JUDGEMENT
Alok Sharma, J. -
(1.) THIS petition has been filed challenging the order dt. 22.02.2012, issued by the Chief Regional Manager, Hindustan Petroleum Corporation Ltd. (hereinafter 'HPCL') informing the petitioner that his application for award of retail outlet dealership at location "on left hand side from Shahpura to Jaipur on NH -8 from KM Stone 202 -208 KM" has been rejected for the reason that the certificates of educational qualifications submitted by the petitioner in support of his eligibility were in names different from the name of the petitioner as indicated in the application. On the matter coming up before this Court, vide order dt. 30.11.2012, this Court while issuing notices on the writ petition and the stay application has directed that in the meantime, the respondent -HPCL shall provisionally consider the candidature of the petitioner for allotment of retail outlet dealership in question.
(2.) MS . Sukriti Kasliwal appears for respondent -HPCL and submits that while the petitioner had applied for allotment of retail outlet dealership in question in the name of "Subhash Pradhan", certificates relating to his educational qualifications as submitted by him in support of his application are in the name of Subhash Chand Sharma or Subhash Chander Sharma. She submits that in this view of the matter, the mismatch having been found between the name of the applicant in the application for allotment of retail outlet dealership in question and the names indicated in the certificates of educational qualifications, the petitioner's application has been rejected. Counsel for the petitioner submits that Subhash Pradhan is the name under which the petitioner only carries out business. Counsel admits that the names shown in the certificates of educational qualifications also in some instances vitiated by spelling errors where instead of Subhash Chand Sharma, which is the petitioner's real name, he has been indicated as Subhash Chander Sharma. It is submitted that the petitioner's address however in all documents relevant to educational qualifications or otherwise is the same i.e. Ward No. 6 Madhav Vihar, Kotputli, District Jaipur and the name of his father in all documents is Kedarnath Sharma. This, counsel submits, ought to have been conclusive of the matter. Counsel submits that the petitioner will however take all steps required by the respondent -HPCL for satisfying it that Subhash Pradhan, Subhadh Chand and Subhash Chander are all one person.
(3.) HEARD and considered.;
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