REEMA KUMARI, W/O RAJESH RANJAN VILLAGE- SAHIT Vs. BHARAT PETROLEUM CORPORATION LTD , THROUGH ITS GEN

JUDGEMENT

(1.) The present writ petition has been filed for quashing the selection-cum-merit list published by the respondent-Bharat Petroleum Corporation Limited dated 16.11.2009 (Annexure-3) in which respondent no. 6 has wrongly been placed above the petitioner; and for connected reliefs.

(2.) The short facts of the case according to the petitioner are that pursuant to an advertisement published on 107.2009 by the respondent-Corporation for appointment of a distributor of a petrol pump, the petitioner along with others applied for award of the petrol pump in respect of village Vidyapati Nagar, Samastipur (Rural) . The guidelines for selection of a suitable candidate and other detailed guidelines for selection were provided in the advertisement and in the brochure published by the respondent- Corporation. A merit list was prepared in which the petitioner was shown to have been awarded 86.75% whereas the respondent no. 5 was awarded 87.15 marks.

(3.) Learned counsel for the petitioner has raised several grounds for assailing the merit list as being contrary to the conditions and requirements of the advertisement and the brochure, and has made submissions at length, referring to various documents and materials in support of such submissions, which are, to summarize, as under -