Jitendra Pratap Singh vs Indian Oil Corporation Ltd. And 2 ...
2013 Latest Caselaw 7313 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 66528 of 2013
 

 
Petitioner :- Jitendra Pratap Singh
 
Respondent :- Indian Oil Corporation Ltd. And 2 Others
 
Counsel for Petitioner :- Gulab Anand,Komal Mehrotra
 
Counsel for Respondent :- Smt. Archana Singh,Ashok Kumar Srivastava
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

Under the draw of lots by Indian Oil Corporation, respondent no. 3 has been selected for being awarded the dealership  under the Rajeev Gandhi Gramin (L.P.G) Scheme.

The order of selection itself records that the same is  subject to the judgment of the Allahabad High Court in Writ Petition No. 64408 of 2012, Vinay Kumar Upadhay vs. Union of India and Others.

Learned counsel for the petitioner states that he is not party to the said writ petition and that only a recall application is pending therein.

The grievance of the petitioner is that respondent no. 3 is not the resident of village vis-a-vis the location advertised and therefore  the selection of the respondent no. 3 is invalid.

The learned counsel for the petitioner states that in terms of the selection notified, objections were filed within the stipulated time.

We are of the opinion that the objections raised by the petitioner need to be examined by the respondent no. 2 at the first instance.

In view of the aforesaid, writ petition is disposed of with liberty to the petitioner to make a representation ventilating all his grievances before respondent no. 2 within two weeks from today along with certified copy of this order. On such representation being made, respondent no. 2 shall consider and decide the same by means of a reasoned speaking order, after affording opportunity to respondent no.3 preferably within four weeks thereafter.

All  consequential action shall be taken in accordance with law.

Order Date :- 5.12.2013

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