R. RUBAVATHI Vs. SENIOR REGIONAL MANAGER

JUDGEMENT

(1.) This writ petition has been filed challenging the order dated 12.04.2010 passed by the first respondent.

(2.) The case of the petitioner is that pursuant to a Notification, dated 06.02.2008 issued by the respondent Corporation, she applied for LPG Distributorship under Open Women Category. According to the petitioner, she is eligible to apply for LPG Distributorship and she complied with all the terms and conditions.

(3.) It is the case of the petitioner that she has also participated in the interview conducted by the second respondent on 19.11.2008 for the appointment as a Dealer for the location at Thirukazhukundram, Kancheepuram District. It is her case that the committee after verification of all the available materials awarded the petitioner 33.30 marks for her capacity to arrange finance and in total 86.30 marks were awarded to her and she was declared as the first candidate for award of LPG Distributorship. According to the petitioner, she having been declared as the first candidate for award of LPG Distributorship in the location at Thirukazhukundram, Kanchipuram District, she was awaiting for the issuance of letter of intent by the respondent Corporation. However, according to her shock, the first respondent passed the impugned order, dated 12.04.2010 stating that she was disqualified.