RAVI KRISHAN KAPUR,J. - (1.) The petitioner assails the issuance of a letter of intent in favour of the respondent no.6 by the Indian Oil Corporation Limited (IOC) for a LPG Distributorship in the District of Murshidabad.
(2.) The brief facts of this case are that the IOC published an advertisement in the "Anandabazar Patrika" on 31 August, 2017 inviting online applications for appointment of LPG distributorships in various locations throughout the State of West Bengal. The last date of submission of the application form was 3 October, 2017 which was subsequently extended to 18 October, 2017. The advertisement clearly spelt out that all applications shall be strictly guided by the terms of the selection brochure available in the website of the respective oil companies. There was a further stipulation in the advertisement that if any incorrect or false statement is found in any application the same would result in rejection of the application.
(3.) Pursuant to the aforesaid application, the petitioner submitted her application on 18 October, 2017 in the prescribed format alongwith all necessary details.;