RITU MAHAJAN Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) Leave granted.

(2.) In this appeal, we are concerned with the issue regarding allotment of a Petrol Pump at Dhariwal, which was reserved for women candidate.

(3.) This appeal is filed against the Judgment and Order dated 01.02.2002 passed by a Division Bench of the Punjab and Haryana High Court, whereby the Writ Petition filed by the appellant was dismissed on the ground that there was no infirmity in the selection of fifth respondent for allotment of the Retail Outlet Dealership.