Ranjit Singh Sarkaria, J. - (1.) PETITIONER Kalu Ram has approached this Court seeking writ of mandamus not only for allotment of Kisan Sewa Kender (for short 'KSK') Retail Outlet, Village Kabri on Naphta Cracker Plant Road (Sidhana -Singhpura), District Panipat he being No. 1 in merit but he has sought quashing of the issuance of LOI in the name of Respondent No. 4.
(2.) AN advertisement was issued in the newspaper dated 24.4.2009 for allotment of KSK Retail Outlet Dealership throughout the State of Haryana. One of the places so advertised was village Kabri, District Panipat. The Petitioner applied for allotment of retail outlet at village Kabri, District Panipat. The Petitioner attached all the relevant documents as per the requirement. Respondent No. 4 was the other candidate who had made the similar application for allotment of Retail Outlet Dealership at the said place. The scrutiny of the applications was done on 21.7.2009. Both the applications were found in order. The Petitioner and Respondent No. 4 were called for interview on 21.7.2009. On the basis of the parameters as laid down, the Interview Committee assessed both the candidates and awarded 89.14 marks to the Petitioner. He was placed at merit list No. 1 as Respondent No. 4 could manage only 81.02. He was placed at No. 2 on the merit. The Petitioner thereafter paid a number of visits to the Respondent -Corporation for issuance of LOI. Every time, the Petitioner was assured that LOI will be issued shortly. Still, the Petitioner did not receive the requisite letter of intent. The Petitioner made written request through letter dated 19.11.2009, copy of which is annexed as Annexure P3. Various reminders thereafter were sent by the Petitioner on 25.11.2009, 14.12.2009, 7.1.2010 & 18.1.2010 but these did not receive any response from the office of the Respondent -Corporation.
(3.) ON 3.12.2009, the Petitioner moved an application for seeking information under RTI Act. He had sought information regarding the property and financial status of Respondent No. 4 besides asking for result sheet and field inspection report. His grievance is that only part of information was supplied by the Respondent -Corporation.;