DILRUBI KHATUN Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Affidavit of service filed by the petitioner be kept on record.

(2.) Mr. Alam, learned advocate appearing for the petitioner submits that responding to an advertisement for appointment of Gramin LPG Distributor for the location Katlamari, under Gram Panchayat-Katlamari- I and II, Block-Raninagar, District-Murshidabad, the petitioner submitted his application online under the category of "Widows/Dependants of personnel of Armed Forces/Central Paramilitary forces/Central or State Special forces, who died while performing their duties". In the Inter se' Priority List 1, the name of the petitioner was incorporated under the said category along with that of the private respondent no. 6. Subsequent thereto, a lottery was conducted and the respondent no. 6 emerged to be successful. The petitioner thereafter came to learn that the respondent no. 6 did not have the eligibility to compete under the said category of "Widows/Dependants of personnel of Armed Forces/Central Paramilitary forces/Central or State Special forces, who died while performing their duties". The said respondent no. 6 is an ex-serviceman of the Armed Forces.

(3.) Mr. Mookherji, learned advocate appearing for the respondent no. 6 denies and disputes the contention of the petitioner and submits that no objection was lodged by the petitioner at the time of lottery. All the documents submitted by the respondent no. 6 were scrutinized by the authorities and he was allowed to participate in the lottery and he emerged to be successful in the same and thereafter he even deposited an amount of Rs. 40,000/- with the authorities and subsequent thereto, the field verification has also been conducted.