Govind Mathur, J. - (1.) THE respondent -Indian Oil Corporation Limited (hereinafter referred to as 'IOC') invited applications for grant of dealership of retail outlet relating to Kishan Sewa Kendra at village Kodka under a notice dated 28.7.2011. The petitioner considering himself eligible submitted application in the prescribed proforma for consideration of his candidature for grant of dealership. The respondent -IOC by letter dated 23.7.2012 communicated to the petitioner that being the application not supported by affidavit as required, the same stands rejected. Aggrieved by the decision of the respondent petroleum Company, the instant petition for writ is preferred.
(2.) THE submission of learned counsel for the petitioner is that as per Clause -10 of the notification there was no need to submit affidavit in proforma (Annex. A) alongwith the application form. The petitioner was required to file affidavit as per Clause -13 before facing interview. I do not find any merit in the argument advanced.
(3.) A close reading of Clause -10 of the notification clearly indicates the need of submitting affidavit alongwith the application itself. It is further relevant to mention that the issue akin to the instant one came up before this Court in S.B. Civil Writ Petition No. 7462/2011 (Prithviraj Rajpurohit Vs. Union of India & Ors.), wherein after examining the entire scheme and the norms prescribed, this Court held that if the application in the prescribed format is not supported by required affidavit, then that is not in accordance with the norms prescribed and, thus, deserves to be rejected. The judgment aforesaid came to be affirmed by Division Bench of this Court in D.B. Civil Special Appeal (W) No. 1330/2013 (Prithviraj Rajpurohit Vs. Union of India & Ors.) vide order dated 14.2.2014.;