Rohit Kumar vs Indian Oil Corporation and Others

Kurian Joseph, C.J.—The Writ Petition is filed with the following prayer :

(i). That the impugned selection dated 14th /15th October, 2010, Annexure P-5, may be quashed and set aside consequently directing the Respondents No. 1 to 4 to interview the Petitioner and consider all of his documents and he being the highest scorer according to the documents submitted be awarded or placed at first rank to be allotted LPG Distributorship for Baddi, District Solan, H.P.

In the nature of the order we propose to pass in this case, it is not necessary for us, at this stage, to go into the merits of the case or various contentions taken by the parties. We find that the first Respondent has prescribed the guidelines in the matter of selection of Distributors and for redressal of grievances. Therefore, it is for the Petitioner to file a representation/complaint before the Grievance Redressal Forum. In the event of such a representation/complaint being made within a week from today, the same shall be treated to have been filed in time. The representation/complaint shall thereafter be disposed of within a period of one month from the date of receipt of complaint. It is seen from the guidelines that the letter of intent would be kept in abeyance till orders are 2 passed on the representation/complaint. Therefore, it is made clear that till the complaint/representation is disposed of as above, letter of intent, if not already issued, further proceeding in that regard will be deferred for the further period of one month. We make it clear that in that view of the matter, we are not adverting to the merits of the case or to the various contentions taken by the parties and all the questions are left open.

With these observations, the Writ Petition is disposed of, so also the pending application(s), if any.