ANIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS intra court appeal impugns the judgment dated 6 th February, 2014 of the learned Single Judge of this Court of dismissal of W.P.(C) No.1022/2010 preferred by the appellant.

(2.) THOUGH the appeal is accompanied with an application for condonation of 54 days delay in filing thereof and the reasons given therefor are vague but instead of giving option to the counsel for the appellant to file a better affidavit in support thereof, we have heard the counsels on the merits of the appeal.

(3.) THE appellant however requested the respondent No.3 BPCL to keep his application pending, for consideration as and when the land was made available. Upon the respondent No.3 BPCL not agreeing thereto, the writ petition from which this appeal arises, was filed. The appellant, at the time of hearing, confined the relief in the writ petition to, the respondent No.3 BPCL conducting interviews for appointment/allotment, even if no appointment/allotment was to be immediately made and was to be made only when the land was so made available though in the writ petition, allegations of arbitrariness and discrimination were also made, contending that one Ms. Jaya Rashmi had been appointed/allotted in pursuance to the notice in response to which the appellant had applied.