Shri Rohtash Agrawal vs Hindustan Petroleum Corporation ...
2026 Latest Caselaw 623 Chatt

Chattisgarh High Court

Shri Rohtash Agrawal vs Hindustan Petroleum Corporation ... on 17 March, 2026

                                                               1




                                                                               2026:CGHC:12708
        Digitally
        signed by
        RUKHSAR
RUKHSAR BANO
BANO    Date:
                                                                                                 NAFR
        2026.03.18
        10:53:53
        +0530

                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                   WPC No. 1136 of 2026


                     1 - Shri Rohtash Agrawal S/o Late Shri Dhanraj Agrawal Aged About 54 Years R/o
                     Sitamani Chowk, Korba (Municipal Corporation), Korba, Chhattisgarh 495677
                                                                                             ... Petitioner


                                                           versus


                     1 - Hindustan Petroleum Corporation Limited (A Government Of India Enterprise)
                     Having Its Registered Office At 17, Jamshedji Tata Road, Chruchgate, Mumbai,
                     Maharashtra 400020.
                     2 - Hindustan Petroleum Corporation Limited Bilaspur Retail Regional Office, First
                     Floor, Bajpai Pavilion, Vyapar Vihar Road, Bilaspur, Chhattisgarh 495001.
                     3 - Head Of Regional Office Bilaspur Retail Regional Office, Hindustan Petroleum
                     Corporation Limited, Bilaspur Retail Regional Office, First Floor, Bajpai Pavilion,
                     Vyapar Vihar Road, Bilaspur, Chhattisgarh. 495001.
                                                                                        ... Respondents

(Cause title, as taken from CIS system) For Petitioner : Mr. Abhijeet Mishra, Advocate For Respondents : Mr. Ali Asgar, Advocate on caveat.

(Hon'ble Shri Justice Naresh Kumar Chandravanshi)

Order on Board

17/03/2026

1. This petition has been preferred by petitioner under Article 226 & 227

of the Constitution of India seeking following reliefs:-

"10.1 That, this Hon'ble Court may kindly be pleased to issue an appropriate writ to the Respondent No. 1 to 3 to recall and/or quash the Impugned Email Communication dated 25.02.2026 [Annexure P/1], wherein a decision has been taken to declare the Petitioner's candidature as ineligible in relation to award of Rural Retail Outlet of Petrol Pump, without providing any opportunity to submit/upload the corrected/rectified documents, in the interest of justice.

10.2 That, this Hon'ble Court may kindly be pleased to issue an appropriate writ to the Respondent Oil Marketing Company to accept the rectified/corrected Affidavit dated 08.08.2023 [Annexure P/7 (Colly)] as submitted by the Petitioner through his Representation dated 05.03.2026 in the interest of justice.

10.3 That, this Hon'ble Court may kindly be pleased to issue an appropriate writ to the Respondent No. 1 to 3 to adjudicate/decide upon the Representation dated 05.03.2026 [(Annexure P/7 (Colly)] by accepting the rectified/corrected Affidavit dated 08.08.2023 in accordance with Rule 4, Note (Serial No. 3) at page 14 of the Guidelines on Selection of Dealers for Regular & Rural Retail Outlets through Draw of Lots/Bidding Process of the year 2023 in the interest of justice.

10.4 Any other relief, which this Hon'ble Court may deem fit and appropriate, according to facts and circumstances of the case may also be granted."

2. Learned counsel for the petitioner submits that, pursuant to the

advertisement dated 28.06.2023 issued by respondent No.1, the

petitioner submitted his application form online on 02.09.2023 for

allotment of a Rural Retail Outlet Dealership at the location in between

Meera Resort at Kudurmal to Urga Chowk, Urga, District Korba,

Chhattisgarh. The petitioner was provisionally selected by the

respondents, which was communicated to him on 04.02.2026. He

further submits that the petitioner also deposited a sum of Rs.40,000/-

with the respondents. However, vide communication dated 25.02.2026

(Annexure-P/1), respondent No.3 informed the petitioner that he had

been found ineligible on the ground that the Affidavit (Appendix-III) was

uploaded by him after the date of application. He further submits that,

as per Clause -4 of the said communication (Annexure -P/1), the

petitioner was granted opportunity to file a representation by

07.03.2026; therefore, the petitioner has submitted the representation

dated 05.03.2026 (Annexure-P/7) before respondent No.3, but the

same has not been decided yet. Hence, learned counsel submits that,

at this stage, this writ petition may be disposed of with a direction to

respondent No.3 to decide the representation dated 05.03.2026

(Annexure -P/7) filed by petitioner within a stipulated period.

3. In reply, learned counsel for the respondents submits that the

representation (Annexure-P/7) filed by the petitioner is under

consideration and shall be decided by respondent No.3 in accordance

with the applicable brochure guidelines within a period of two weeks.

4. Heard learned counsel for both the parties and perused the material

available on record.

5. Having considered the submissions made by learned counsel for both

the parties, and further considering the fact that the petitioner has

already filed the representation within a stipulated period, the present

petition is disposed of at this stage directing respondent No.3 to decide

the representation dated 05.03.2026 (Annexure-P/7) filed by the

petitioner, in accordance with the applicable law/rules/guidelines,

expeditiously, preferably within a period of two weeks from today.

6. With aforesaid observation and direction, the writ petition stands

disposed of.

7. Pending interlocutory application(s), if any, also stands disposed of. No

order as to cost(s).

Sd/-

(Naresh Kumar Chandravanshi) Judge

Rukhsar