UMAID INDA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) By way of this writ petition under Article 226 of the Constitution of India, the petitioner herein has approached this court for assailing the result sheet dated 15.10.2012 to the extent of reduction of marks awarded to the petitioner in the head of fixed and movable assets and the order dated 13.12.2012 issued by the respondent Indian Oil Corporation Limited and to direct the respondents to consider the petitioner's candidature for grant of retail outlet dealership in furtherance of the advertisement dated 25.06.2012 at the location Near Shaikhala on NH-14 (Between KM Stone 93 to 103), District Jodhpur. The petitioner Smt. Umaid Inda, her sister-in-law Pratibha and the respondent No. 5 applied for award of the said dealership. The bone of contention between the parties in the instant writ petition is regarding the award of marks under the head of fixed and movable assets.

(3.) The evaluation criterion of assets provided in the brochure for selection of the petrol/diesel retail outlet dealers is as below:-