SEWALI DAS Vs. NUMALIGARH REFINERY LIMITED

JUDGEMENT

(1.) HEARD Mr. R P Sarma, learned counsel appearing for the petitioner. Also heard Mr. S N Sarma, learned senior counsel appearing for the respondent Nos. 1 to 5 and Mr. B D Goswami, learned counsel who represents the respondent No. 6.

(2.) THE petitioners who had offered their candidature for allotment of a petrol Retail Outlet, advertised on 10. 02. 2006 by the Numaligarh Refinery limited (hereinafter referred to as the "nrl") is before this Court challenging the selection of respondent No. 6 as the first candidate in order of merit in the selection process undertaken by the NRL Authorities.

(3.) IT may be noticed that the Petrol Outlet was exclusively reserved for allotment to women candidates belonging to the scheduled caste category and it is not in dispute that all the petitioners and respondent no. 6 fulfill the said criterion.