- (1.) THIS writ petition has been filed purportedly in public interest with the following relief: "(I).......... (II).......... (a).......... (b) Facts and figures of generation of employment (Directly and/or indirectly) to the permanent residents of the State of Rajasthan during construction and during operation period of Oil Refinery be given separately."
(2.) THE petitioner is M.Tech. from IIT, Kanpur with service experience in Assam Oil Company of over a decade. He has highlighted his credentials for supporting the cause, for which, he has filed the writ petition. The primary concern of the writ petitioner is the alleged false information, published by the State Government in establishing the oil refinery in the State. It is stated that the capacity of the oil refinery has been over stated including the potential of the generation of the employment. Initially the State published the employment generation potential to be 1.39 lacs; thereafter it was increased to over 4 lacs. According to the petitioner, the oil refinery with the production capacity of 15 MMTPA, can provide direct employment to about 1600 persons, and at best indirect employment at about 12000 persons.
(3.) IT is submitted by the petitioner, appearing in person, that the overstatement of the generation of employment, is misleading the people to settle in the area and further, the false information is being used for the political purposes for going ahead with the project.;