AMRITA ARYA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Smt. Amrita Arya, petitioner is before us questioning the validity of the orders dated 27.08.2015 and 23.09.2015 passed by Chief Area Manager, Indian Oil Corporation Ltd. Civil Lines, Allahabad, respondent No. 2 by which the candidature of the petitioner for awarding of LPG Distributorship at Civil Lines Allahabad, District Allahabad under SC category pursuant to the advertisement dated 29.09.2013 published in Hindi Daily News Paper "Dainik Jagran" has been rejected on the premises that petitioner does not fulfil the condition mentioned in para 6.1 (VI) of brochure namely "Guidelines for Selection of Regular LPG Distributor".

(2.) An advertisement was published in the daily news paper namely 'Dainik Jagran' Allahabad edition on 29.09.2013 inviting application from eligible persons for appointment of LPG Distributors at different places/locations in the State of U.P. under general, S.C./S.T., O.B.C. and etc. category for Hindustan Petroleum Corporation Ltd., Indian Oil Corporation Ltd. And Bharat Petroleum Corporation Ltd.

(3.) Petitioner claims that pursuant to advertisement in question, she also applied and as per the terms and conditions of the advertisement, she gave full details of her financial status as was required under general instructions; (i) amount in saving back account (ii) Fixed Deposit/NSC/Shares/MF etc. Said details are as follows: