HINDUSTAN PETROLEUM CORPORATION LIMITED Vs. LYNTIBASHISHA NONGRUM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29.11.2018 passed in WP (C) No.36 of 2018 titled "Ms. Lyntibashisha Nongrum v. Hindustan Petroleum Corporation Limited and ors".

(2.) Appellants (Hindustan Petroleum Corporation Limited) a Government of India enterprise admittedly had issued notice for appointment of regular/rural retail outlet dealerships in Meghalaya, for 21 locations which include location No.18 "Between KM Stone 31 to KM Stone 41 on NH 44E".

(3.) It is the joint submissions of learned counsel for the parties that only two persons i.e. respondents No.1 and 2 submitted their applications. Application of respondent No.1 on technical ground was rejected, as a result whereof, respondent No.2 was appointed as retail outlet dealer for the said location.