SANJAY KUMAR JHA Vs PRAKASH CHANDRA CHAUDHARY
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MS. JUSTICE INDIRA BANERJEE
Case number: C.A. No.-011857-011859 / 2018
Diary number: 15985 / 2018
Advocates: SHEKHAR KUMAR Vs
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REPORTABLE
THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 11857-11859 OF 2018 (@ SLP(C) NOS. 16899-16901 OF 2018)
Sanjay Kumar Jha … Appellant
VERSUS
Prakash Chandra Chaudhary & Ors. … Respondents
WITH
CIVIL APPEAL NOS. 11860-11862 OF 2018 (@ SLP(C) NOS. 16902-16904 OF 2018)
J U D G M E N T
Indira Banerjee, J.
Leave granted.
2. These appeals are against the judgment and final
orders dated 24.04.2017 passed by a Division Bench of
the High Court of Judicature at Patna dismissing the appeal
being LPA No. 855 of 2016 against the judgment and order
dated 8.3.2016 of a learned Single Judge inter alia
allowing the writ petition filed by the respondent, Prakash
Chandra Chaudhary being CWJ Case No. 2019 of 2015 and
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directing the Indian Oil Corporation, being the Appellant in
SLP (C) No. 16902-16904 of 2018 to issue the Letter of
Intent allotting the retail outlet in issue in writ petition to
the said respondent and also an order dated 14.3.2018
dismissing the applications for review of the said judgment
and order dated 24.3.2017 of the Division Bench being
Civil Review No. 215 of 2017 and Civil Review No. 231 of
2017 in LPA No. 855 of 2016.
3. On 19.8.2011, Indian Oil Corporation issued an
advertisement in, inter alia, the Dainik Jagran, Patna
inviting applications for different Kisan Seva Kendra (Retail
Outlet) dealerships in respect of diesel, petrol, lubricant
oils etc., at different locations. One of the retail outlets
being the retail outlet in respect of which the writ petition
being CWJ Case No. 2019 of 2015 was filed, was to be
located on Falka Gerabari Road, within one kilometer from
Giriyama Chowk, Giriyama in Katihar District in Bihar, and
is hereinafter referred to, for convenience, as the Giriyama
retail outlet.
4. Pursuant to the said advertisement, Sanjay Kumar Jha
being the appellant in appeal arising out of SLP(C) No.
16899-16901 of 2018, (hereinafter referred to as the
appellant Sanjay Kumar Jha) and the respondent No.1 in
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appeal arising out of SLP(C) No. 16902-16904 of 2018
(hereinafter referred to as the ‘Respondent Prakash
Chandra Chaudhary’) amongst others, applied for the
dealership of the Giriyama retail outlet.
5. The brochure published by Indian Oil Corporation
indicates that the eligible applicants who were individuals
were to be evaluated on the basis of the following broad
parameters:-
a. Capability to provide land and infrastructure/facilities (35 marks) b. Capability to provide finance (25 marks) c. Educational Qualifications (15 marks) d. Ability to generate business (10 marks) e. Age (4 marks) f. Experience (4 marks) g. Business ability/ Acumen (5 marks) h. Personality (2 marks)
6. It appears that a panel of three candidates was prepared
in which the appellant Sanjay Kumar Jha was placed on the first
position and the respondent Prakash Chandra Chaudhary in the
second position. The appellant Sanjay Kumar Jha was awarded
90.73 marks and the respondent Prakash Chandra Choudhary
was awarded 89.93 marks.
7. The Giriyama retail outlet was allotted to the first
empanelled candidate being the appellant Sunil Kumar Jha.
Challenging the allotment, the respondent Prakash Chandra
Chaudhary filed a writ petition in the High Court Judicature at
Patna being CWJ Case No. 2019 of 2015.
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8. By an order dated 8.3.2016, the learned Single Bench
of the High court allowed the writ petition and directed the
Indian Oil Corporation to grant dealership of the Giriyama
retail outlet to the respondent Prakash Chandra
Chaudhary.
9. The learned Single Bench proceeded on the erroneous
notion that, as per the advertisement, the only
requirement for the Giriyama retail outlet was that the
retail outlet should be in Giriyama within one kilometer on
a particular well-defined road.
10. The learned Single Bench proceeded on the premises
that, the land of the respondent, Prakash Chandra
Chaudhary, being the writ-petitioner, was undisputedly
within Giriyama Mauza in Falka Block, as was the case of
the appellant Sunil Kumar Jha, being the respondent no.6
in the writ petition. The Court observed that the report of
the Circle Officer and the District Magistrate to the effect
that the land of the respondent Prakash Chandra
Chaudhary was not in Giriyama was not only erroneous
but clearly collusive in that they were trying to favour the
appellant Sanjay Kumar Jha.
11. The learned Single Bench held that the action of
Indian Oil Corporation in awarding the dealership of the
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Giriyama Retail Outlet to the appellant Sanjay Kumar Jha
was totally against law and patently illegal.
12. The learned Single Bench thus, in effect, held that the
writ petitioner, that is, the respondent Prakash Chandra
Chaudhary had wrongly been awarded zero in respect of the
fixed and movable assets category. The Single Bench further
held that in view of the finding as aforesaid, the writ peti-
tioner, that is respondent Prakash Chandra Chaudhary had
become the candidate with the highest marks, entitled to be
awarded the dealership of the Giriyama Retail Outlet.
13. It is well settled that in proceedings under Article 226 of
the Constitution of India the High Court does not adjudicate,
upon affidavits, disputed questions of fact. In arriving at the
finding that the land offered by respondent Prakash Chandra
Chaudhary was located within Giriyama Mauza of Falka Block
the learned Single Bench embarked upon adjudication of a
hotly disputed factual issue, which the High Court, while exer-
cising its writ jurisdiction, does not do.
14. Even otherwise, the Single Bench erred in arriving at its
aforesaid finding, ignoring the report of the Revenue Authori-
ties, including the District Magistrate, that the land of respon-
dent Prakash Chandra Chaudhary is situated at a distance of
800 meters from Giriyama chowk towards Falka which is
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within block Falka but outside the limits of the place Giriyama.
The District Magistrate and the Additional Collector clearly
stated that the land was beyond Nisundhra Bangali Tola,
which is the limit of Giriyama.
15. In any case, even assuming that the respondent Prakash
Chandra Chaudhary had erroneously been awarded zero, the
order of the learned Single Bench does not disclose the
process of reasoning for arriving at the conclusion that the re-
spondent Prakash Chandra Chaudhary had become the candi-
date with the highest marks. There was no reason to as-
sume that the respondent Prakash Chandra Chaudhary would
have to be awarded marks that would make him rank first in
the panel, when the total marks were 4 and one Md. Mojibur
Rahman, the third empaneled candidate had been awarded 4
out of 4, while the appellant Sanjay Kumar Jha had been
awarded 2.14. The records reveal that the land of the appel-
lant Sanjay Kumar Jha measuring 0.29 acres was within 50
meters from Giriyama chowk on Falka Gerabadri Road
whereas the land of Prakash Chandra Chaudhary measuring
0.13 acres was located at a distance of 800 meters from
Giriyama chowk. The land of the appellant Sanjay Kumar Jha
was larger in area. Of course, these observations are not to
be construed as any factual finding of this Court, that the land
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of respondent Prakash Chandra Chaudhary was within
Giriyama.
16. It is well settled that proceedings under Article 226 of
the Constitution of India, the High Court cannot sit as a Court
of Appeal over the findings recorded by a competent
administrative authority, nor reappreciate evidence for itself
to correct the error of fact, that does not go to the root of
jurisdiction. The High Court does not ordinarily interfere with
the findings of fact based on evidence and substitute its own
findings, which the High Court has done in this case. Even
assuming that there had been any error in the computation
of marks in respect of fixed and movable assets, the High
Court could, at best, have remitted the case of respondent
Prakash Chandra Chaudhary to the concerned authorities for
reconsideration.
17. Being aggrieved by the judgment and order dated
8.3.2016 of the learned Single Bench the Indian Oil Corpora-
tion filed an appeal therefrom, being Letters Patent Appeal
No.855 of 2016, which has been dismissed by the order dated
24.4.2017 of the Division Bench under appeal in these ap-
peals filed by the appellant, Sanjay Kumar Jha, and the Indian
Oil Corporation respectively.
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18. By the order under appeal, the Division Bench dismissed
the appeal, rightly observing that the allotment was for
Giriyama within the radius of one kilometer from Giriyama
chowk at Falka Road. The Division Bench, however, fell in
error in proceeding on the basis that the plot of the appellant
Sanjay Kumar Jha was not situated in Giriyama Chowk and as
such the learned writ court had not committed any error in
recording its finding. It is a matter of record that there were
two reports in respect of the plots, both of which confirm that
the plot of the appellant was in Giriyama within 50 meters of
Giriyama chowk whereas in case of respondent Prakash
Chandra Chaudhary, the Circle Officer, Falka had by letter
dated 15.4.2014 confirmed that the land offered by him fell
outside the limits of Giriyama. In any case, the plot offered
by respondent Prakash Chandra Chaudhary which measured
0.13 acres was smaller than that of the appellant Sanjay
Kumar Jha was 0.29 acres.
19. In exercise of discretionary power of judicial review under
Article 226 of the Constitution, the High Court might interfere
with administrative matters only if the decision is violative of
fundamental or basic principles of justice and fair play or
suffers from any patent or flagrant error. It is true that the
High Court might rectify, in exercise of its power of judicial
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review, an error of law or even an error of fact, for sufficient
reasons, if the error breaches fundamental or basic principles
of justice or fair play or if the error is patent and/or flagrant,
but not otherwise. However, even in cases where the High
Court finds an apparent factual error which goes to the root of
the decision, the appropriate course of action would be to
give the opportunity to the authority concerned to rectify the
error. It is only in the rarest of cases, where the factual error
is so obvious that it is rectifiable by the Court itself, that the
Court might, to prevent delay and consequential denial and/or
miscarriage of justice, rectify the error.
20. In the instant case, at the cost of repetition, it is
reiterated that even assuming that the land of the petitioner
was situated within Giriyama, there was no reason to
presume that the marks awarded to the petitioner would in
the aggregate be the highest when the land of the appellant
Sanjay Kumar Jha was located nearer the Giriyama chowk
and his area of land was bigger.
21. It is not for the High Court, exercising jurisdiction under
Article 226 of the Constitution of India to embark upon a
comparative assessment of the suitability of different
candidates for appointment of a dealer of a retail outlet. The
High Court, in our view, should not have decided the factual
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question of whether the land of respondent Prakash Chandra
Chaudhary was in Giriyama in view of the reports of the
concerned Additional Collector, District Magistrate and Circle
Officer to the effect that the land of respondent Prakash
Chandra Chaudhary was in Falka block and not within
Giriyama. The High Court patently erred in brushing aside
the reports of the Revenue Authorities and arriving at a
different finding.
22. In any case, as observed above, the Division Bench has
apparently dismissed the appeal filed by the appellant
proceeding on the patently erroneous basis that the land of
respondent Prakash Chandra Chaudhary had been found to
be situated within the radius of one kilometer of Giriyama
chowk whereas the land of the appellant Sanjay Kumar Jha
was situated outside the Giriyama circle, which was not even
the case of respondent Prakash Chandra Chaudhary in the
writ petition. Even the learned Single Bench found that the
land of the appellant Sanjay Kumar Jha was within Giriyama.
The judgment and order under appeal cannot be sustained
and is liable to be set aside on that ground alone. The order
of the learned Single Bench is also set aside.
23. Accordingly, the appeals are allowed. The judgment and
order under appeal as well as the judgment and order of the
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Single Bench are set aside and the writ petition is dismissed.
The parties shall bear their respective costs.
.................................J. (R. BANUMATHI)
.................................J. (INDIRA BANERJEE)
DECEMBER 05, 2018 NEW DELHI.