SATYA NARAIN DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) BOTH the petitioners in the present petition had applied for award of distributorship for Liquefied Petroleum Gas at Dhanpur in District Chandauli. The Advertisement dated 7.9.2007 has been brought on record through a supplementary -affidavit dated 16.4.2012. The petitioners claim themselves to be eligible and were also interviewed on 21.5.2010. The respondent No. 4 was also an applicant and the result of the selection were declared on 22.5.2010 in which the petitioners were indicated at Serial No. 2 in the Select Panel and respondent No. 4 was at Serial No. 1. This petition questions the said selection on the ground that the respondent No. 4 was ineligible and secondly the marks awarded to him as against the experience claimed by him was not in accordance with the guidelines provided in the brochure. It is also the case of the petitioners that the respondent No. 4 had filed a false experience Certificate which also appears to be forged and, therefore, any marks awarded on the basis of such experience Certificate also deserves to be discarded.

(2.) ON a challenge being raised in the present writ petition, this Court on 6.1.2011 passed the following interim order:

(3.) THE Petitioner No. 1 - Satya Narain Dubey moved a representation/complaint before the General Manager after the results were declared on 12.7.2010 making the aforesaid allegations and substantiating it with other representations in support thereof.