VANITA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is taken up for final hearing.

(2.) The petitioner who is unsuccessful bidder in tender issued for retail petrol outlet by Hindustan Petroleum Ltd. (Respondent Nos. 2 and 3), assails order dated 16.06.2019, issued by respondent No.2 selecting respondent No.4 Jyoti Balasaheb Gaikwad.

(3.) Respondent No.2, on 26.10.2014, published advertisement calling applications for the retail outlet at Kallamb, District Osmanabad, reserved for S.C. category. Petitioner Vanita Pravin Gaikwad also submitted application for the retail outlet and she was declared qualified by letter dated 09.06.2016. However, on draw of lots held on 16.06.2016, respondent No.4 was declared as selected. The petitioner challenges selection of respondent No.4 on following grounds: