D. Datta, J. - (1.) The petitioner offered his candidature for being appointed as LPG Distributor at Bankra, District Howrah in pursuance of an advertisement dated 16.9.2007 issued by the Indian Oil Corporation Ltd. (hereafter the Corporation). Although he was awaiting a call to attend interview in pursuance of his application, he received no intimation. Coming to learn that the selection process had been finalised without considering his candidature and without calling upon him to participate in the selection process, he addressed a representation dated 22.12.2009 to the Senior Manager of the Corporation. According to him, the advertisement itself provided scope for redress of grievance by addressing representation to the Corporation. The representation was not considered; on the contrary, the Corporation was contemplating issuance of letter of intent in favour of the selected candidate. It is at this stage that the petitioner had the occasion to approach this Court with his first writ petition.
(2.) I had the occasion to consider the same.
(3.) It was submitted by Mr. Yadav, learned advocate for the Corporation, that call letter addressed to the petitioner was duly dispatched by speed post on 27.9.2009. Since the petitioner did not appear at the interview scheduled on 20.8.2009, the Corporation had no other option but to finalise the process of selection on the basis of the available materials.;