M/S. MAA AGAR HP GAS SERVICES Vs. HINDUSTAN PETROLEUM CORPORATION ...
LAWS(RAJ)-2017-12-12
HIGH COURT OF RAJASTHAN
Decided on December 01,2017

M/S. Maa Agar Hp Gas Services Appellant
VERSUS
Hindustan Petroleum Corporation ... Respondents

JUDGEMENT

VIJAY BISHNOI, J. - (1.) This writ petition has been filed on behalf of petitioner-firm through its Proprietor, which is a LPG Distributor at Pokaran, Jaisalmer being aggrieved with the action of the respondent- Hindustan Petroleum Corporation Ltd. (hereinafter to be referred as 'the respondent-OMC'), whereby it has invited application forms vide advertisement dated 23.08.2017 (Annexure-4) from the eligible candidates for the purpose of appointment of LPG Distributors for various locations.
(2.) The grievance of the petitioner-firm in particular is with the location village Bhesara figured at Sl. No.107 in the advertisement (Annexure-4).
(3.) The petitioner-firm has challenged the action of the respondent-OMC of appointing LPG Distributor at village Bhesara mainly on the ground that with the appointment of LPG Distributor at village Bhesara the business of the petitioner-firm will be adversely affected as the proposed location figured at Sl. No.107 in the advertisement (Annexure-4) i.e. village Bhesara is very near to the Pokaran, Jaisalmer and with the appointment of LPG Distributor at the proposed location, the operational area of the petitioner-firm will be over lapped.;


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