Harinder Singh Sidhu, J. - (1.) This intra -Court appeal under Clause X of the Letters Patent has been filed against the judgment dated 18.11.2014 of the learned Single Judge, whereby, CWP No. 4417 of 2012 filed by the respondent was allowed.
(2.) The appellant - Indian Oil Corporation along with other Public Sector Oil Companies issued an advertisement inviting applications for allotment of LPG Distributorships at various locations including at Gurdaspur (Open) at Sr. No. 24.
(3.) The respondent being fully eligible applied for the same on 12.01.2008, well before the last date for submission of applications. As per clause 14 of the Brochure for Selection of LPG Distributors, the candidates were to be evaluated under various heads as under: "14. NORMS FOR EVALUATING THE CANDIDATES The LPG distributor will be selected on the basis of evaluation of all eligible applicants on the following parameters: JUDGEMENT_2_LAWS(P&H)4_2016.jpg;