RITA KUMARI Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the private respondent as well as learned counsel for the Bharat Petroleum Corporation Ltd. and learned counsel for the National Highway Authority of India.

(2.) Challenge is to the order dated 04.07.2016 passed by the learned single Judge, who dismissed the writ application of the present appellant, which is now being assailed in the Letters Patent Appeal.

(3.) A very convincing kind of argument was sought to be advanced on behalf of the counsel for the appellant that the Bharat Petroleum Corporation Ltd. (hereinafter referred to as 'the Corporation') went out of its way to accommodate the private respondent and even though she stood at the second position and had a fair chance, if the selected candidate was ousted, the same was prevented by a case of overreach and in breach of the guidelines especially in relation to the location of the land which was offered by the private respondent.