Jitendra Kumar Meena Son Of Shri ... vs Hindustan Petroleum Corporation ...
2021 Latest Caselaw 7280 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                S.B. Civil Writ Petition No. 14101/2021

                                   Jitendra Kumar Meena Son Of Shri Phool Singh
                                                                                                         ----Petitioner
                                                                      Versus
                                    Hindustan Petroleum Corporation Ltd., and Ors.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Saransh Saini For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/12/2021

1. It is contended by counsel for the petitioner that petitioner

had applied for retail outlet with Respondent No.1. Petitioner had

supplied all the relevant documents and letter from advocate, as

per appendix III-B, was submitted on 22.07.2021. However, vide

letter dated 16.07.2021, petitioner was directed to furnish afresh

letter from advocate, as per appendix III-B which was submitted

on 22.07.2021. Petitioner was qualified but without any

justification on 14.09.2021, his candidature had been cancelled.

2. Issue notice to Respondent No.1 to 4. Rule is made

returnable by 17.12.2021.

3. List this matter on 17.12.2021.

4. Notices be given 'dasti' to the counsel for the petitioner.

(PANKAJ BHANDARI),J

ARTI SHARMA /51

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