- (1.) HEARD Shri Rahul Sahai, learned counsel for the petitioner and Smt. Archana Singh for respondent nos. 1 to 3.
(2.) PETITIONER has approached this Court seeking a writ of certiorari for quashing the order dated 01.04.2014 passed by respondent no. 2, General Manager, Indian Oil Corporation, Allahabad directing re -evaluation of the eligible candidate by the L -I Committee as per the guidelines for selection of Kisan Seva Kendra dealership for sale of petroleum products.
(3.) FACTS giving rise to the dispute are as under. The respondent corporation issued an advertisement dated 12.10.2011 inviting applications for setting up a petroleum outlet under Kisan Seva Kendra Scheme at Kashipura, district Mahoba. The said retail outlet was reserved for general women category. Amongst others, the petitioner and respondent no. 4 were also applicants. In accordance with the procedure prescribed, an interview was held and the panel was declared on 16.01.2013, wherein the petitioner was placed at serial no. 1 with 86.74% marks and respondent no. 4 was placed at serial no. 2 with 75.68% marks. The panel consisted of only the aforesaid two names, inasmuch as the other candidates were found ineligible. Respondent no. 4 made a complaint before the Grievance Redressal Forum on various allegations, one of which was that the plot offerred by the petitioner did not meet the requisite criteria. Aggrieved by inaction on the part of the respondent corporation, she filed Writ Petition No. 24008 of 2013, which was disposed of vide order dated 30th April, 2013 directing the respondent no. 2, General Manager to consider the complaint and take a decision thereon within six weeks from the date of communication of the order. In pursuance to the aforesaid direction, respondent no. 2 considered the complaint made by respondent no. 4 and vide impugned order directed re -evaluation of the panel by a fresh LEC/L -I Committee.;