Rupam Kumari vs Hindustan Petroleum Corporation ...
2021 Latest Caselaw 5218 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.9153 of 2020
     ======================================================

Rupam Kumari, Female, age about 25 years, Wife of Kumar Navneet Resident of Village Bakarpur, P.O.- Chatauni, P.S.- Tariyani, District- Sheohar.

... ... Petitioner/s Versus

1. Hindustan Petroleum Corporation Ltd. through Deputy Senior General Manager, Dak Banglow Chauraha, Patna.

2. The Regional Manager, Hindustan Petroleum Corporation Ltd., Harhar Mahadv Chauk, Begusarai.

3. The State of Bihar through its Principal Secretary, Road Construction Department, Patna.

4. The Engineer-in-Chief-cum-Additional Secretary, Road Construction Department, Patna.

5. The Chief Engineer (North) Road Construction Department, Patna.

6. The Superintending Engineer, Road Construction Circle, Muzaffarpur.

7. The Executive Engineer, Road Construction Division, Division-2, Muzaffarpur.

8. Anil Kumar Gupta Son of Bhagya Narain Sah Resident of Village Tengrari, P.S.- Shivaypatti, District- Muzaffarpur.

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

For the Petitioner/s : Mr. Suraj Narain Yadav, Advocate For the HPCL : Mr. Rajeev Prakash, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 15-11-2021

Heard the parties.

The petitioner is aggrieved by allotment of Petrol Pump

dealership to respondent no. 8. According to him, correct

procedure was not followed while making allotment. He submits Patna High Court CWJC No.9153 of 2020 dt.15-11-2021

that he has already filed a representation to the higher authority

i.e., respondent no. 2, but no decision has been taken thereon.

We propose to issue a direction to the respondent no. 2

to decide the representation at the earliest.

Learned counsel for the HPCL has no objection to it.

We, thus, dispose off the petition with a direction to the

respondent no. 2 that in case any representation is pending before

the respondent no. 2, he shall take a decision thereon within four

weeks from today.

The writ petition stands disposed off.

(Rajan Gupta, J)

( Mohit Kumar Shah, J)

P. Kumar

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