Ram Darshan vs Indian Oil Corporation Ltd. and Another

Ritu Bahri, J.—The petitioner has challenged the order whereby distributorship for the town of Fazilka has been granted to respondent No. 2 by the Indian Oil Corporation Ltd. Advertisement was issued on 7.12.1984 inviting applications to appoint a distributor,inter-alia at Fazilka from amongst unemployed Graduates which was clearly mentioned in the notice copy of which is Annexure P-1. The petitioner never made any application in pursuance of Annexure P-1. In pursuance of notice, respondent No. 2 has applied for the distributorship and was finally appointed as such by Indian Oil Corporation.

In the reply filed by respondent No. 2, it has been specifically mentioned that this selection has been challenged by Ravinder Pal Singh, by filing Civil Writ Petition No. 8016 of 1988, who was one of the contender for distributorship. A Division Bench of this Court vide order dated 3.3.1989 (Annexure P-3) dismissed the review application upholding the allotment made to respondent No. 2. In view of the fact that the petitioner has not applied for grant of distributorship, the writ petition deserves to be dismissed on this ground.

I order accordingly.