LAWS(ALL)-2006-9-26

SANGITA YADAV Vs. UNION OF INDIA

Decided On September 29, 2006
SANGITA YADAV Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THIS writ petition has been filed for quashing the order dated 2-8-2005 passed by the Senior Divisional Retail Sales Manager of the Indian Oil Corporation Ltd. by which he has cancelled the merit panel prepared by the Selection Committee on 21-10-2003 for retail outlet at Etawah City, Category Open (W), Marketing Plan 1996-98.

(2.) THE respondent authorities invited applications for allotment of retail outlet dealership of Indian Oil Corporation at various places including the city of Etawah. Large number of persons applied for the same and after scrutinizing the applications, interview was held on 20th and 21st October, 2003. A panel of three candidates was prepared wherein the petitioner was placed at serial No. 1. However, as no Letter of Intent was issued in favour of the petitioner, she filed a writ petition before this Court for issuing a direction to the respondents to execute the contract in her favour. THE said writ petition has been dismissed by us today as having become infructuous as subsequently, the said panel was cancelled by the impugned order dated 02-8-2005. THE said order is based on the order dated 28-1-2004 issued by the Head Office.

(3.) WE have considered the rival submissions advanced on behalf of the parties and have perused the material available on record.