NUTAN KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondent Corporation and learned counsel for the respondent no. 5.

(2.) The present writ petition has been filed for quashing the selection of respondent no. 5 for the dealership of Gramin Petrol Pump at Ballipur, Samastipur as well as the result/panel prepared by the respondent Corporation to the extent that the respondent no. 5 has been placed at sl. no. 1; and for a direction to the Corporation to award the prescribed marks to the petitioner on the basis of the parameters given in the advertisement and brochure published by the Corporation under the heads of capability to provide land and infrastructure/ facilities, capability to provide finance, and other heads; and thereafter to declare the petitioner as the successful candidate at sl. no. 1 in the panel for award of the petrol pump dealership in question.

(3.) According to the petitioner, the brief facts of the case are that pursuant to an advertisement dated 30.05.2010 for selection of retail outlet dealerships, the petitioner participated by applying for the location Ballipur, village Ballipur (sl. 63 of the advertisement) under the Open Women category. The respondent Corporation however, empanelled the respondent no. 5 at sl. no. 1 and the petitioner at sl. no. 2 after awarding them 96.78 marks and 92.71 marks respectively.