- (1.) In this writ petition which has been brought in public interest, the exercise of discretion in allotment of retail outlets for petroleum products, LPG Dealership and SKO Dealership by the central government is challenged. It is urged that there are no guidelines to regulate the exercise of discretion in the matter of such allotments which results in exercise of the discretion arbitrarily.
(2.) After hearing the learned counsel for the parties, we requested the learned Attorney 'general to submit a draft of the proposed guidelines to regulate exercise of the discretionary power in the matter of such allotments in the light of the suggestions made on behalf of the petitioner at the hearing. The learned Attorney General submitted a draft of the proposed guidelines together with the general conditions on which the applicants may be chosen for making the allotments. In addition, the learned Attorney General also indicated certain details for being inserted in the brochure of guidelines for selection of dealers available with all the oil companies.
(3.) To ensure the exercise of discretion in making such allotments in conformity with the rule of law by excluding the likelihood of arbitrariness and minimising the area of discretion by regulating its exercise in accordance with settled norms and guidelines, we indicate herein these norms which would govern all future allotments. The norms/guidelines required to be followed hereafter in making all such allotments are as under: Guidelines for Discretionary Allotments of Petroleum Products Agencies. The following are the guidelines which are to be the guiding factors in discretionary allotments of dealership/distributorship on compassionate grounds: (1 Dependent of a person who has made supreme sacrifice for the nation, but has not been properly rehabilitated so far. (2 Member of a family which has been a victim of unforeseen circumstances, like terrorist attack, earthquake, floods etc. (3 Physically handicapped person. (4 Defence/paramilitary/police personnel/other Central/state government employees, who are permanently disabled on duty. (5 Immediate next of kin, namely, widow, parents, children of those who lost their lives in abnormal circumstances. (6 Eminent professionals like outstanding sportsmen, musicians, litterateurs etc. and women, of high achievements, in distress. (7 Individual cases of extreme hardship, which in the opinion of government are extremely compassionate and deserve sympathetic consideration in view of the special circumstances of the case at the given time. (8 The number of discretionary allotments should not ordinarily exceed 10% of the average annual marketing plan of which 384 allotments of retail outlets for petroleum products should not normally exceed 5%. General conditions (1 He/she should be a citizen of India. (2 He/she or any of his/her following close relatives (including step relatives) should not already hold a dealership of petroleum products of any oil company: (I) spouse (Ii) father/mother (Iii) brother (Iv) son/daughter-in-law.;