RAJNI SHAHI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Vishwanath Prasad Singh for the petitioner, Mr. Ajay Tripathi for respondent nos. 4 and 5 (BharatPetroleum Corporation Limited), and Mr. Rajendra Prasad Singh for respondent no. 7 (Smt. Nasema Khatoon). This writ petition in substance has been preferred to quash the selection of respondent no. 7 as the L.P.G. distributor for Belsand, district Sitamarhi and to appoint the petitioner in her place, or, in the alternative, to quash the entire selection process.

(2.) THE respondent Corporation published an advertisement which appeared in the local dailies on 6.9.2000 (Annexure1), inter alia, inviting applications for appointment of L.P.G. distributor at Belsand (Sitamarhi), reserved for the category of Bihar State Electricity Board Versus Balo Rai,Ram Pravesh Mahto women. The petitioner and respondent no. 7 were also applicants, who appear at serial no. 2 and serial no. 1 of the meritlist.

(3.) LEARNED counsel for the two sets of respondents have in their separate submissions supported the impugned action.