PUSPA BORGOHAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is filed by the petitioner questioning the selection of respondent No. 4 for grant of Retail Outlet (RO) in the category of "outstanding sports person", for short, OSP, in respect of location at Amguri in the district of Sivasagar. Direction is also sought for to declare the petitioner as the most suitable candidate under the category of OSP or in the category of 33% reserved for women category. Conspicuously, date of the letter purporting to indicate selection of the respondent No. 4 has been kept blank.

(2.) The facts, in a nutshell, as emerging from the writ petition is that the petitioner is an educated unemployed youth and a national level sports woman. She had earned many laurels and prizes in various national level competitions in the discipline of "weight lifting". She had secured first place in 56kg weight class at the national bench press power lifting championship held at Mount Abu on and from 16th to 18th July, 2004. The said competition is recognised by the Department of Youth Affairs & Sports, Ministry of Human Resources Development, Government of India and International Power Lifting Federation and The Indian Olympic Association.

(3.) Numaligarh Refinery Limited, for short, NRL, had published an advertisement in various news papers including "Dainik Janambhumi", Jorhat, in its 10th February issue of 2006, inviting applications for appointment as dealers for RO in various states as indicated in the said advertisement at or in the vicinity of locations given in the advertisement. The location of Amguri in the district of Sivasagar was reserved for OSP.