SANDIP GORAKH NAIK Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, heard finally.

(2.) By the present writ petition, the petitioner is challenging the communications dtd. 6/10/2021 and 25/10/2021 issued by respondent No. 3 - Head of the Regional Office (Retail), Hindustan Petroleum Corporation Ltd., Nashik, rejecting the application of the petitioner for allotment of retail outlet dealership of respondent No. 2 - Hindustan Petroleum Corporation Ltd.

(3.) By advertisement dtd. 25/11/2018, respondent No. 3 sought applications for appointment of dealers of retail outlet for various locations. At Sr. No. 786 of the said advertisement, 'village Patonda, on NH-753-B', taluka Nandurbar is advertised. In response to the above advertisement, seven applications were received by respondent No. 3.