SADHANA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In response to an advertisement published in the daily newspaper by Indian Oil Corporation Limited (hereinafter referred to as 'the Company') on 30/12/2009, the petitioner applied for being appointed as Retail Outlet Dealer for the area between Baghajatin and Ganguly Bagan on Raja S.C. Mallick Road (existing retail outlet) in the open category reserved for women.

(2.) According to the petitioner the application was made in the prescribed format along with all supporting documents including the valuation report of the property and income tax return for the year 2009-10 showing her income as Rs.4,34,674.00. An interview was held on 13/5/2010 and a panel of eligible candidates was published on 14/5/2010.

(3.) Being dissatisfied with the manner of preparation of the panel the petitioner submitted a representation before the concerned authority of the Company requesting detailed breakup of the marks according to which the panel was prepared. The Company published an amended panel of selected candidates on 12/11/2010 disclosing the breakup of the marks of the candidates. The earlier panel and the amended panel were different.