- (1.) This petition assails the selection and award of dealership of L.P.G. by the Indian Oil Corporation at Ramkola, District Kushinagar in favour of the respondent no.3 and for quashing of the order dated 7.5.2012.
(2.) The category is open, and for women. The advertisement was earlier issued on 29.12.1997 followed by a fresh advertisement on 24.8.2000. The petitioner and the respondent no.3 were both applicants along with other female category candidates. The first assessment and interview in respect of the candidature aforesaid took place when the interview was held on 19.6.2007 by the Selection Committee. The Selection Committee, however, put the results in abeyance and referred the matter to the Screening Committee. The Screening Committee again conducted an interview on 24.1.2008, but the outcome thereof was not approved by the competent authority.
(3.) The petitioner claims that she was placed at serial no.1 in the empanellment so drawn but when the matter came up before the final authority, namely, the respondent no.1, an order was passed on 3.7.2009 to the effect that the interviews conducted and the marks awarded were not in accordance with the guidelines and in view of the discrepancy which also indicated a 5% difference of marks between the candidates, inter se, a fresh interview was directed to be held by the said authority vide order dated 3.7.2009.;