Shivakant Prasad, J. - (1.) The instant appeal is directed against the order dated 19.11.2015 passed in W.P. No.25025(w) of 2014 with CPAN No.1252 of 2012 in W.P. No.422(w) of 2012, inter alia, on the grounds that learned judge failed to consider that the reason for cancellation for non-existence of Block Domohani in respect of selection of KSK Dealers from Domohani to Runakura Ghat Road is unreasonable and discretionary because from the advertisement it shows that there are many non-existing blocks mentioned in the said advertisement dated 10.8.2011 save and except the petitioner's location for KSK dealer, others have been given Letter of Intent when their locations also fall within the said Block. Therefore, the action on the part of the respondents cancelling the petitioner's location on the ground of non existence of Block Domohani is arbitrary, whimsical and in clear violation of Articles 14 and 16 of the Constitution of India.
(2.) Chronological events leading to the instant appeal is that pursuant to the advertisement published on 10.08.2011 by Indian Oil Corporation Limited for appointment of Rural Outlet Dealers of petrol/diesel Kisan Seva Kendra over Domohani to Runakura Ghat Road, Burdwan, the appellant had applied fulfilling all the criteria. After inspection, made over her site on 24.11.2011, she appeared for an interview on 15.12.2011 with all her documents but was not awarded any marks in respect of her site in question.
(3.) Challenging this action on the part of the respondent authorities, the appellant moved writ petition vide AST No.1908 of 2011 and the same was disposed of on 03.01.2012.;