SHUBHRA MAHESHWARI Vs. G M , INDIAN OIL CORPORATION LTD
LAWS(ALL)-2014-8-405
HIGH COURT OF ALLAHABAD
Decided on August 07,2014

Shubhra Maheshwari Appellant
VERSUS
G M , Indian Oil Corporation Ltd Respondents

JUDGEMENT

- (1.) HEARD Sri Siddhartha Varma, learned counsel for the petitioner and Sri Prakash Padia, learned advocate, appears for the Indian Oil Corporation.
(2.) THE petitioner contends that she should be treated at serial no. 3 in the panel and accordingly, her claim should be considered for award of the dealership. The dispute relates to award of a dealership for Kisan Sewa Kendra at Bareilly under the advertisement.
(3.) THE empanelment which has been enclosed along with the writ petition as Annexure 2 indicates that Smt. Savita Maheswari is empanelled as the first candidate and one Smt. Iram Naseem is in the second position. There is no third empanelment. The petitioner has come up for a mandamus praying for a direction to the respondent to consider the candidature of the petitioner and pass appropriate orders.;


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