- (1.) WE have heard Sri Ramendra Asthana, learned counsel for the petitioner and Smt. Archana Singh, learned counsel for the respondent Corporation.
(2.) THE petitioner has approached this Court seeking a writ of certiorari to quash the order dated 04 -04 -2014 rejecting her application for LPG Distributor under the Rajiv Gandhi Rural LPG Distributors Scheme and order dated 28 -04 -2014 rejecting her representation.
(3.) FACTS giving rise to the dispute are that an advertisement dated 16 -04 -2012 was issued by the respondent Corporation inviting application from the eligible candidates for appointment of LPG Distributor under Rajiv Gandhi Rural LPG Distributors Scheme for various locations. The petitioner was an applicant for the location situate at Bhimapar, district Ghazipur, which was reserved for schedule caste category. Vide order dated 04 -04 -2014 her application was rejected on the ground that at the time of field verification in respect of Khasra plot no. 926 offered by her, it was found that the share of her husband in the said plot was only 290 sq. meter, whereas minimum requirement for establishment of LPG Godown is 480 sq. meter. Alternate offer of Khasra plots no. 708, 928, 970, 982Ka, 983 and 678 was rejected on the ground that on field verification they were not found contiguous to each other and located at different location, hence, were not fit for construction of godown. Aggrieved by the same, the petitioner made a representation against the aforesaid order, which was rejected again on the same ground vide order dated 28 -04 -2014. It is contended by learned counsel for the petitioner that other co -sharers of plot no. 970 have given no objection in the form of affidavit but the application of the petitioner has been wrongly rejected. It is also submitted that the co -sharers are covered under the definition of family unit and thus the application has been rejected on a totally incorrect premise.;