A. AZHAR BEGUM, Vs. BHARATH PETROLEUM CORPORATION LTD., REP BY TERRITORY MANAGER, MGM TB SANTHORIUM, SENGIPATTI, POS: TANJURE,

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners as well as the learned counsel appearing for the respondents.

(2.) THOUGH the writ petitions were listed for considering the question of injunction and other interlocutory matters, by consent of counsel, the writ petitions themselves are taken up for disposal.

(3.) THE main contention of the petitioner is to the effect that as per condition relating to eligibility, only the residents of that particular locality should be given preference. It has been contended in each of the writ petition that since the petitioner belongs to Mayiladuthurai, the petitioner should have been selected. The condition No. D, relating to eligibility is as follows: