SUNDARDAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for the parties, taken up for final hearing.

(2.) Vide the present Writ Petition, the petitioner assails the communication dated 7/10/2010, thereby rejecting his complaint and seeks reinvestigation of the complaint.

(3.) The respondent no. 2 Company had issued an advertisement, thereby inviting applications for retail outlet dealership. The petitioner, pursuant thereto, had applied for retail outlet dealership at Ghogargaon. The petitioner was placed at Sr. No. 2. The petitioner filed complaint as per Clause 19 of the guide lines for selection of retail outlet dealership. Vide the communication dated 7/10/2010, the same was rejected.