- (1.)Leave granted.
(2.)The present appeal arises out of the impugned judgment and order dated 21.07.2009 passed by the High Court of Judicature at Allahabad in W.P. No. 5199 of 2007 whereby the High Court dismissed the writ petition filed by the appellant on the ground that the orders dated 27.7.2006 and 26.12.2006 passed by the respondents do not suffer from any infirmity, illegality or error in law and they are perfectly justified and in accordance with the guidelines prescribed in this regard and therefore the same do not require interference by the High Court.
(3.)The facts in brief are stated hereunder:
The Hindustan Petroleum Corporation Limited issued an advertisement in the newspaper "Amar Ujala" dated 20.7.2005 inviting applications for opening its retail outlet in the said location in the category of open- W(women) by 22.8.2005, and in pursuance of the above advertisement, the appellant submitted an application on 18.8.2005 along with all the relevant documents and demand draft of Rs.1,000/- for grant of retail outlet. Thereafter, the team of the Corporation visited the appellant's site and submitted its report to the office. The Corporation after being satisfied with the location of the land, called the appellant for an interview vide letter dated 10.2.2006 and she appeared for the interview on 3.3.2006 before the selection committee constituted by the respondent. On the same day, a list was displayed on the notice board in which the appellant's name was first on the list and she was shown as selected. The appellant was waiting for a letter of intent but then on 7.8.2006 she received a registered letter dated 27.7.2006 issued by the Deputy General Manager in-charge North Zone, wherein it was mentioned that the respondents decided to set aside the entire interview and selection and called for a fresh interview to be conducted. The appellant got 35 marks awarded for 'Land and infrastructure' as indicated in the letter dated 27.7.2006 but it was mentioned that the selection committee wrongly awarded 35 marks as zero marks should have been awarded for land because no consent was obtained from the owners of the land.