Sanjeev Prakash Sharma, J. - (1.) The petitioner Shiv Pal Baloda (hereinafter referred to as 'the SPB') is the applicant for allotment of retail outlet dealership (petrol pump) for one of the sites condition of 170 locations which were advertised by the Indian Oil in the State of Rajasthan at Khandela, Palsana Road within 4 kilometers of Doodh Walo Ka Bas. The advertisement published on 11.06.2005 mentions of appointment of retail outlet dealership in the State of Rajasthan at the locations mentioned or all around the said locations.
(2.) The SPB however was unable to secure the requisite merit in the interview conducted for the purpose of retail outlet and aggrieved of his placement and denial of marks on the ground of having land within 4 kilometers of Doodh Walo Ka Baas, filed the present writ petition with a prayer to direct the respondent-Indian Oil Authorities to award proper marks to him with regard to the land availability and to direct allotment of retail outlet in pursuance of the advertisement with all consequential benefits.
(3.) The counter writ petition has already been preferred by the candidates who claims to have been placed at No.1 in the merit for the purpose of allotment of the aforesaid retail outlet with the prayer that the respondents' decision dated 08.11.2006 to cancel the said advertisement for the said site and re-advertise the same be quashed and set-aside and he prays that he should be allotted and awarded the retail outlet.;