SUDHA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Arvind Srivastava, learned counsel for the petitioner, Sri Anant Kumar Tiwari, learned counsel for respondent no.1-Union of India and Sri Devi Shanker Shukla, learned counsel for respondent nos.2, 3 and 4.

(2.) Present petition has been filed by the petitioner initially challenging the result dtd. 12/11/2010 regarding selection of Kisan Sewa Kendra Dealer (retail outlet) at Rampuriya Awwal in District- Chitrakoot. Subsequently, petition was amended and order dtd. 11/4/2011 passed by General Manager, Indian Oil Corporation Ltd., Lucknow, was also challenged, by which, representation of the petitioner was rejected regarding non-awarding of any marks for capability to provide infrastructure (land) as well as issuance of resident certificate to respondent no.5.

(3.) Factual matrix of the present case is that Indian Oil Corporation Ltd. (respondent no.2) has issued advertisement dtd. 18/8/2010, inviting application form for the selection of Kisan Sewa Kendra Dealer at Rampuriya Awwal in District-Chitrakoot. In pursuance of the above advertisement, the petitioner has also submitted, application form alongwith other documents. The petitioner has also offered land for the proposed site in Plot No.370/1 M. In support of proof of availability of land, the petitioner has submitted, Khatauni of Plot No.370/1 as well as copy of sale deed dtd. 26/12/2007 showing purchase of 1/3rd share in Plot No.370/1. The petitioner also submitted, consent of her husband who was also co-sharer in Plot No.370/1. The Khatauni submitted by the petitioner shows that Plot No.370/1 is also co-shared by other persons including husband of the petitioner.