Meenu Paliwal vs Indian Oil Corporation and Others

Writ Petition No. 20744 of 2001 has been filed by Smt. Meenu Paliwal seeking mandamus against respondents 2 and 3 to dispose of the representation dated 242000. Her version was that the Indian Oil Corporation invited application from eligible candidates for award of distributorship/dealership for various places including one at village Surir district Mathura. In response to the aforesaid advertisement several applications were made. The petitioner, Smt. Meenu Paliwal, also gave an application. On 20th March 2001 interviews were held for the distributorship/dealership. Sri Neeraj Agarwal, respondent No. 4, was selected by the Selection Board. She made representation to the respondents alleging that various frauds were committed by Neeraj Agarwal and the Selection Board illegally selected respondent No. 4 for award of the distributor ship/dealership.

On behalf of respondents counteraffidavit has been filed. In the counteraffidavit the decision of the respondents rejecting the representation on 2842001 has been filed. The petitioner has yet not challenged this order.

As the representation has already been rejected, the writ petition No. 20744 of 2001 has become infructuous and is accordingly dismissed.

Neeraj Agarwal has filed Writ Petition No. 23846 of 2001 praying that the respondents be issued a mandamus commanding them to issue appointment letter awarding dealership to him to run the retail out let at Village Surir, District Mathura in pursuance of the decision taken by the Selection Board.

The respondents have already selected the petitioner, Neeraj Agarwal, for the dealership. The writ petition filed by Neeraj Agarwal is allowed and the respondents are directed to award dealership to the petitioner within a month subject to completion of formalities which may be required by the respondents.

Petition No. 2384612001 allowed; Petition No.20744/2001 dismissed