Arun Tandon, Naheed Ara Moonis, J. - (1.) This writ petition has been filed by one of the applicant for allotment of the dealership of retail outlet to be established in Heempur Deepa, district Bijnor with reference to the advertisement published in the newspaper dated 11.9.2009. This dealership of retail outlet was reserved for handicapped women category.
(2.) The petitioner before this court made an application for benefit of Clause 9 of the brochure published by the Indian Oil Corporation laying down the parameter for selection of the suitable candidates.
(3.) Clause 9 provides that if the female applicant is widow or unmarried women aged above 40 years without earning parents then on an application being made by her she shall not be evaluated under the head capability to provide infrastructure and facilities and capability to provide finance. It is then submitted that the petitioner had made such an application and, therefore, she was required to be considered on the parameters excluding the aforesaid two heads. According to the petitioner she had secured 58.94 marks after she was evaluated on the aforesaid two parameters also.;