Prabuddha Sankar Banerjee, J. - (1.) This mandamus appeal at the instance of the appellant is against the order passed by a learned Single Judge in W. P. No. 2642 (W) of 2004.
(2.) The said writ application was brought by the present appellant against Indian Oil Corporation and private respondent No. 4 challenging the selection of private respondent No.4 as LPG Distributor at Khairasole, District Birbhum.
(3.) Pursuant to the guidelines by the Ministry of Petroleum and Natural Gas, Indian Oil Corporation published an advertisement on 16.02.2002 in the Ananda Bazar Patrika by which they invited application from female candidates belonging to Scheduled Caste category. Some criteria were duly mentioned in the advertisement for applying for the said dealership.;