S.S.SHINDE,J. - (1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel appearing for the parties.
(2.) This Petition is filed with the following prayers ; "B. By issuing of writ of certiorari or writ or order or direction in like nature, to quash and set aside the impugned Communication dated 05/11/2018 issued by Respondent No.3; for that purpose issue necessary directions. C.By issuance of writ of Mandamus or writ or order or direction in like nature, to direct the respondent No.2 to issue final Letter of Intent (LIO) with prior approval of competent authority in favour of the present petitioner; for that purpose issue necessary directions. D.By issuance of writ of Mandamus or order or direction in like nature, to direct the respondent No.2 to be recommended offered plot of lands for construction of LPG godown/showroom and issue final Letter of Intent (LIO) with prior approval of competent authority in favour of the present petitioner; for that purpose issue necessary directions."
(3.) It is the case of the petitioner that the respondents issued advertisement in daily Lokmat News paper dated 1st September, 2017, thereby inviting online applications for appointment of Liquefied Petroleum Gas (LPG) distributors in the State of Maharashtra. Village Risangaon, Tq.Loha, Dist.Nanded is reserved for Scheduled Caste (SC) category. Unified Guidelines for selection of LPG distributor will be applicable to all the locations for appointment of LPG distributors effective from June, 2017.;