- (1.) In this writ petition, the Petitioner has challenged the order dated 10th March, 2011, whereby her application for grant of LPG distributorship under the Rajiv Gandhi Gramin LPG Vitrak Scheme (hereinafter in short called as "RGGLV") in respect of the place, known as Village Dharampur Vishunpur, District Mau, Uttar Pradesh, has been cancelled, and has further prayed for quashing the selection process held on 14th March, 2011 pursuant to the news item dated 11th March, 2011 in respect of such place, along with other incidental prayers.
(2.) Petitioner's contention is that she was selected as first empanelled candidate for grant of LPG distributorship under the RGGLV in respect of the concerned place. However, after being successful in the respective process of selection, her selection was cancelled as per Paragraph 12.10 of the Brochure on Selection of Rajiv Gandhi Gramin LPG Vitrak (RGGLV) (hereinafter in short called as "Brochure'). Therefore, let us go through the facts of the case to understand the position.
(3.) Briefly stated facts of the case, according to the Petitioner, are that pursuant to the advertisement dated 17th October, 2009 for grant of LPG distributorship under the RGGLV the Petitioner applied for the same in respect of the concerned place. Such application of the Petitioner was accompanied with the required documents including extract of Khasra/Khatauni in respect of the clear title over the land, which is to be used for construction of LPG cylinder storage godown. Such land, as proposed by the Petitioner, is in the joint ownership of the Petitioner's husband and other family members. The Petitioner's husband is one of the co-sharers alongwith others of the said land and is recorded as such in the records. The husband of the Petitioner and other co-sharers submitted their joint affidavit in favour of the Petitioner that in case the Petitioner is selected for distributorship and she constructs godown/showroom over such land, they will have no objection. Share of the Petitioner's husband in the land is more than the area required for the purpose of construction of LPG godown/showroom. The eligibility criteria of a candidate are the first step in the process of selection. As per the brochure, a Committee consisting of two officers of the concerned Oil Company will make scrutiny of the application and award marks to the applicants based on the information given in the application. Accordingly, the Petitioner was awarded 81 % marks and was declared qualified alongwith five other candidates for the purpose of participating in the further selection process. Thereafter, the Petitioner was called upon by a letter dated 28th July, 2010 to participate in the draw on 20th August, 2010, wherein the Petitioner has been selected. However, subsequently by the impugned order dated 10th March, 2011 her candidature has been cancelled on the ground of non-availability of land as per the requirement aid thereafter selection has been made in favour of the Respondent No. 3.;