SUNEETA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) THROUGH this petition challenge has been laid to communication dated 2nd February, 1998 whereby Director (M) has approved regularization SKO/LDO dealership of respondent No.3 for locations Peo and Una in Districts Kinnaur and Una respectively.

(2.) THE brief facts necessary for adjudication of this petition are that the respondent No.1 had issued office memorandum dated 1st April, 1997 for selection of dealerships and distributors. The copy of the same is marked as Annexure P-1. The main objective for the issuance of guidelines as per office memorandum dated 1st April, 1997 was to ensure faster and fair selection of suitable candidates, transparency in selection to prevent chances of irregularities and corruption and to economize expenditure incurred in the selection of dealers/distributors. The eligibility criteria has been prescribed under para 3 of the scheme. Para 9 postulates that the location will be advertised under appropriate category in two newspapers one English daily and one regional vernacular daily having maximum circulations within districts in which the dealership/distributorship is to be located. A minimum notice period of 30 days is required to be given to the applicants to submit their application and the last date for receipt of application is to be a working day. Para 10 of the scheme provides that application form can be obtained in person or by making a request by registered post by remitting Rs. 500- (non- refundable) by crossed account payee Demand Draft drawn on any scheduled bank or postal order in favour of the company concerned. Para 12 prescribes the procedure for scrutiny of application. Para 13 provides that the selection board will be called Dealer Selection Board and constitution for the same has been provided under para 13.1. Para 15 provides for schedule of interview for each Board and norms for evaluating the candidates has been laid under para 17. Para 18 deals with finalization of the panel and the time frame for selection is separately provided under para 20.

(3.) MR . K.D. Sood, Advocate and Mr. Sunil Goel, Advocate appearing on behalf of respondent No.2 and 3 have supported the issuance of communication dated 2nd February, 1998 on the basis of one earlier communication dated February 7, 1991.