BALAJI STONES, UDIT NAGAR MAIN ROAD, ROURKELA, REPRESENTED THROUGH SHRI VIRENDER KUMAR MAGOO, Vs. STATE POLLUTION CONTROL BOARD, ORISSA

JUDGEMENT

(1.) The petitioner in this writ application prays for quashing the list of empanelled candidates for Indane Distributorship issued by the Indian Oil Corporation Ltd. (Annexure-1).

(2.) Case of the petitioner is that she submitted an application on 19.12.2007 before the opposite parties in pursuance of an advertisement published in a local newspaper on 17.11.2007 to be appointed as L.P.G. Distributor. Her further case is that though she fulfilled all eligibility criteria prescribed by the opposite parties 1 and 2 for awarding distributorship, she was not selected having not been given one more mark for the additional educational qualification and that had she been given one mark for the additional qualification, she would have stood first in stead of second at the time of selection. According to the petitioner, she being a Postgraduate had been awarded 12 marks and for the additional qualification of diploma in "Nrutya Bhaskar" in Odissi dance from Pracheen Kala Kendra, Chandigarh, she should have been awarded one more mark.

(3.) In order to appreciate the contention of the learned counsel for the parties, it is necessary to look in to the brochure itself. Clause III of the brochure attached to the counter affidavit prescribes the norms for evaluating the candidates. Out of 100 marks, 15 marks are kept for educational qualification. The relevant portion of the brochure relating to educational qualification is quoted below :- <FRM>JUDGEMENT_118_TLORI0_2011_1.html</FRM>