Rajasthan High Court - Jaipur
Amit Kumar Sharma vs Hindustan Petroleum Corp Ltd on 29 September, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
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Civil Writ Petition No.12640/2010
Amit Kumar Sharma Versus State & Ors
Date of Order ::: 29/09/2010
Hon'ble Mr. Justice Ajay Rastogi
Mr. Biri Singh, for petitioners
Counsel inter-alia submits that petitioner was one of applicants who participated for award of retail outlet dealership of HPCL at village Udaipurwati (Jhnunjhunu) and was empanelled at S.No.1 but it appears that on a complaint being received, it was inquired upon by respondents and without affording opportunity of hearing to him, his marks awarded while empanelling him were reduced from 88.84 to 54.89 as is evident from letter dt.12/08/2010 (Ann.5) impugned vide which the selection, itself has been cancelled and the decision has been taken to hold process of selection afresh. Counsel submits that whole procedure adopted by respondent is behind the back of petitioner and is in violation of principles of natural justice.
Issue notice of writ & stay petition alongwith a copy of this order to respondents returnable within six weeks. Notices be given Dasti, if desired. PF & notices be filed within one week, failing which stay order will stand vacated automatically without reference to this Court.
In the meanwhile, fresh process if initiated by respondents for location at village Udaipurwati (Jhunjhunu) under Open category for which petitioner was one of applicants, pursuant to letter dt.12/08/2010 (Ann.5) shall not be finalised till further orders without seeking prior permission from the Court. List after service.
(Ajay Rastogi), J.
K.Khatri/p2/ 12640CW2010Sep29IsStay.doc