JAINENDRA KUMAR BAGHEL S/O K R BAGHEL Vs. INDIAN OIL CORPORATION LTD THROUGH SENIOR DIVISIONAL RETAIL SALES MANAGER, RAIPUR DIVISION, INDIAN OIL BHAWAN

JUDGEMENT

(1.) Heard

(2.) This intra Court appeal would challenge the order passed by the writ Court dismissing the appellant/petitioner's Writ Application, in which, challenge was thrown to the merit list/select list prepared by respondent No.1-Oil Company awarding highest marks to respondent No.2 amongst 3 candidates including the appellant for selection of Kisan Sewa Kendra Retail Outlet for the location Jota, Tehsil Tilda, Raipur, District Raipur.

(3.) It is argued by learned counsel for the appellant that the writ Court having found that the appellant/petitioner should have been awarded 4 more marks, the entire selection process should have been set-aside because the evaluation process was not proper. Reference is made to the judgment rendered by the Supreme Court in the matter of Senior Law Manager, Indian Oil Corporation Ltd. And another Vs. Guru Shakti Singh and another, 2011 AIR(SC) 1207. Further reference is made on the law laid down by the Punjab and Haryana High Court in the matter of Dalit Verg Jan Kalyan Samiti and another Vs. Hindustan Petroleum Corporation Ltd., Chandigarh and others, 1997 AIR(P&H) 147 , to argue that when the residence certificate is found illegal, the selection should be cancelled.