- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 27.03.2012 passed by the High Court of Orissa, Cuttack whereby the High Court dismissed the Writ Petition filed by the respondent No.4 herein and held that the award of LPG Distributorship in favour of appellant herein is bad in law and directed Respondent Nos. 1 to 3 herein to re-invite the tender in question and re-do the selection process and thereafter award the distributorship in favour of the eligible persons.
(3.) The facts, in brief, are as follows:- i) On 20.10.2009, an advertisement was published by the Indian Oil Corporation Ltd. (for short 'the IOCL') in different newspapers inviting applications for awarding LPG Distributorship under the Rajiv Gandhi Gramin LPG Vitrak Scheme (for short 'the Scheme') among different locations in the State of Orissa and village Laikera in the District of Jharsuguda, was one of them. ii) IOCL also published a Brochure on Selection of the Scheme prescribing Eligibility Criteria for all the categories. iii) After scrutiny of the applications received, IOCL found five candidates having qualified for draw for Distributorship under the said Scheme, which included the appellant herein and Respondent No.4. iv) The successful applications participated in the draw of lot and Respondent No.4 herein was declared as a selected candidate for the Distributorship. v) In terms of the relevant clauses of the Scheme, field verification was carried out by the officer concerned and found that the land offered by Respondent No.4 did not meet the minimum required dimension (24 m x 20 m) and submitted a report on the basis of which, IOCL decided to cancel the candidature of Respondent No.4 and informed him about the rejection of his candidature. vi) The IOCL in terms of para 6.8 of the Scheme decided to hold re-draw for allotment of Distributorship and communicated its decision to the appellant herein. vii)In the meantime, Respondent No.4 herein filed a Writ Petition before the High Court against IOCL praying for allotment of Distributorship to him based on the previous draw and for quashing of lottery scheduled to be held. viii) The High Court directed that further process of allotment of Distributorship in favour of eligible candidates shall be subject to the outcome of the Writ Petition. ix) The IOCL conducted re-draw with respect to remaining four eligible candidates and the appellant herein was declared successful. After completion of field verification by concerned Official in terms of the Scheme, the Letter of Intent was issued in favour of the appellant herein. x) The appellant herein filed Intervention Application before the High Court which was allowed and he was accordingly impleaded as party respondent before the High Court. xi) After hearing the parties, the High Court held that the award of dealership by IOCL in favour of the appellant herein is bad in law as he was not a permanent resident of Village Likera. The High Court further held that the Respondent No.4 herein also did not fulfil the eligibility criteria and hence dismissed the writ petition filed by him and directing the IOCL to re-invite the tender in question and re-do the selection process and thereafter, award the Distributorship in favour of eligible persons. xii) Being aggrieved, the appellant preferred this appeal, by way of special leave. ;