SUNDEEP SINGH Vs. INDIAN OIL CORPORATION, THROUGH ITS MANAGING DIRECTOR AND ORS.
LAWS(P&H)-2011-1-291
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 07,2011

Sundeep Singh Appellant
VERSUS
Indian Oil Corporation, Through Its Managing Director And Ors. Respondents

JUDGEMENT

Ranjit Singh Sarkaria, J. - (1.) THE Petitioner, who has been unsuccessful in getting selection for L.P.G. Distributors in Scheduled Caste category of Indian Oil Corporation Ltd., has filed this writ petition to challenge the selection of Respondent No. 4 on the ground that the selection process was not fair.
(2.) RESPONDENT -Indian Oil Corporation issued advertisement for appointment of LPG distributors under various categories on 1.12.2007. Ludhiana -4 category was meant for Scheduled Caste and The Petitioner being Ramdasia applied for The same. The Petitioner holds a Bachelor of Technology degree and has also undergone an industrial training with Connect, HFCL Infotel Ltd. Co. The Petitioner appeared for interview and was assessed as per criteria adopted.
(3.) THE Petitioner has been awarded 26.92 marks and has missed the selection by a margin of 1.16 marks as against Respondent No. 4, who has been successful by getting 28.08 marks. The Petitioner accordingly has come to challenge this selection and would urge that he and Respondent No. 4 have been awarded identical marks on account of educational qualification. The Petitioner has been awarded 3.83 marks for experience, whereas Respondent No. 4 could get only 3.03 marks. The Petitioner has secured better marks in business acumen category where he is given 4.17 marks and Respondent No. 4 has secured 4.08 marks. Where the Petitioner has been out scored is in the criteria of age which carried 4 marks in the maximum. Petitioner is given 1.92 marks whereas Respondent No. 4 is given 2 marks.;


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