- (1.) The candidature of the petitioner in the matter of grant of dealership under the Rajiv Gandhi L.P.G. Vitrak Scheme was rejected by the Indian Oil Corporation under an order dated 28.12.2012 on the ground that the land offered by the petitioner was not situate in the village, the location whereof was advertised, therefore, the petitioner did not satisfy the essential requirement of the advertisement. The petitioner offered another land in the village Jaspura, the location whereof was advertised but this second land offered by the petitioner did not have the required frontage. Therefore, the second land offered by the petitioner has also been disapproved by the Indian Oil Corporation with reference to the conditions of the Advertisement.
(2.) Having examined the records of the present petition we find that the findings recorded by the Indian Oil Corporation on both the issues are based on material on record and cannot be faulted with.
(3.) Counsel for the petitioner made an attempt to suggest that the land which was offered by the petitioner situate in village Gauri Kalan was adjacent to village Jaspura which was the advertised location. If the case of the petitioner is accepted then there may be large number of residents/land owners of Gauri Kalan who could have submitted their application, in response to the advertisement. Therefore, no relaxation in the matter of location need be granted. It is lastly contended that the Indian Oil Corporation has converted the location reserved for Scheduled Caste category to that for open category.;