Piyush Agrawal, J. - (1.) We have heard Shri Azizur Rahman Khan, learned counsel for the petitioner and Shri Vikas Budhwar, learned counsel for the respondent nos. 2 & 3.
(2.) By means of the present writ petition, the petitioner is challenging the order dated 13.07.2019 passed by the respondent no. 3; whereby, the petitioner's candidature for Retail Outlet Dealership in Group - 1 category has been rejected and the same has been changed to Group - 3 category.
(3.) The facts of the case, in brief, are that on 25.11.2018, an advertisement was issued for selection of retail outlet dealership by the respondent - Hindustan Petroleum Corporation Limited (HPCL) for different locations. The petitioner, vide online application dated 21.12.2018, applied for the location on Dumariyaganj - Bansi road, Village - Sekhui, Tappa - Hallour, Block - Dumariyaganj, District - Siddharth Nagar. Thereafter, vide letter/e-mail dated 20.06.2019, the petitioner was declared successful in draw of lots for the retail outlet dealership in Group - 1 category and the petitioner was asked to submit certain documents and security amount. Pursuant to the aforesaid letter, the petitioner deposited the security amount of Rs. 40,000/- on 26.06.2019, along with the documents.;