K. Kannan, J.@mdashThe controversy in this writ petition is the choice of allotment of LPG distributorship under SC (Urban) Category. The
petitioner is locked up in a tussle through claim by the 3rd respondent, who has been favoured with allotment by respondent Nos. 1 and 2. The
selection is made through assessment of relative merit on five parameters for SC Category namely (i) educational qualification (15 marks), (ii) Age
(4 marks), (iii) Experience (4 marks), (iv) business ability/acumen (5 marks), (v) personality (2 marks), totalling in all 30 marks. The petitioner has
been assessed at 28.33 marks having tied with the 4th respondent mentioned in the petition, both of whom having placed beneath the 3rd
respondent, who has been awarded 29 marks. The difference has arisen by the fact that the petitioner has been assessed at 3 marks for experience
while the 3rd respondent has been assessed at 4 marks. This one mark difference steals the show for the 3rd respondent, when the difference in
mark allotted to the petitioner at 4.33 for business ability and the 3rd respondent having been assessed at 4 marks for business ability is not
sufficient to off-set the one mark difference for experience. The attention in this case will, therefore, be riveted only to these relative grading under
the column experience and business ability/acumen.
2. Conscious of the fact that the Court''s area of intervention in the matter of award of marks by the Interview Committee shall be extremely
restricted, the attempt had been to point out that the marking has been so outlandish and arbitrary even within the limited area of traversal, it shall
become possible to set aside the selection. The 3rd respondent on the other hand was only to ensure that the Court adopts a hands-off approach
when the persons who had been making the selection knew their job well and the Court shall have no need for upsetting their choice. If the marks
are assigned only on the basis of a subjective satisfaction of the Selection Committee on the personality assessment or the way the candidate is
supposed to have answered the questions, they shall be absolutely no scope for intervention at all. There has been a consistent string of authorities
setting out the extent of interference that may be possible by the Court. The Hon''ble Supreme Court in Dalpat Abasaheb Solunke and Others Vs.
Dr. B.S. Mahajan and Others, observed thus:
It will thus appear that apart from the fact that the High Court has rolled the cases of the two appointees in one, though their appointments are not
assailable on the same grounds, the Court has also found it necessary to set in appeal over the decision of the Selection Committee and to embark
upon deciding the relative merits of the candidates. It is needless to emphasise that it is not the function of the Court to hear appeals over the
decisions of the Selection Committees and to scrutinize the relative merits of the candidates. Whether a candidate is fit for a particular post or not
has to be decided by the duly constituted Selection Committee which has the expertise on the subject. The Court has no such expertise. The
decision of the Selection Committee can be interfered with only on limited grounds, such as illegality or patent material irregularity in the constitution
of the Committee or its procedure vitiating the selection or proved mala fide affecting the selection etc. It is not disputed that in the present case the
University had constituted the Committee in due compliance with the relevant statutes. The Committee consisted of experts and it selected the
candidates after going through all the relevant material before it. In sitting in appeal over the selection so made and in sitting it aside on the ground
of the so called comparative merits of the candidates as assessed by the Court, the High Court went wrong and exceeded its jurisdiction.
The learned Counsel also refers to some decisions of the Calcutta High Court and this High Court to show how the Court shall not interfere with
the award of marks by expert selection bodies. I do not think it is necessary to dilate on them since they re-affirm the principle laid down by the
Hon''ble Supreme Court.
3. Learned Counsel appearing for the Corporation would point out to the composition of the Interview Committee as having been drawn from
senior officials of the Corporation namely the Senior Regional Manager, Hoshiarpur, LPG Regional Office, HPCL, Senior Manager, HPCL North
Zone, Delhi and Manager Commercial, HPCL North Zone, Delhi. These senior experienced officers of the Corporation, it is averred, were well
versed with the policies of the Corporation and were competent to assess the business ability/acumen, personality and experience of the respective
candidates being fully familiar with the trading and commercial activities conducted by the respondent-Corporation. The petitioner has been
assessed at 4.33 marks for business ability while the selected candidate has only 4 marks. With a better grading on that score, the petitioner could
have no grievance that a subjective assessment could still be not a matter for intervention by the Court. The case assumes acute appraisal only as
regards the experience factor. It is not so much a subjective assessment but is a matter of easy appraisal on the facts disclosed.
4. As regards the experience, the petitioner has given the following details:
12 Experience: Do you have experience of running or working in
any of the establishment dealing in the following for
minimum one year? Please give full details chronologically?
Type of Name & Address of the Period Number of years
experience establishment/institution
From To
Direct BPCL 1996 till
Sale/Home date
delivered
products
(including
LPG
Distributor
ship)
Other LPG, Retail, Direct Sales
Petroleum
products/
experience
Any other
trade
The 3rd respondent has on the other hand the details set out hereunder:
12 Experience: Do you have experience of running or
working in any of the establishment dealing in the
following for minimum one year? Please give full
details chronologically?
Type of Name & Address of the Period Number of
experience establishment/institution years
From To
Direct Sale/Home Bhagwaria Gas Agency, 1984 86 2 years
delivered Karnal
products
(including LPG
Distributorship)
Other Petroleum Marketing Household 2002 2005 3 years
products/ furnishing good
experience
Any other trade Practicing Advocate 2005 2008 1- � years
The petitioner''s experience has been drawn from the fact that he was a permanent management staff of the Bharat Petroleum Corporation Limited
and working as such since September, 1996. Presently, he had been posted at Jammu and the petitioner has produced the certificate issued by the
Manager, Jammu Depot. For this the petitioner has been granted 3 marks. The 3rd respondent, the selected candidate has had three years
experience in marketing household furnishing goods and is reported to have had direct sale/home delivered products in Bhagwaria Gas Agency,
Karnal from 1984-86. She has also been a practicing advocate for 1 � years. Learned Counsel for the petitioner produces proof secured from
the Principal of the College for Girls, Chandigarh that the petitioner was a student at the relevant time and therefore, she could not have had any
experience. The document produced by the petitioner at the time of argument, though not referred to in the petition shows the following:
That M/s. Bhagwaria Gas Service at Karnal was an agency run by her father as an Indane Distributor. The 3rd respondent had been a regular
student of the Government Girls College, Sector 11, Chandigarh from April 1982 to May 1985 and a post-graduate student at Kurukshetra
University till 1987.
It is obvious that the experience certificate that the 3rd respondent produced on the basis of which she has been assessed marks at 4 has been on
the basis of certificate which her father could have easily given to the 3rd respondent, whether she had worked there or not. She had been a
practicing advocate and whether such an experience as an advocate is at all relevant is again a matter which the Interview Committee would know
better. She has also had experience in marketing household furnishing goods between the year 2002-2005. If the Interview Committee had to
assess marks for experience only for her alleged association with Bhagwaria Gas Agency, Karnal, the period when the 3rd respondent had been a
student in a college, the entire assessment would have been wholly suspect. Whether the experience as an advocate shall have any bearing for
assessment, there is no definite guidance. Learned Counsel appearing for the Oil Company has very strong objections to the petitioner relying on
the information obtained under RTI by the fact that it had not been made the subject of pleading. The 3rd respondent is also represented through
counsel and she has no explanation to offer as regards the claim by the petitioner that she could not have had worked in her father''s gas agency at
that relevant time. It shall not become possible for the Court to undertake an examination whether the assessment had been made properly but I
still think that it is an issue which the Interview Committee shall definitely examine, having regard to the fact that the information has been brought
before this Court.
5. The selection that has been made would require to be set aside, even keeping in view the limited area of jurisdiction of the Court to make such
intervention since the issue is whether the Interview Committee had all the relevant details to examine the correctness of the information supplied by
the candidates. The information as regards the so-called experience of having worked in Bhagwaria Gas Agency is definitely open to doubt and the
matter shall be remitted to the Interview Committee for consideration only as regards the assessment of marks for experience. The Interview
Committee may be reconstituted, which shall examine only the records that have been placed so far namely of the petitioner''s experience as
management staff with Bharat Petroleum Corporation Limited at Jammu and marks that have been assigned for the 3rd respondent''s experience
under the three heads namely the alleged experience of working in Bhagwaria Gas Agency, experience in marketing household furnishing goods
and the experience as a practicing advocate. The reconsideration of the candidature of the petitioner and the 3rd respondent will stay confined to
the documents that had been brought before this Court for consideration. The decision shall be taken within 4 weeks from the date of receipt of
copy of the order.
6. The selection made already drawing up a panel of merit list placing the 3rd respondent as the highest in the order of merit list is set aside and a
fresh consideration shall be taken in the light of observations made above.
7. The writ petition is disposed of on the above terms.