SHAH MOHD CHOWDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS shall dispose of Public Interest Litigation No. 92/2004 and OWP No 1158/2003.

(2.) VIDE advertisement dated 31.12.2003, Indian Oil Corporation, advertised 37 LPG outlets. Out of 37 outlets 10 outlets (except one backlog) were for allotment to Scheduled Caste candidates but no reservation whatsoever was made for the candidates belonging to the Scheduled Tribe category.

(3.) LIKEWISE , Bharat Petroleum Corporation, vide advertisements dated 16.01.2004 and 22/02/2004, 21 and 17 LPG outlets respectively were advertised for allotment. Out of 38 outlets, 10 outlets in both the notifications were reserved for allotment to Scheduled Caste candidates but no reservation was made for the candidates belonging to the Scheduled Tribe category.