RAM DAI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Ram Dai Devi alias Ram Dei Devi is the appellant upon an order on CWJC No. 12014 of 2000 and CWJC No. 3412 of 2000, dated 22-1-2002.

(2.) Simply put what has happened is that she was one of the candidates who had applied for franchise for a retail outlet for petroleum product from the Indo-Burma Petroleum Company Limited. She was unsuited on the ground that the category upon which she rested her claim could not be conferred upon her. The category was to a freedom fighter applying for such a franchise. She was not a freedom fighter but the widow of a freedom fighter. Strictly upon consideration the respondents found that the category could not be stretched to her and, thus, she was unsuited. On being aggrieved she has filed the present Letters Patent Appeal.

(3.) The Court does not find any error in the order which has been impugned.Dismissed. Appeal dismissed.