SUSHMA SWARAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The present appellant was the petitioner in C.W.J.C. No. 3321 of 2011. Her case was tagged with yet another writ application, C.W.J.C. No. 6346 of 2011, heard and decided by a common order dated 24.09.2013. No appeal has been field in C.W.J.C. No. 6346 of 2011. Therefore, the matter will rest so far as the parties to the dispute in the said writ are concerned.

(3.) The writ application, C.W.J.C. No. 3321 of 2011, was filed by the present appellant raising a grievance against the selection of private respondent Nos. 8 and 9, namely, Sri Chandan Kumar and Sri Sanjay Kumar Agarwal, who were selected for LPG distributorship by the Indian Oil Corporation Ltd. (for short 'IOC'). The said respondents were placed at serial number 1 of the panel. The present appellant was placed at serial number 3 and, therefore, the only way she could succeed in having a go at the dealership was by somehow knocking out the selected candidates at serial number 1, and at serial number 2. So far as the candidate at serial number 2, namely, Aditya Kumar, is concerned, he fought his own legal battle by approaching the High Court and he failed to get relief. He gave up his legal fight at that because the matter was not taken up any further.