Satya Poot Mehrotra,Het Singh Yadav, JJ. - (1.) THE petitioner has filed the present writ petition under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 22.9.2012. It appears that an Advertisement dated 26.3.2011 was made in the news -paper Dainik Jagran for appointment of L.P.G. Vitrak under Rajiv Gandhi Gramin Vitrak Scheme. Copy of the Advertisement has been filed as Annexure -1 to the writ petition.
(2.) PURSUANT to the said Advertisement, the petitioner submitted an Application dated 25.4.2011 (Annexure -2 to the writ petition) for being appointed Rajiv Gandhi Gramin L.P.G. Vitrak under the aforesaid scheme. The petitioner received a communication dated 17.11.2011 (Annexure -3 to the writ petition) informing the petitioner that he had qualified for draw for selection of Rajiv Gandhi Gramin L.P.G. Vitrak, and the petitioner was required to be present for draw of lot on 7th December, 2011. On the basis of draw of lot made on 7.12.2011, the petitioner was selected for being appointed as Rajiv Gandhi Gramin L.P.G. Vitrak. Thereafter, it appears that field verification of the petitioner was done. On the basis of the field verification committee report, the selection of the petitioner for appointment as Rajiv Gandhi Gramin L.P.G. Vitrak was cancelled by the communication dated 22nd September, 2012 (Annexure -10 to the writ petition).
(3.) THE petitioner has, thereupon, filed the present writ petition seeking the relief's as mentioned above.;