JUDGEMENT
Amrita Sinha,J. -
(1.) In response to an advertisement published by the Indian Oil Corporation Limited in the daily newspaper on 31st August, 2017 inviting applications for awarding LPG Distributorship at Malangi Tea Garden, Alipurduar, the petitioner applied along with the requisite application fee and she was intimated that her application was registered. The said vacancy is reserved for Scheduled Caste candidate. A draw of lots was conducted on 29th May, 2018 wherein the petitioner became unsuccessful.
(2.) The next communication received by the petitioner is a letter dated 18th December, 2018 whereby the Senior Area Manager of the Company intimated the petitioner about her candidature being rejected as she failed to deposit the field verification certificate deposit fee of Rs. 20,000/- only after getting selected for the subject location. In the said communication it was further mentioned that letter in this regard was sent to her on 4th November, 2018 and a system generated reminder letter had been issued to her on 12th November, 2018 but as she did not take any action in response to the same her candidature stood rejected.
(3.) The letter dated 18th December, 2018 was sent to the petitioner through registered post posted on 20th December, 2018.;
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