RITU MAHAJAN Vs INDIAN OIL CORPORATION .
Bench: S.B. SINHA,MUKUNDAKAM SHARMA, , ,
Case number: C.A. No.-000804-000804 / 2009
Diary number: 10765 / 2002
Advocates: Vs
SURYA KANT
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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 804 OF 2009 (Arising out of S.L.P. (C) No. 12193 of 2002)
RITU MAHAJAN .. Appellant
Versus
INDIAN OIL CORPORATION & ORS. ..Respondents
WITH
I.A. Nos. 213-214 in T.C. (C) No. 100/2002
JUDGMENT
Dr. Mukundakam Sharma, J.
1. Leave granted.
2. In this appeal, we are concerned with the issue
regarding allotment of a Petrol Pump at Dhariwal,
which was reserved for women candidate.
3. This appeal is filed against the Judgment and Order
dated 01.02.2002 passed by a Division Bench of the
Punjab and Haryana High Court, whereby the Writ
Petition filed by the appellant was dismissed on the
ground that there was no infirmity in the selection of
fifth respondent for allotment of the Retail Outlet
Dealership.
4. Indian Oil Corporation – respondent No. 1 herein
issued an advertisement in the “Tribune” dated
22.06.2000 whereby allotment of Retail Outlet
Dealership/SKO-LDU Dealership and LPG
distributorship was advertised. In the said
advertisement one retail outlet, which was to be set at
Dhariwal was also advertised. In the said
advertisement, it was mentioned that in respect of the
locations reserved for women only, on receipt of their
application for Retail Outlet Dealerships/SKO-LDO
Dealerships/LPG Distributorship, other things being
equal, preference would be given to unmarried women
above 40 years of age and widows. It was also
mentioned that the Oil Companies would also provide
the above women an adequate working capital for a full
operation cycle for the operation of the
Dealership/Distributorship.
5. The appellant – Ritu Mahajan, deceased fifth
respondent - Smt. Rani Gauba and others applied for
allotment of Retail Outlet Dealership at Dhariwal, which
was reserved for women only. Pursuant to receipt of
the said applications the appellant, the deceased fifth
respondent as also others were called for interview on
24.04.2001. The aforesaid interview was taken by
Dealers Selection Board (for short ‘Board’) and after
completion of the said interview a merit list was
prepared in which the fifth respondent was placed at
first position and the appellant was placed at the
second position. As there was only one outlet to be
allotted at Dhariwal, in terms of the position in the
merit list the letter of intent was issued to the fifth
respondent.
6. The appellant protested against the selection of the
fifth respondent on the ground that she was not
eligible to be considered for selection and even
otherwise she was inferior to the appellant in all
respects on the basis of the criteria laid down. The
protest of the appellant, however, did not find favour
with the Corporation or the Board and they refused to
cancel the allotment in favour of the fifth respondent.
7. Consequently the appellant filed a Writ Petition before
the Punjab and Haryana High Court with a prayer for
quashing of the allotment in favour of the fifth
respondent with a further prayer that the appellant be
allotted the aforesaid Petrol Pump. The Division Bench
who heard the matter, however, passed the impugned
order dated 01.02.2002 holding that the fifth
respondent was eligible for allotment of retail outlet
dealership and the Board did not commit any illegality
in selecting and recommending the name of fifth
respondent for allotment of the said dealership.
8. Being aggrieved by the said Judgment and Order of
the Division Bench, the present appeal was filed on
which we heard the learned counsel appearing for the
parties and also scrutinized the documents placed on
record.
9. Mr. Yashraj Singh Deora, learned counsel appearing for
the appellant submitted that in terms of the
advertisement for allotment of the petrol pump, the
minimum educational qualification was matriculation
but the fifth respondent neither attached the
matriculation certificate along with the Application Form
nor the same was even produced at the time of
interview and her application was wrongly entertained
and, therefore, the said application was liable to be
dismissed at the threshold. It was also submitted that
even otherwise as per the criteria the appellant has
higher merit in all the fields in comparison to the fifth
respondent and, therefore, she deserves to be selected
in preference over the fifth respondent.
10.Refuting the aforesaid submission, Mr. Rakesh Kumar
Khanna, learned senior counsel appearing for the fifth
respondent specifically stated that her qualification
was matriculation and along with her application she
also produced school leaving certificate, which would
indicate that she had passed her matriculation in the
year 1969. It was also submitted that fifth respondent
was selected on the basis of overall assessment, in
which she was found by the Board to be more
competent than the appellant and the said decision
having been upheld by the High Court the same should
not be interfered by this Court.
11. It is undisputed that an advertisement was issued for
allotment of one Retail Outlet dealership of petrol
pump at Dhariwal. The said petrol pump was reserved
for women category and that other things being equal,
preference was to be given to unmarried women above
40 years of age without earning parents and widows.
In addition, the oil companies were also to provide an
adequate working capital for a full operation cycle for
the operation of the dealership/distributorship. The
said amount was to be re-payed in 100 equal monthly
installments alongwith interest @ 11% per annum and
the first installment was to begin from 13th month of
commissioning of dealership.
12.At the time of submitting the application for allotment,
the appellant was 28 years of age and was married.
She had completed B.E. (Electricals) from Punjab
University, Patiala and had an experience of
approximately about 1 ½ years as an in-charge of R &
D Section of M/s. Standard Electricals Ltd. The Gross
Income (including self, spouse and dependent children)
was shown to be Rs. 72,376/- p.m. On the other hand
the fifth respondent was alleged to be Matriculate and
was of 47 years of age at the time of submission of
application. She was a widow and had an experience
of near about 4 years of running a P.C.O.
13.The Board was required to assess and allot marks to
the candidates under three categories and the marks
obtained by the appellant and fifth respondent are as
under:
CATEGORY APPELLANT FIFTH RESPONDENT Personality, Business Ability & Salesmanship 36 38
Educational Qualification & General level of intelligence
55 45
General Assessment 21 27 Total 112 110
Under the said three categories the total marks
obtained by the appellant was more than the fifth
respondent. But, there were two more categories,
namely, Capability to Arrange Finance and Capability
to provide Infrastructure & Facilities on which also
assessment was made. After marking on the later two
criteria the fifth respondent was found with the
maximum marks and was placed at Serial No. 1.
14. The aforesaid findings and the conclusions of the Board
were challenged in writ petition. It may, however, be
mentioned at this stage that in a case filed before this
Court, titled as Onkar Lal Bajaj v. Union of India
the issues with regard to the allotment of marks, the
criteria followed by the said Board in allotting marks to
various candidates were challenged on the ground that
the selection was based on Political Consideration. In
the said case, this court by the judgment and order
dated 20-12-2002 reported in (2003) 2 SCC 673
constituted a committee of two Judges’ comprising Mr.
Justice S.C. Agarwal, a former Judge of this Court and
Mr. Justice P.K. Bahri, a former Judge of the Delhi High
Court, to examine 413 cases including the present case
pertaining to the allotment to the fifth respondent. The
Committee constituted by this Court examined the
records and submitted a Report. The relevant portion
of the said report is placed on record as Annexure P-3
at page 120 of the paper book.
15.In the said Report, it was mentioned that on the basis
of the marks awarded by the members of the Board at
the interview, the name of following applicants, in the
order of merit, was published on 24.04.2001:
(i) Smt. Rani Gauba;
(ii) Smt. Ritu Mahajan; and
(iii) Smt. Paramjeet Kaur.
It was stated in the said Report that the Board was not
required to allot any marks in two categories i.e.
Capability to arrange finance and Capability to provide
Infrastructure & Facility as the said outlet was a
Company Owned Company Operated Retail Outlet and
the finance was to be made available in easy terms
from the corpus funds to the selected candidates in
such reserved category. The Committee, therefore,
took out the marks allotted in the aforesaid two
categories and the total marks obtained by the three
candidates were found as follows:
Personality, Business Ability & Salesman Ship
Educational Qualification & & Gen. Level of Intelligence
General Assessment
Total
No. 1 Rani Gauba
38 45 27 110
No. 2, Ritu Mahajan
36 55 21 112
No. 3 Sagarika
39 40 22 101
16.On the face of the Total Marks obtained, the committee
found that the appellant comes at serial No. 1 with 112
marks, while the fifth respondent comes at serial No. 2
with 110 marks. The Committee, thereafter, having
recorded the aforesaid findings proceeded to examine
whether there was any arbitrary allotment of marks to
any of the candidates and on examining the first
category, namely, Educational Qualification & General
Level of Intelligence it was found that the fifth
respondent is matriculate whereas the appellant – Ritu
Mahajan is B.E. (Electrical). Upon considering the said
qualifications, it was found that the allotment of equal
marks viz. 25 by the Chairman to the appellant and
fifth respondent was unjustified and was held as
arbitrary. So far as the category with respect to
Personality, Business ability and Salesmanship is
concerned the committee observed that the fifth
respondent was running PCO since 1996 whereas the
appellant – Ritu Mahajan was working as Incharge of R
& D Section of M/s Standard Electricals Ltd. in 1995-97,
and therefore, it cannot be said that the fifth
respondent is having better experience than the
appellant. The two members allotted better marks to
appellant than the fifth respondent whereas the
Chairman allotted higher marks to fifth respondent as
compared with appellant. In this view of the matter
the Committee held that the Chairman allotted marks
arbitrarily to tilt the balance in favour of the fifth
respondent. So far as General Assessment is
concerned, it was found that the higher marks given by
the Chairman to the fifth respondent again were
unjustified. The Committee, therefore, held that the
allotment made in favour of the fifth respondent was
not on merits.
17.The aforesaid comparison of merits is based on
relevant records and therefore the scrutiny and
conclusions arrived at by the Committee cannot be said
to be in any manner arbitrary or unjustified. The
Committee has appreciated the respective merit of the
two candidates and on such appreciation has come to a
finding that the appellant is a better candidate for
which it has given cogent and valid reasons.
18. We have also scrutinized the records submitted by the
parties and on bare perusal of the same, we find that
the appellant was more meritorious than the fifth
respondent on all counts. For the operation of the said
outlet finance was to be provided by the Oil
Corporation, which was to be re-payed in 100 equal
monthly installments alongwith interest @ 11% per
annum and the first installment was to begin from 13th
month of commissioning of dealership. Thus Capability
to arrange finance and Capability to provide
Infrastructure & Facility could not have been relevant
and material criteria. On that score we fully endorse
the opinion of the committee constituted by this Court.
We may also mention that in the present case no
preference could have been given to the fifth
respondent as the same was to be given to unmarried
women above 40 years of age without earning parents
and widows only on other things being equal. In the
present case as also held by the committee the
appellant was higher in merit in comparison to the fifth
respondent in all the criteria and thus all the factors
and consideration cannot be said to be equal.
19. The said report of the committee was upheld by this
Court in Mukund Swarup Mishra v. Union of India
being Transferred Case (Civil) No. 100 of 2002
reported in (2007) 2 SCC 536. In the present case an
objection is filed by the fifth respondent against the
report of the Committee. In view of our findings and
conclusions recorded hereinbefore, it is held that the
objection has no merit. We accept the report having
found the same as valid and legal.
20.We are of the considered opinion that the ratio of the
decision in Mukund Swarup (supra) would become fully
applicable to the facts and circumstances of this case.
In terms of the said judgment and order the fifth
respondent was liable to vacate the said retail outlet at
Dhariwal within 3 months from 12-01-2007. However
as the applications filed by the fifth respondent were
not disposed of the status quo was directed to be
maintained.
21.In that view of the matter, the selection of fifth
respondent for allotment of Retail Outlet Dealership at
Dhariwal is set aside and the Indian Oil Corporation –
respondent No. 1 is hereby directed to make allotment
of the said Retail Outlet Dealership at Dhariwal in
favour of the appellant immediately. The appeal is
allowed accordingly.
22.I.A. Nos. 213-214 in T.C. (C) No. 100/2002 are
disposed of accordingly.
........................................... .J
[S.B. Sinha]
............................................J [Dr. Mukundakam
Sharma]
New Delhi February 9, 2009