ANINDITA MOHANTY Vs. HINDUSTAN PETROLEUM CO. LTD.

JUDGEMENT

(1.) In this writ appeal, the appellant Smt. Anindita Mohanty seeks to set aside the impugned order dated 19.06.2019 passed by the learned Single Judge in W.P.(C) No.569 of 2017 in rejecting the prayer made by the appellant (petitioner) in the writ petition to quash the fresh merit list dated 14.10.2016 vide Annexure-9 and to declare the decision of the respondent no.1 Senior Regional Manager, Hindustan Petroleum Corporation Ltd., Bhubaneswar Regional Office under Annexure-13 as illegal and improper.

(2.) The case of the appellant is that on 14.07.2009 Hindustan Petroleum Corporation Ltd. (hereafter 'the HPCL') published an advertisement in the Odia Daily 'Sambad' for appointment of dealers for retail outlets, wherein at serial no.64, location for setting up Petrol/Diesel retail outlet was indicated to be within two kilometers of Harichandanpur on Naranapur- Brahmanipal Road in the district of Keonjhar. The appellant, the respondent no.3 Smt. Babita Prusty and three others participated by making appropriate applications. An interview was conducted on 19.09.2009 and the result was published. The respondent no.3 was declared selected in the selection process.

(3.) The case of the respondent no.3 Smt. Babita Prusty is that the HPCL published an advertisement on 14.07.2009 for opening of dealer owned retail outlet (open category) within location of two kilometers from Harichandanpur on Naranpur- Bramhanipal Road in the district of Keonjhar. An interview was conducted on 19.09.2009 where she herself, the appellant along with three others participated and she was declared successful as per the result published on the same day. She narrated in her counter affidavit as to how the appellant approached this Court on a number of occasions and how this Court as well as HPCL authorities dealt with such matter time to time.