PHULJHARI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the appellant. Nobody appears on behalf of respondent nos. 1, 2 and 3.

(2.) APPELLANT is the writ petitioner whose claim has been rejected by the Writ Court by judgment and order under appeal dated 15.12.1999.

(3.) ACCORDING to learned counsel for the appellant, prior to such enhancement as per the tabulation chart bearing the signature of two members as well as the Chairman of the Selection Board, the writ petitioner had the highest marks and number one position among all the applicants. On that basis it has been submitted that the Writ Court should have accepted the claim of the appellant by setting aside the selection of respondent no. 4 for the dealership in question and by directing the Indian Oil Corporation to grant the dealership in favour of the writ petitioner.