AMAR CHAND Vs. HINDUSTAN PETROLEUM CORPORATION LTD. AND ANR.

JUDGEMENT

(1.) THE petitioner is aggrieved by the action of respondents No.1 and 2 in selecting respondent No.3 Mukesh Sharma for grant of petrol pump at village Karsha, Tehsil Ani. The petitioner was one of the applicants for this retail petrol outlet. Notice of this petition was issued on 24.11.2009. By an order dated 2.6.2010 respondent No.3 was allowed to be impleaded as party respondent. The order directs: -

(2.) THE petitioner pleads that an advertisement was published in 'Amar Ujala' on 20.6.2009 for grant of retail outlet dealerships for the States of Punjab, Haryana and Himachal Pradesh. The petitioner had applied for retail outlet dealership at village Karsha, Tehsil Ani, District Kullu being resident of Ani. He submits that he is resident of Tehsil Ani and is a contractor. He submitted his application, fulfilling all the requirements of the advertisement and attached all the documents required, complete in all respects, as asked for in the advertisement, but was surprised to learn through a letter dated 16.11.2009 (Annexure P -4), which informed him that his application was found to be incomplete and that he was ineligible for the grant. Petitioner alleges that on making inquiries, he learnt that the interview has been fixed for 20th and 21st November, 2009 and the respondents acted in a manner which was against his interest. The pleading is that he was the most meritorious person with prime land owned by him for which he had made huge investments and was entitled to the maximum number of marks as detailed by the selection criteria.

(3.) I have heard learned counsel for the parties and have gone through the record of the case.