R UMARANI Vs. R SUGITHA

JUDGEMENT

(1.) Writ Appeal is directed against the order dated 18.01.2018 made in W.P.No.19953 of 2009.

(2.) The third respondent in the writ petition is the appellant herein. The first respondent herein has filed the above writ petition in W.P.No.19953 of 2009 challenging the second empanelled list dated 209.2009 for allotting L.P.G. distributorship in Kallakurichi Taluk, Villupuram District inter alia praying for a writ of certiorari calling for the entire records pertaining to the list of empanelled candidates published on 209.2009 on the file of the second respondent therein/Senior Manager, Indian Oil Corporation Limited and quash the same as illegal, incompetent and without jurisdiction.

(3.) The brief facts leading to the filing of the writ petition are as follows :-