- (1.) Petitioner, feeling aggrieved of the communication dated 22.10.2019, issued by the Territory Manager (Retail), Bharat Petroleum Corporation Ltd., rejecting his candidature and right of consideration in Group-1, has approached this Court, invoking Article 226 of the Constitution of India.
(2.) Shorn of unwarranted details, the facts in brief are that the petitioner applied for allotment of retail outlet at village Nayanagar on SH 28, District Barmer under SC Category for CFS site, in pursuance of the advertisement dated 14.12.2018.
(3.) Petitioner's name was selected in draw of lots, whereafter, a field verification was done by the respondents, during which they found that the land offered by the petitioner falls in ROW (Right Of Way) of the State Highway No.28. Such being the position, the respondents finding petitioner's land to be not suitable, issued the impugned communication dated 22.10.2019.;