PUSHPENDRA KUMAR SINGH, S/O LATE JAI BALLABH SINGH, CHANDRALOK COMMERCIAL COMPLEX, GHANTAGHAR CHOWK, BHAGALPUR Vs. THE HINDUSTAN PETROLEUM CORPORATION LIMITED THROUGH ITS CHAIRMAN, 17 JAMSHEDJI TATA ROAD, MUMBAI

JUDGEMENT

(1.) Both these appeals arise out of Order No. 10 dated 23.09.2010 passed by learned Single Judge in C.W.J.C. No. 15928 of 2009 filed by Respondent No. 7 in L.P.A. No. 1676 of 2010 assailing the selection process for appointment of retail outlet for selling of petroleum products conducted by Respondent No. 1 pursuant to advertisement dated 19.01.2009 published in newspaper, Annexure-4 to the writ petition in the light of the Information Brochure dated 01.01.2009, Annexure-3 to L.P.A. No. 1676 of 2010.

(2.) It was submitted in the writ petition that the selection process was vitiated as the selecting authorities did not award the writ petitioner, who was a Post Graduate Diploma Holder in Rural Management from Institute of Rural Management, Anand, 15 marks in the light of parameters provided in the brochure for Level-I (i) Category. For ready reference Level-I Category is incorporated herein below : <FRM>JUDGEMENT_84_LAWS(PAT)6_2015.html</FRM>

(3.) In this connection, learned Single Judge having appreciated the submission of the parties has held as follows :