AKLIMA KHATUN Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) Heard Shri SN Tamuli, learned counsel for the petitioner. Also heard Shri P Bhardwaj, learned Standing Counsel, Indian Oil Corporation (Corporation) whereas Shri I Haque, learned counsel has appeared for the respondent no. 4.

(2.) The subject matter of challenge in this writ petition is the selection and allotment of LPG Gramin Distributorship in the name of the respondent no. 4.

(3.) As per the case projected, a notice was published in the Asomiya Pratidin in its issue dtd. 25/7/2018 for allotment of LPG Gramin Distributorship in various locations, including Kachumara NC in the district of Barpeta. The eligibility criteria have been laid down and one of the criteria is that the candidate should have the minimum qualification of 10th standard.