Arun Bhansali, J. - (1.) THIS writ petition has been filed by the petitioner aggrieved against the merit list dated 24.8.2013 (Annex.4) regarding grant of Indane Distributorship at Goluwala, District Hanumangarh in open category; order dated 3.7.2014 (Annex.23), whereby respondent No. 2 - Jora Singh has been found suitable for selection process for location Goluwala and letter dated 24.7.2014, whereby the petitioner has been informed that respondent No. 2 - Jora Singh has been found eligible and further relief has been sought for grant of LPG Distributorship to the petitioner.
(2.) THE petitioner pursuant to the notification issued by the respondent -Indian Oil Corporation ('IOC'/'Corporation') for grant of distributorship at various places including at Goluwala, district Hanumangarh applied for the same. After interviews were held, merit list Annex. -4 was published, wherein respondent No. 2 - Jora Singh and respondent No. 3 - Govind Karan Danga were placed at Sr. No. 1 & 2 and the petitioner was placed at Sr. No. 3. Aggrieved against the award of marks to the petitioner as well as to the respondents No. 2 & 3, the petitioner submitted a representation and vide report dated 21.11.2013 (Annex.25), the Investigating Officer recommended cancellation of merit of 1st and 2nd empanelled candidates and taking further action for award of dealership as per Corporation policy. The investigating authority reached a conclusion that the Jora Singh provided information in wrong column of the application form and got maximum marks under the parameter capability to provide Land and Infrastructure facility though the land does not have clear title as on the date of application and therefore, the complaint was substantiated.
(3.) HOWEVER , the petitioner was informed vide communication dated 3.7.2014 that respondent No. 2 - Jora Singh was selected and was being allotted LPG Distributorship. The respondent No. 2 was found eligible based on the investigation report (Annex.R/6), wherein on scrutiny of land documents, the claim of respondent No. 2 - Jora Singh having clear title deed of the land and registered agreement party i.e. Tiku Ram was established and therefore, the marks awarded with respect to godown, the land was found in line with the Corporation policy and it was held that the respondent No. 2 stands as 1st empanelled candidate in the merit.;