ANAMIKA SINGH Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) The present application has been filed for quashing and setting aside the order as contained in letter bearing Ref. No. BAO/187 dated 26.09.2013 issued by the respondent no. 3, whereby and whereunder the candidature of the petitioner for LPG distributorship at location "Munger" District - Munger under open (W) category has been rejected. The petitioner has further prayed for appointing herself as the LPG distributor for the location "Munger" District - Munger under open Women category.

(2.) The brief facts leading to rise of the present writ application are stated hereunder:-

(3.) As such, the petitioner has preferred the present writ application challenging the order of rejection as being arbitrary and illegal and against the settled principles of law.