- (1.) We have heard Shri O.P. Singh, learned Senior Advocate assisted by Shri S.K. Rao in support of the writ petition and Shri Prakash Padia for the contesting respondent nos. 2 and 3.
(2.) Aggrieved by an order dated 08/10/2014, passed by the Chief Area Manager, Indian Oil Corporation Ltd. (hereinafter referred to as the "Corporation"), the petitioner has approached this Court seeking quashing of the aforesaid order and a further direction for accepting the documents submitted by him in support of his application for award of L.P.G. Distributorship, for location Bheetargaon, Kanpur Nagar.
(3.) A perusal of the impugned order establishes that the application of the petitioner has been rejected on the following three grounds: (a) The Petitioner is not possessing the educational qualification of being a graduate; (b) the Field Verification Committee found that his bank account carried a credit balance of only Rs.1,69,972.54 against the total declared sum of Rs.2,56,000/-; and (c) the land offered for the construction of the showroom was not in the ownership of the petitioner nor did he have a registered lease agreement in respect thereof for a minimum of 15 years.;