- (1.) LEAVE granted.
(2.) HEARD Mr. P.N. Mishra, learned senior counsel appearing for the Appellant, and the counsel for the Respondents.
(3.) THIS appeal seeks to challenge the judgment and order dated 17.11.2011 passed by the High Court of Orissa in Writ Petition (C) No. 20630 of 2010, whereby the High Court has allowed the writ petition filed by Respondent No. 5 herein. The Appellant sought review of that order by filing Review Petition No. 64 of 2012 which was rejected by order dated 21.3.2012. This order is also challenged in the present appeal. The short facts giving rise to the filing of this appeal are this wise. The first Respondent Bharat Petroleum Corporation had issued an advertisement for allotment of L.P.G. Dealership in various districts of Orissa under various categories. Respondent No. 5 applied for a location known as Jagannath Prasad in Ganjam District which was reserved for a Scheduled Caste candidate. Respondent No. 5 belongs to Scheduled Caste. One of the requirements for the L.P.G. dealership was that the person concerned ought to have land at that particular place and he should have document also in support, showing that he is in possession of that land as on 20.11.2009, the last date for submitting the applications. Respondent No. 5 did not have the requisite document showing possession of the concerned parcel of land on that date and, therefore, he could not be found eligible for the L.P.G. Dealership. The other candidates who applied for L.P.G. Dealership at Jagannath Prasad in Ganjam District were also not found suitable. As per the Policy of the Bharat Petroleum Corporation, it has been specified that if none of the candidates are found suitable for the location reserved for SC/ST category, it will be re -advertised under the open category. The Respondent company, therefore, issued a fresh advertisement on 31.10.2010 for allotment of L.P.G. Dealership in such locations under open category.;