VIJAY BISHNOI,J. - (1.) ORDER This writ petition has been filed by the petitioner being aggrieved with the action of respondents - Indian Oil Corporation Ltd. (hereinafter to be referred as 'the respondents-IOCL'), whereby the complaint filed by the petitioner has been rejected vide letter dated 17.01.2013 (Annexure-8).
(2.) Brief facts of the case, which are not in dispute, are that the respondents-IOCL advertised various locations for the purpose of appointment of dealer of Kisan Seva Kendra (retail outlet) (hereinafter to be referred as 'the KSK') for selling petroleum products vide advertisement datd 10.09.2011 (Annexure-2). Pursuant to the said advertisement (Annexure-2) the petitioner applied for location 10 MC, Tehsil Suratgarh, District Sri Ganganagar (hereinafter to be referred as 'the location in question'), which is figured at Serial No. 637 in the advertisement (Annexure-2). The application filed by the petitioner for appointment as KSK Dealership for location in question was considered and he was called for interview. The interview was held on 06.08.2012, however, in the interview the petitioner was awarded zero marks under the head of infrastructure and facility.
(3.) Being aggrieved with the action of the respondents-IOCL of awarding zero marks under the head of infrastructure and facility the petitioner submitted a complaint, however, the said complaint was rejected by the respondent No. 3 vide letter dated 17.01.2013 (Annexure-8). Hence, this writ petition.;