- (1.) Bharat Petroleum Corporation Limited (hereinafter referred to as B.P.C.L.) along with other two leading Oil Companies namely, Indian Oil Corporation and Hindustan Petroleum Corporation Limited jointly published advertisement in the English News Daily 'The Telegraph" on 13th July, 2011 inviting applications from the intending eligible candidates for appointment of L.P.G. Distributors in the States of West Bengal and Sikkim.
(2.) The appellant herein in response to the aforesaid advertisement dated 13th July, 2011 offered her candidature by submitting application in the prescribed form and manner within the stipulated time period for the area of Bali Jagacha, in the district of Howrah. Guidelines for selection of L.P.G. Distributorship have been mentioned in the Brochure published by the aforesaid three Oil Companies. Clause 7 of the said Brochure contains the eligibility criteria for individual applicants. One of the eligibility criteria as mentioned in sub clauses (vi) and (vii) is that the candidates should own a plot of land of adequate size for construction of godown for storage of 8000 kg of L.P.G. and should own a suitable shop of minimum size of 3 meters by 4.5 meters or a plot of land of the same size on the date of advertisement. It has been explained thereafter that 'own' means having ownership title of the property or registered lease agreement for minimum 15 years in the name of applicant/family member as defined in multiple distributorship norm of eligibility criteria.
(3.) According to the appellant/petitioner, no deficiency could be found in the application form and the annexed documents submitted by the said appellant/petitioner and therefore, the said appellant/petitioner was declared eligible for draw of selection of L.P.G. Distributorship.;