JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this WP under Article 226 dated January 31,2012 is questioning a decision of Indian Oil Corporation Limited (in short IOC) dated November 8, 2011(at p.94).
(2.) The petitioner and the seventh respondent were candidates in a process initiated by IOC for appointing of a dealer under the Rajiv Gandhi Gramin LPG Vitrak Yojana. The selection was by lot and the seventh respondent was chosen. The petitioner submitted an objection that the seventh respondent was not a resident of the advertised location, - an eligibility requirement.
(3.) Alleging that his objection was not considered, the petitioner moved a WP No. 15538(W) of 2011 before this Court under Article 226. By an order dated September 15,2011 the WP was disposed of directing IOC to decide the petitioner's objection. Accordingly, IOC has given the impugned decision that the residence certificate of the seventh respondent belies the objection.;