Ritu Bahri, J. - (1.) THE petitioner has approached this Court by way of instant writ petition filed under Articles 226/227 of the Constitution of India, seeking a writ in the nature of certiorari quashing the decision of the respondents whereby the claim of the petitioner for allotment of retail outlet has been rejected and further prayer is for directing the respondents to consider the claim of the petitioner for allotment of retail outlet at the site located at Gago Bua to Singhpura Road.
(2.) THE petitioner had applied for the retail outlet dealership in pursuance to the advertisement dated 16.9.2010 (P -1) at site located at Gago Bua to Singhpura Road on Highway 21. The petitioner had submitted the application well in time on 12.10.2010 (P -2). The criteria set out in the advertisement for evaluation of candidate for allotment of retail outlet dealership is as under: - E VALUATION OF CANDIDATES (A) For individual candidate include partnership Each candidate during the interview will be assessed by the selection committee broadly under the following parameters The petitioner was in possession of 1/2 share of 28 kanal 15 marla of land on the road Gagu Buha Amritsar Road in village Singhpura along with his brother Amarjeet Singh (P -3). The relevant site plan attached with the application was Annexure P -4. The two affidavits of brother of the petitioner with regard to ownership of land and he will financially support his brother dated 07.10.2010 and 15.10.2010 (P -5 and P -5/A).
(3.) HPCL had advertised for the retail outlet at the same very road between village Singhpura to Bhikhipind in the year 2009 and the petitioner had applied for the same and he was allotted 35 marks out of 35 for that very piece of land for which the petitioner now is not being considered for any marks. A copy of the statement of the marks awarded by the interview committee of the said corporation at the relevant time is Annexure P -6.;