VINOD DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri H.R. Mishra, senior advocate, assisted by M. L. Srivastava for the petitioner as well as Sri Tarun Verma, for the Indian Oil Corporation and perused the record.

(2.) The controversy involved in the writ petition relates to the allotment for the retail outlet dealership for petrol and diesel for the location Gaipura, district Mirzapur. An advertisement had been published in daily newspaper inviting applications for appointment of retail outlet dealership for various places in the State of U.P. and Uttranchal including the aforesaid location. The selection for the retail outlet dealership was to be made as per the brochure/guidelines dated 1.11.2004 providing exhaustive parameters for awarding marks and. manner of selection of retail outlet dealership.

(3.) The learned Counsel for the petitioner submitted that neither the petitioner nor any of her family members was owing petrol/diesel pump and having fulfilled all the terms and conditions of the advertisement, had applied for appointment as retail outlet dealer for location Gaipura, district Mirzapur. As per Clause 14 (1) of the brochure the technical/commercial suitability of the land offered by the applicants for any location was to be ascertained by a team of Indian Oil Corporation officers before interview on the parameters given thereunder. The minimum qualifying marks was fixed as 75 for the plot of land. The applicant shall also secure 75% marks in the parameter "Sales Potential".