REETA DEVI Vs. BHARAT PETROLEUM CORPORATION

JUDGEMENT

(1.) Challenge in the instant writ petition is to the Email dated 16.05.2019 (Annexure P-8) sent by the Bharat Petroleum Corporation Limited and in terms of which the petitioner has been held ineligible for award of Retail Outlet Dealership at Village Ambehra, Tehsil Bangana, District Una under SC Category for Group 1 Category.

(2.) Brief facts of the case are that a public notice was issued on 25.11.2018 by the respondent-Corporation for appointment of a Regular/Rural Retail Outlet Petroleum Pump Dealership within the States of Haryana and Himachal Pradesh. The last date of submission of application forms online was stipulated to be 24.12.2018. Such date was subsequently extended to 25.12.2018. In the public notice there was a specific reference made to an Information Brochure. Appended alongwith the writ petition at Annexure P-1 is the brochure issued by the Indian Oil, Bharat Petroleum and Hindustan Petroleum for Selection of Dealers for regular and rural retail outlets. Clause 4 of the Brochure laid down the eligibility criteria for Individual Applicants-Proprietorship/Partnership. Clause 4 of the brochure would be material to the controversy at hand and the relevant extract thereof is reproduced hereunder:-

(3.) The applicants would be classified into three groups as mentioned below based on the land offered or land not offered by them in the application form:-