Umesh Chandra Shrikanta vs The Indian Oil Corporation Ltd
2023 Latest Caselaw 1220 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.709 of 2023
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Umesh Chandra Shrikanta Son of Rajaram Prasad Resident of Village and P.O.-Gulwara, Madhuban, P.S.-Madhuban, District-East Champaran.

... ... Petitioner/s Versus

1. The Indian Oil Corporation Ltd. through its Chairman, Having its Registered Office at G-9, Ali Yavar Jung Marg, Bandra (East), Mumbai, Maharashtra, India.

2. The Director (Refineries), Indian OIl Corporation Ltd (Refineries Division), Scope Complex, Core-2,7, Institutional Area, Lodhi Road, New Delhi- 110003.

3. The Director (HR), Indian OIl Corporation Ltd, Sadiq Nagar, J.B. Tito Marg, New Delhi-110049.

4. The General Manager, Indian OIl Corporation Ltd, Bihar State office, Lok Nayak Jai Prakash Bhawan (5th Floor), Dak Bunglow Chowk, Patna- 800001.

5. The Senior Divisional Manager, Retail and Sales, India Oil Corporation Ltd, Maurya Complex, A Block, 3rd Floor, Dak Bunglow Road, Patna-800001.

6. The Assistant Manager, Retail and Sales, India Oil Corporation Ltd, Maurya Complex, A Block, 3rd Floor, Dak Bunglow Road, Patna-800001.

7. The Field Officer, Retail and Sales, India Oil Corporation Ltd, Maurya Complex, A Block, 3rd Floor, Dak Bunglow Road, Patna-800001.

8. The Divisional Retail Sales Manager, Muzaffarpur Divisional Officer, Krishna Complex-Akharaghat Road, Muzaffarpur.

9. Chandrakant Jaiswal Son of Late Jagat Narayan Prasad Resident of Village-

Madhuban, P.S.-Madhuban, District-East Champaran.

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

For the Petitioner/s : Mr. Pravin Kumar, Adv. For the Respondent/s : Mr. Avinash Kumar Singh, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT Date : 28-03-2023

The petitioner has participated in the selection process

for appointment of a regular retail outlet petrol pump dealership.

In the selection process, the petitioner was declared Patna High Court CWJC No.709 of 2023 dt.28-03-2023

unsuccessful and could not be placed in the panel, whereafter he

challenged the appointment of the respondent No. 9. After

having consciously participated in the selection process the

petitioner cannot turn around and challenge the said selection

process. The petitioner challenges the allotment given to

Respondent No. 9, alleging that Respondent No. 9 was not

having the requisite land in his name.

However, this Court finds that there is no such

requirement of the land being in name of the applicant alone.

In view thereof, no interference is warranted in the

writ petition and the same is, accordingly, dismissed.

(Sanjeev Prakash Sharma, J) Suraj/-

AFR/NAFR CAV DATE Uploading Date 29.03.2023 Transmission Date