MEENA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Avinash Kumar, learned counsel for the State and Mr. Nilotpal Sharma, learned AC to GP-21 for the State and Mrs. Kanak Verma, learned CGC for the Union of India.

(2.) The petitioner having been selected for retail outlet dealership of petrol pump under Indian Oil Corporation Limited has invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India for the following reliefs:

(3.) The factual matrix of the present case is that the petitioner being the aspirant of becoming entrepreneur applied for licence for opening retail outlet dealership of petrol pump within the district of Samastipur pursuant to the advertisement dtd. 25/10/2010 issued by the Indian Oil Corporation Limited (hereinafter referred to as 'the IOCL') for location at Rosera under open category (W).