KANTA PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Three writ petitions have been filed by the same petitioner namely Smt. Kanta Pandey in the matter of her being excluded from the zone of consideration for allotment of Retail Outlet Dealership in open women category.

(2.) The petitioner has opted for six locations under the corpus fund facilities. From the record of the present writ petition it is apparent that the petitioner is a widow. She has ticked column no.4 of the affidavit in the prescribed proforma under the advertisement and brochure published by the Oil Company while she has struck off clause 2 and 3. Clause 4 of the affidavit reads as follows:-

(3.) She has been excluded in the matter of consideration by the Oil Company on the ground that she has not disclosed information pertaining to her father, mother, unmarried brother and sister having not been awarded any dealership by any oil company as required under clause 2 and further she has not disclosed the factum of dealership having not been awarded in favour of her husband, unmarried daughter and son by any Oil Company. According to the Oil Company, the petitioner had incorrectly scored out column no.2 and column no. 3 which pertains to declaration by an unmarried women more than 40 years age.