Surya Kant, J. - (1.) THE Indian Oil Corporation Limited impugns the order dated 29.04.2014 passed by the learned Single Judge whereby the orders rejecting candidature of the respondent for allotment of LPG distributorship at Chandigarh, have been held to be unjustified and consequently quashed.
(2.) THE facts giving rise to the order passed by the learned Single Judge may be briefly noticed. The appellant -Corporation vide advertisement dated 01.12.2007 invited applications for appointment of LPG distributorship at Chandigarh. The distributorship was reserved for Scheduled Caste category. The admitted fact is that the respondent was kept at serial no. 2 in the order of merit whereas one Ms. Puja Singh was placed at no. 3. The candidate placed at no. 1 in order of merit was not offered distributorship as on an enquiry pursuant to a compliant, she was found ineligible.
(3.) IT is also undeniable that as per clause 16 of the Guidelines of Selection of LPG Distributors read with current policy guidelines of the Corporation, candidates upto Sr. No. 3 in order of merit are to be offered distributorship and if none of them is found eligible, in that event, the location is to be re -advertised.;