Punjab-Haryana High Court
Bikramjit Singh vs Indian Oil Corporation Limited And ... on 15 September, 2010
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.14482 of 2010
Date of Decision : September 15, 2010.
Bikramjit Singh .....Petitioner
versus
Indian Oil Corporation Limited and another .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Rajesh Kumar Girdhar, Advocate, for the petitioner.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The experience certificate relied upon by the petitioner while applying for allotment of the LPG Distributorship, has been rejected by the respondent-Corporation vide the impugned order dated 11.5.2010 (Annexure P-8) on the plea that the genuineness of the said certificate purportedly issued by M/s Sansui Power Controls could not be verified as the registered letters sent to the Company at its Moga and Delhi offices were received back 'undelivered' from the postal authorities with the remarks that "no such firms exist at the given address" and after visiting the Branch Office address at Moga, it is found that "no such company existed at the address mentioned in the experience certificate". In other words, the petitioner's experience has been found to be fake and bogus. C.W.P.No.14482 of 2010 2
The petitioner, on the other hand, relies upon certain documents to contend that the Company is very much in existence and the 'experience certificate' issued to him is genuine.
I have heard learned counsel for the petitioner at some length and perused the records.
In my considered view, this Court in exercise of its writ jurisdiction cannot resolve as to whether the 'experience certificate' relied upon by the petitioner is genuine. Suffice it to say that the petitioner, if so advised, may submit a fresh representation to the respondents alongwith the proof to show that the experience certificate relied upon by him is very much genuine, so as to enable the respondents to re-examine and reconsider the same.
With the liberty aforementioned, the writ petition is disposed of.
September 15, 2010 (SURYA KANT) Mohinder JUDGE