HINA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The short question which arises in this appeal is whether the second respondent-Corporation was justified in rejecting the application of the appellant for allotment of retail outlet of petroleum/diesel dealership at location Kalamnuri in District Hingoli in the State of Maharashtra, on the ground that the age proof submitted by her was not of the Secondary School as per the norms, but of a Higher Secondary School.

(3.) It is not in dispute that the appellant had submitted an attested copy of the School Leaving Certificate issued by Shri Shanti Vidya Mandir Higher Secondary School, Shiradshahpur, Hingoli, which is of a Higher Secondary School. That certificate was issued by the Principal of the school and the appellant had produced an attested copy of the same.