Anamika Devi vs The Indian Oil Corporation ...
2022 Latest Caselaw 27 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8548 of 2021
     ======================================================

Anamika Devi, Wife of Pankaj Kumar, resident of Mohalla-Sidharth Nagar, Anaith, Ward No. 43, Police Station-Ara Nawada, District-Bhojpur.

... ... Petitioner/s Versus

1. The Indian Oil Corporation Limited through its Secretary, Indian Oil Bhavan, Bandra East, Mumbai (Maharastra).

2. The Managing Director, Indian Oil Corporation Limited, Indian Oil Bhavan, Bandra East, Mumbai (Maharastra).

3. The Secretary, Indian Oil Corporation Limited, Indian Oil Bhavan, Bandra East, Mumbai (Maharastra).

4. The Deputy General Manager (LPG Sales), Patna Area Office, Indian Oil Corporation Limited, Exhibition Road, Patna.

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

For the Petitioner/s : Mr. Anil Kumar, Advocate For the Respondent/s : Mr. Lalit Kishore, AG Mr. Sanat Kumar Mishra, Advocate Mr. S. Raza Ahmad, AAG-5 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 03-01-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

(D) For issuance of appropriate writ for commanding and directing the respondent authorities to award of LPG Distributorship of IOC at Dihari District- Bhojpur under OBC(W) category advertised on 17-06-2017 accordance with Unified Guidelines for selection of LPG distributor issued by Indian Oil Company.

Patna High Court CWJC No.8548 of 2021 dt.03-01-2022

(E) For issuance of appropriate writ directing and commanding respondent authorities during pendency of present writ application may stay further proceeding in relevent with award of LPG Distributorship of IOC at Dihari District- Bhojpur.

(F) For issuance of any other writ/ writs/ order/ orders to which the petitioner may be found entitled to."

From the response filed by the Indian Oil

Corporation Ltd., it is quite apparent that the LPG

Distributorship for location "LPG Gramin Vitarak at Dihari,

under Gram Panchayat Shivpur Block- Jagdishpur, District-

Bhojpur" stands allotted and commissioned to third party.

In Paragraph 9 of the response filed, it stands

clarified that every time the draw of lots was held, parties were

informed through e-mail, which communication was generated

automatically through e-portal.

Petitioner has concealed such fact from the Court.

That apart, we notice that the draw of lots were held six times

and on none of the occasions petitioner was found to be

successful candidate.

As such, we find no merit in the present petition,

which is dismissed.

Patna High Court CWJC No.8548 of 2021 dt.03-01-2022

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

(Sanjeev Prakash Sharma, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 05.01.2022 Transmission Date