Govind Mathur, J. - (1.) AN application is preferred by Smt. Saroj Kanwar to become party to the writ proceedings. The same, for the reasons mentioned therein is allowed and Smt. Saroj Kanwar is directed to be impleaded as respondent No. 3. Amended cause -title has already been filed. Learned counsel for the parties are prepared to argue the matter today itself, thus, the petition has been heard finally.
(2.) THE petitioner preferred an application to be considered for grant of retail outlet dealership at location 192, Near Chadi (within 3 Kms either side from village Chadi bus stand on State Highway No. 19). The competent Selection Committee declared a provisional mark -sheet for the retail outlet dealership on 12.11.2010. As per the provisional mark -sheet, one Ms. Seema secured 88.2 marks and stood at the highest pedestal among all the aspirants. The petitioner Smt. Radha Devi secured 77.5 marks and remained at Serial No. 2 and one Smt. Saroj Kanwar was placed at Sr. No. 3 with 75.4 marks. Ms. Seema, who was at Sr. No. 1 refused to have dealership at the location concern as she availed dealership at some other location. The petitioner, as such, was placed at Sr. No. 1 among the remaining candidates.
(3.) ON scrutiny of the record, it was found that the petitioner was not having requisite experience in managerial/supervisory capacity, thus, the marks awarded against that were reduced, resulting placement of Smt. Saroj Kanwar at Sr. No. 1. Being aggrieved by deduction of 04 marks against experience, a petition for writ was filed by the petitioner before this Court and that came to be disposed of on 15.4.2013 with a direction to the respondent Hindustan Petroleum Corporation Limited, Jodhpur to consider and decide representation of the petitioner in accordance with law within a period of fifteen days from the date of receipt of the certified copy of the order passed in the petition for writ.;