TAPEN SEN, J. - (1.) HEARD the parties.
(2.) THE petitioner (Jayanti Kumari) has filed the instant writ application for a direction upon respondent No. 3 (Dealer Selection Board, Jamshedpur through Hindustan Petroleum Corporation Ltd.) restraining them from passing any final order in relation to the allotment of the dealership as according to the petitioner, she fulfilled all the requisite qualifications and was declared No. 1 in the interview for the same. According to the petitioner, pursuant to an advertisement published vide Annexure 1, on 28.8.2000 and fulfilling all the necessary qualifications, the petitioner applied for dealership against column 26 of the advertisement. Subsequently, she was called for interview vide letter dated 6.9.2001 and on the day of interview she presented all necessary original documents for perusal of the interview Board.
(3.) THE petitioner has stated that thereafter, she was waiting anxiously for the results when she received a letter from the Dealer Selection Board informing...... her that they had received a complaint against her being selected as first empanelled candidate relating to her residence and also in relation to the annual income of her husband and, therefore, she was informed that she was not eligible for selection. However, she was requested to produce further documents before the Chairman, Dealer Selection Board on 10.10.2001 at Ranchi in support of her eligibility relating to her residence and income.;