Kerala High Court
Sheena M.A. Aged 23 Years vs Union Of India Represented By Secretary on 8 April, 2009
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 30263 of 2008(C)
1. SHEENA M.A. AGED 23 YEARS,
... Petitioner
Vs
1. UNION OF INDIA REPRESENTED BY SECRETARY
... Respondent
2. THE BHARAT PETROLEUM CORPORATION LTD.,
3. MRS. RAKHY SUNILKUMAR, AGE NOT KNOWN,
4. MRS.ROLLY K.J. AGE NOT KNOWN,
5. MRS. K.F.BEENA, AGE NOT KNOWN,
For Petitioner :SMT.SARITHA DAVID CHUNKATH
For Respondent :SRI.MANOJ RAMASWAMY, ADDL.CGSC
The Hon'ble MR. Justice V.GIRI
Dated :08/04/2009
O R D E R
V.GIRI
----------------------------------------
W.P.(C)No.30263 of 2008
-----------------------------------------
Dated this the 8th day of April, 2009.
JUDGMENT
The petitioner responded to a notification issued by the 2nd respondent inviting applications for the LPG Distributorship at Chazhoor in Thrissur District. The petitioner participated. Later, it was found that she was not selected and the 3rd respondent was selected.
2. According to the petitioner, excessive marks were awarded to the selected candidate, 3rd respondent. The petitioner's grievances have been highlighted in Ext.P7. It pending before the Territory Manager.
3. I heard learned Senior Counsel appearing for the Bharath Petroleum Corporation, the 2nd respondent.
In the circumstances, the writ petition is disposed of directing the 2nd respondent to consider Ext.P7 and take appropriate decision thereon, after notice to the petitioner as also the selected candidate. The petitioner shall be given an opportunity of hearing before a decision is taken on Ext.P7. The same shall be done within one month from the date of receipt of a copy of this judgment.
Sd/-
(V.GIRI) JUDGE sk/-
//true copy//