RITIKA SINGH Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Smt. Archana Singh for the respondents no.1 and 2-Indian Oil Corporation.

(2.) The petitioner's application for award of a fuel pump dealership was rejected vide communication dated 1.7.2013. Aggrieved the petitioner filed Writ Petition No.43984 of 2013 that was disposed off on 16.12.2013 with a direction to the respondent no.2 to decide the grievance raised by the petitioner. The same has been rejected by the impugned order dated 15.1.2014.

(3.) The petitioner's grievance is that her application has now been rejected on a totally erroneous consideration of being delayed, and the representation having been filed beyond the time as given by the High Court.