RAJ BALA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the fact that she has not be considered for the grant of a Retail Outlet of the Indian Oil Corporation for which she had applied pursuant to an advertisement which appeared in the newspapers on 8.6.2001. The petitioner claims to be an outstanding sport person having allegedly won the gold medal in javelin and discus throw in the Shung Hung Kai International Track & Field Meet at Hongkong in 1990.

(2.) The aforesaid advertisement dated 8.6.2001 indicated that the Indian Oil Corporation proposed to appoint retail outlets/SKO/LDO Dealers at locations in the State of Haryana and Delhi, inter alia, out of the "outstanding sports persons" category. It was specified in the advertisement that the outstanding sports person category included:-

(3.) Pursuant to the said advertisement, the petitioner applied for the Retail Outlet of Indian Oil Corporation at Bahadurgarh, District Jhajjar. Haryana. Thereafter, by an letter dated 5.3.2001, issued by the Dealer Selection Board, Gurgaon (Haryana) 913, New Delhi House, Barakhamba Road, New Delhi, the petitioner was informed that she was required to appear before the Dealer Selection Board for an interview on 21.3.2001. It was clearly indicated in the said interview/call letter as under: