- (1.) Heard Shri Om Prakash Mani Tripathi, learned counsel for the petitioner, Shri P.P. Singh, learned counsel for respondent nos. 2, 3 4 and Shri Ravi Nath Tilhari, learned counsel for respondent no.5. This is a dispute relating to the selections of a LPG Distributorship under the Rajeev Gandhi Gramin LPG Distributorship Scheme at Jangal Dudhai, District-Maharajganj, U.P. The site was advertised on 16.04.2012, the list of eligible candidate was empanelled and declared on 18.02.2013 and the date of draw was 01.03.2013.
(2.) The respondent no.5 was declared selected and was allowed to offer an alternate land after field verification on 23rd September, 2013 i.e. long after the date of draw.
(3.) The challenge raised in this writ petition is on two grounds. Firstly, that the respondent no.5 was ineligible as he did not possess the land measuring 20 X 24 meters which was required to set up a godown for the said distributorship according to Clause-3(N) and Clause-9 of the norms prescribed by the respondent/Corporation in the advertisement and therefore, this sufferance of ineligibility clearly disqualified the respondent no.5 from being offered the letter of intent.;