NEELAM TRIPATHI Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) This petition involves adjudication of the Petitioner's challenge to order dated 6.1.2011 passed by the Division Bench of the Allahabad High Court, whereby the writ petition filed by the Petitioner for issue of a mandamus to the Indian Oil Corporation Limited (for short, 'the Corporation') to allot Retail Outlet Dealership at G.T. Road, District Kanpur was dismissed. In response to an advertisement published in daily newspapers dated 30.12.1997, the Petitioner applied for allotment of Retail Outlet Dealership. The eligible applicants were interviewed by the Dealer Selection Board (for short, 'the Board'). In the merit list prepared by the Board, Smt. Asha Katiyar was placed at No. 1 and the Petitioner was placed at No. 2.

(2.) The allotment made in favour of Smt. Asha Katiyar was declared illegal by the two Member Committee constituted by this Court vide judgment titled Onkar Lal Bajaj and Ors. v. Union of India and Anr, 2003 2 SCC 673.

(3.) After cancellation of the allotment made in favour of Smt. Asha Katiyar, the Petitioner approached the authorities of the Corporation for allotment of retail outlet to her, but the Corporation did not accept her plea. Writ petition No. 75084 of 2010 filed by the Petitioner was dismissed by the Division Bench of the High Court.