SARABJIT SINGH Vs. UNION OF INDIA
LAWS(P&H)-2021-1-11
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 15,2021

SARABJIT SINGH Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

SANJAY KUMAR,J. - (1.) Award of the LPG Distributorship of the Indian Oil Corporation Limited (for short, 'the IOCL') at Pundri in District Kaithal, State of Haryana, in favour of the 5th respondent under the Scheduled Caste reservation category is the cause for grievance.
(2.) The petitioner, an unsuccessful applicant, initially assailed the letter dated 02.09.2019, whereby the IOCL rejected his complaints, as well as the Letter of Intent dated 05.09.2019 issued by it to the 5th respondent.
(3.) Thereafter, by way of his amended prayer, he also assailed the order dated 26.06.2020 of the IOCL rejecting his later complaint dated 09.06.2020.;


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