RAJU CHOWHAN Vs. INDIAN OIL CORPORATION LIMITED

JUDGEMENT

(1.) Heard Mr. D. Chakrabarty, learned counsel for the petitioner. Also heard Mr. K. N. Choudhury, learned Senior Counsel assisted by Mr. E. Ahmed, learned counsel for the respondent No. 6, Mr. M. Sharma, learned Standing Counsel for the Indian Oil Corporation representing the respondent Nos. 1, 2 and 3 and Mr. K. Gogoi, learned counsel for the respondent Nos. 4 and 5.

(2.) By the present writ petition, the petitioner has assailed the Letter of Intent bearing Ref. No. R 2024/IN000129/AS/000002/7503/00001 dtd. 7/6/2024, issued by respondent No. 3 in favour of respondent No. 6 for appointment of Retail Outlet Dealership for the location from Sonabarighat Point to Sonai Police Outpost on Silchar-Sonai PWD Road.

(3.) The challenge arises from a selection process initiated by the IOCL, pursuant to an advertisement dtd. 28/6/2023, inviting applications for the appointment of Regular/Rural Outlet (Petrol Pump Dealership) across notified locations.