DEV KUMAR DUBEY SON OF SHRI DIWAKAR CHANDRA DUBEY Vs. HINDUSTAN PETROLEUM CORPORATION LTD., THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) A large number of reliefs have been prayed for by the petitioner in this writ petition, but the sum and substance of the claim of the petitioner is that his Post Graduate Diploma in Management from the Institute of Rural Management, Anand (in short "IRMA") should have been considered as a Post Graduate in Management by the authorities of the respondent Hindustan Petroleum Corporation and he should have been awarded 15 marks for educational qualification instead of 12 marks as has been done and accordingly, he be declared as the successful candidate for the allotment of distributorship of L.P.G. situated at Bhagalpur.

(3.) The petitioner alongwith a number of other applicants including respondent Nos. 5, 6 and 7 applied against the advertisement for L.P.G. distributorship at Bhagalpur. After following the due procedures a select list was prepared in which the petitioner was awarded 12 marks for educational qualification and given a total marks of 95.8. Respondent Nos. 5, 6 and 7 were placed at serial Nos. 1, 2 and 3 of the panel having been awarded 98.7, 98.00 and 97.5 marks respectively out of 100 marks.