- (1.) The short point which this Court is required to answer in this writ petition is the legal correctness of the impugned communication dated 23rd November, 2012 addressed to the writ petitioner by the Senior Divisional Retail Sales Manager, Durgapur Divisional Office of the respondents-Indian Oil Corporation Ltd. (for short IOCL) cancelling the selection process for appointment of LPG dealers in respect of the location 'Domohani to Runakura Hat Road' under Block Domohani (for short the said location) as advertised by IOCL on the 10th of August, 2011.
(2.) The reason for the cancellation given by IOCL is that subsequent to the publication of the merit panel complaints were received in respect of the selection process for the said location. It was revealed to the IOCL on the basis of the said complaints that there is no Block Domohani in existence and therefore to avoid further prejudice to the public at large since confusion might have been created among the population regarding identity of the said location thereby preventing them from applying for the said location, a decision has been taken to cancel the selection process.
(3.) Sri Swapan Banerjee, Ld. Counsel appearing for the writ petitioner strongly argues that the impugned communication dated 23rd November, 2012 is utterly capricious. Taking this Court to paragraph 9 of the writ petition Sri Banerjee points out that the same advertisement dated 10th August, 2011 referred to several other Blocks in the District of Burdwan which were not in existence.;