Patna High Court
Ajeet Kumar Sinha vs Union Of India on 13 December, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21907 of 2019
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Ajeet Kumar Sinha S/o Late S.P. Ambastha, Presently Resident of Flat No.
517, 5th Floor, Block-D, Jyotipuram Apartment, Mohalla-Jagdeo Path, P.O.
B.V. College, P.S. Shashtri Nagar, Dist-Patna.
... ... Petitioner/s
Versus
1. Union of India through Petroleum and Natural Gas Secretary, Shashtri
Bhawan, New Delhi.
2. Director (Retail), Ministry of Petroleum and Natural Gas, Shashtri Bhawan,
New Delhi.
3. Director (Marketing), Hindustan Petroleum Corporation Limited, Petroleum
House, 17, Jamshedji Tata Road, Mumbai-400020.
4. Chairman-cum-Managing Director, Hindustan Petroleum Corporation
Limited, Petroleum House, 17, Jamshedji Tata Road, Mumbai-400020.
5. Regional Manager, Patna Retail Region Office, Hindustan Petroleum
Corporation Limited, 6th Floor, Lok Nayak Jai Prakash Bhawan, Dak
Bunglow Crossing, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Manish Kumar, Advocate
For the Respondent/s : Mr. K.N.Singh, ADSG
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 13-12-2022
Petitioner has prayed for the following relief(s):-
"That this application is being filed for issuance
of an appropriate writ/writs, direction/direction
to the respondents authorities and for quashing
the Letter Reference No-15456384582698 dated
10/08/2019 issued under signature of Res. No-5
by which the candidature of the petitioner for
Retail Outlet dealership at between Bhagat
Patna High Court CWJC No.21907 of 2019 dt.13-12-2022
Singh (Phulwari) chowk and AIIMS (Patna)
Main Gate, under district of Patna, has been
placed at Group-3 applicants and further
direction to the respondents to issue L.O.I. in
favour of petitioner."
After the matter was heard for some time, finding
the Court not in favour of the submissions made across the Bar,
learned counsel for the petitioner, under instructions, states that
the petitioner shall be content if the petitioner is permitted to
withdraw the present petition, with liberty to approach
respondent No. 5, namely Regional Manager, Patna Retail
Region Office, Hindustan Petroleum Corporation Limited, 6th
Floor, Lok Nayak Jai Prakash Bhawan, Dak Bunglow Crossing,
Patna and/or initiate appropriate proceedings before the
appropriate forum and to take recourse to such other alternate
remedies which are equally efficacious in law.
Prayer allowed.
The petition is disposed of as withdrawn with the
liberty aforesaid.
Liberty reserved to the petitioner to take recourse to
such other remedies as are otherwise available in accordance
with law.
It stands clarified that all issues of fact and law are
Patna High Court CWJC No.21907 of 2019 dt.13-12-2022
left open to be agitated before the competent authority.
Interlocutory application(s), if any, shall also stand
disposed of.
(Sanjay Karol, CJ)
( Partha Sarthy, J)
Bibhash/KCJha
AFR/NAFR
CAV DATE
Uploading Date 14.12.2022
Transmission Date
