- (1.) The petitioner, who was an aspirant for establishing an outlet in rural area at Village Subhaheri, Block Bawal, District Rewari (Haryana), is aggrieved that the 5th respondent was awarded 20 marks in addition on the basis of a residency certificate issued to her by a competent authority which, according to the petitioner, is false as regards both her matrimonial status and residence. The petitioner attempted to bring proof of his contention that the 5th respondent had been married to a person by name Vikas by producing (i) a voter list for the village Bhudka; (ii) the birth certificate of a child born to the 5th respondent on 03.05.2010 describing Vikas as the name of the father of the child born through Shakuntla.
(2.) On a complaint made pointing out to the conditions that any false disclosure of details would result in cancellation without notice, the Petroleum Corporation rest contended with a reply that it had elicited from the 5th respondent reiterating her matrimonial status as unmarried and her own residence as established by the certificate issued by a competent authority and confirmed its allotment decision.
(3.) The learned senior counsel for the 5th respondent could not deny the truth of the particulars as entered in the birth certificate but would contend that she was not married to Vikas Nehra but she was only a companion to him and she had live-in relationship with him. The argument is that the live-in relationship has obtained legislative approbation under the Protection of Women from Domestic Violence Act, 2005 and considered in some of the decisions of the Supreme Court that accord to a woman who is not married still to claim certain benefits mentioned under the Act that includes maintenance.;