Vikas Vashney vs Union Of India Thru Secy. And 2 ...
2013 Latest Caselaw 7117 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 64215 of 2013
 

 
Petitioner :- Vikas Vashney
 
Respondent :- Union Of India Thru Secy. And 2 Others
 
Counsel for Petitioner :- Dilip Kumar Kesharwani
 
Counsel for Respondent :- A.S.G.I.,Archana Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

It is stated that the reservation in respect of the locations where the dealership is to be awarded by the Indian Oil Corporation, is to be determined by the Ministry and the Indian Oil Corporation has no role to play.   It is the case of the petitioner  that at the location in question, there is already a dealership of the Indian Oil Corporation itself in operation  which has been settled under the reserved category and therefore the second dealership may not be reserved.

The grievance of the petitioner in the matter needs to be examined by 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, preferably within four weeks thereafter.

Order Date :- 25.11.2013

Priyanka