) Heard Sri Tarun Agrawal, learned counsel for the petitioner and Sri Vikas Budhwar, learned counsel for respondent Corporation.
(2.) Invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner herein has challenged the order dated 2.11.2019, whereby candidature of the petitioner for the allotment of retail outlet dealership of petroleum products, in connection with advertisement dated 25.11.2018, has been rejected.
(3.) In narrow compass the facts of the case can be drawn like this that petitioner pursuant to advertisement dated 25.11.2018 issued by Bharat Petroleum Corporation Ltd, namely, respondent no. 1, invited application for allotment of retail outlet dealership of the petroleum product in district Chandauli for allocation at old National Highway No. 2 between Varanasi and Chandauli. The petitioner applied vide application dated 24.12.2018 filling up online application form. Petitioner submitted the documents in respect thereof which included the lease document relating to the land offered by the petitioner falling in Khasra No. 154 with a dimension of 35X35 metres total measuring to 1575 square metres.;