Govind Mathur, J. - (1.) THE Bharat Petroleum Corporation Limited invited applications from the eligible aspirants for grant of retail outlet for the location "Kaparda" or within 5 kms. from Kaparda in either side on National Highway No. 112, Jodhpur.
(2.) THE petitioner considering herself eligible for grant of retail outlet submitted an application with the required documents. One Mr. Mahendra Singh, respondent No. 3, also submitted an application and that was considered by the competent authority of the Bharat Petroleum Corporation Limited alongwith the application submitted by the petitioner. After assessing eligibility and other merits for grant of retail outlet, the respondents awarded 89.55 merit marks to the petitioner, and 84.02 merit marks to the respondent No. 3. Being aggrieved by the same, the respondents No. 3 submitted a representation to the competent authority pointing out certain errors and defaults in the particulars forwarded by the petitioner. After considering the representation submitted by the respondent No. 3, the competent authority re -determined the merit marks and awarded 84.55 marks to the petitioner and 84.02 marks to the respondent No. 3. The respondent No. 3 being dissatisfied with the re -assessment of the merit marks, re -agitated his cause by submitting a complaint and that was again considered by the competent authority. The competent authority on examination of the record arrived at the conclusion that the valuation of the property that was shown by the applicant as her assets was not made by a Government approved valuer. It was also noticed that the income of the husband of the petitioner, that was clubbed with the income of the petitioner, was not supported by the affidavit sworn in by her husband. On basis of the defaults aforesaid, the respondents re -determined merit and awarded 83.05 marks to the petitioner and the marks earlier awarded to respondent No. 3 Mr. Mahendra Singh being 84.02 were maintained.
(3.) BEING aggrieved by re -determination of the merit marks by the competent authority of the respondent Corporation, this petition for writ is preferred.;