Manohar Kumar Manmohan vs The Indian Oil Corporation ...
2021 Latest Caselaw 6367 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.2292 of 2020
     ======================================================

Manohar Kumar Manmohan, Aged about 41 years (M) Son of Deo Narayan Singh, Resident of Mohalla-J.P. Nagar, Janta Chowk Purnea, Post Office Purnea, Police Station K. Hat, District- Purnea, Bihar.

... ... Petitioner/s Versus

1. The Indian Oil Corporation Limited through its Managing Director, Indian Oil Bhawan G-9, All Yavar Jung Marg, Bandra East Mumbai, Maharashtra.

2. The Managing Director, Indian Oil Bhawan G-9, All Yavar Jung Marg, Bandra East Mumbai, Maharashtra.

3. The Head of Divisional Office, Begusarai Divisional Office Indian Oil Corporation Limited (M.D.), Near Barauni Refinery Police Station, District- Begusarai, Bihar.

4. The CDRSM, Begusarai Divisional Office Indian Oil Corporation Limited (M.D.), Near Barauni Refinery Police Station, District- Begusarai, Bihar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Ranvijay Narain Singh, Advocate For the Respondent/s : Mr. Ankit Katriar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 22-12-2021

Heard learned counsel for the parties.

The petitioner is aggrieved by allotment of the petrol

outlet to a candidate who has been successful in the draw of lots.

According to him, earlier his name was being considered and he

had deposited some requisite amount with the Indian Oil

Corporation.

Patna High Court CWJC No.2292 of 2020 dt.22-12-2021

At the outset, a query has been put to learned counsel

whether there is an internal mechanism available with the

Corporation to consider such a plea as raised by the petitioner, the

Court has been apprised that a Grievance Redressal Mechanism is

in place and is fully functional. We propose to relegate the

petitioner to the said mechanism, to which the learned counsel for

the petitioner has no objection.

The petition is, thus, disposed off with liberty to the

petitioner to appear before the Grievance Redressal Authority

which shall afford an opportunity of hearing to him and take a

decision within two weeks. It is made clear that the petitioner shall

be at liberty to file a representation/ complaint within one week

from today which shall be decided within two weeks, thereafter.

Till then, status quo regarding the outlet becoming

functional shall be maintained.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P. Kumar

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