SANDEEPTA SAMANTARAY Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Petitioner in this writ petition seeks to assail Letter dtd. 26/3/2015 (Annexure-2) issued by the Indian Oil Corporation (for brevity hereinafter referred to as 'IOCL') rejecting the candidature of the Petitioner for LPG Distributorship at location "Cuttack-Ranihat", District Cuttack, Odisha under 'O' category. Petitioner also assails letter dtd. 17/9/2016 (Annexure-6) rejecting her grievance petition. Petitioner further seeks for a direction to award the LPG Distributorship in her favour at the aforesaid location.

(3.) Mr. Nayak, learned counsel for the Petitioner submits that pursuant to the Advertisement made for LPG Distributorship at the aforesaid location, Petitioner along with other candidates submitted their candidatures by filling up the Form prescribed. They also submitted requisite documents and information in the application. On scrutiny of the applications submitted, only the Petitioner was found eligible for award of the aforesaid LPG Distributorship. On verification of the application along with documents submitted, the Petitioner was selected for award of the aforesaid LPG Distributorship and was communicated vide Letter dtd. 6/10/2014 (Annexure-1). Petitioner was also asked to deposit a sum of Rs.50,000.00 for Field Verification of Credentials (for brevity hereinafter referred to as 'FVC') for appointment of the LPG Distributor. But, most unfortunately, when the Petitioner was making preparation for opening the LPG Distributorship, she was communicated with Letter dtd. 26/3/2015(Annexure-2) rejecting her candidature on the ground that the fixed deposit No. F510285 of Rs.5.00 lakhs was in the name of Sri Sriharsha Dalai and Sri Ramachandra Dalai jointly out of whom, though Sri Sriharsha Dalai is the husband of the Petitioner, but, Ramachadra Dalai is her father-in-law, who is not a member of the Family Unit.