ANITA SIDARAM KOLI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Learned Counsel appearing for the respective parties.

(2.) Rule. By consent, Rule is made returnable forthwith. Counsel appearing for respective respondents waive notice. With the consent of the parties, heard finally at the stage of admission. This Writ Petition is filed seeking directions to the respondent Nos. 2 to 4 to allot retail outlet dealership to the petitioner and for that purpose issue necessary letters/orders. It is also prayed that, the selection of respondent No. 5 for allotment of Retail outlet Dealership at Mohol, Dist. Solapur may be quashed and set aside.

(3.) It is the case of the petitioner that, she belongs to 'Mahadeo Koli' caste, which is recognized as 'Scheduled Tribe'. Respondent Nos. 2 to 4 had issued an advertisement in daily Lokmat dated 21-04-2009 thereby inviting applications for allotment of retail outlet dealership at various places. In the said advertisement, it was advertised that one of the Retail Outlet at Mohol, Dist. Solapur was to be allotted to a person belonging to 'Scheduled Tribe category'.