SARITA YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri S.M.A. Abdy, Advocate on behalf of the petitioner, Shri Prakash Padia, Advocate on behalf of the Indian Oil Corporation and Shri Advocate on behalf of respondent no. 6.

(2.) The short controversy involved in the present petition is in respect of the method of the evaluation of inter se merit of two female applicants both of whom are neither widow nor unmarried women above 40 years of age without earning parents for the purpose of selection as dealer of the oil company.

(3.) The controversy revolve around the interpretation of two clauses, as provided in the marketing guidelines for selection of Petrol/Diesel retail outlet dealers dated 15.09.2011. The Clause reads as follows :