LAWS(MAD)-2012-11-7

K. ARUL PRAKASH Vs. INDIAN OIL CORPORATION LTD

Decided On November 01, 2012
K. Arul Prakash Appellant
V/S
INDIAN OIL CORPORATION LTD Respondents

JUDGEMENT

(1.) INDIAN Oil Corporation Ltd. ( "IOCL " for short) gave an advertisement in "The Hindu ", an English daily and "Dinakaran ", a Tamil daily, on 23.10.2010, calling for applications for grant of petroleum Retail Outlet Dealership to various places, including the place at Katchupalli-Kornampatti on State Highway 86, in Salem District.

(2.) PURSUANT to the same, the petitioner and the respondents 4 and 5 who constituted a partnership firm by name "Sri Vallabha Ganapathy Agency, applied for the same.

(3.) AS far as the place at Katchuppalli Kornampatti on State Highway 86 is concerned, the petitioner ranks at no.2, while the respondents 4 and 5 rank at no.1. While the petitioner was awarded 87.01 marks out of 100 marks, the respondents 4 and 5 were awarded 88.57 marks out of 100 marks.