Arijit Banerjee, J. - (1.) The present appeal is directed against the judgment and order dated 8 December, 2015 passed by the Ld. Single Judge whereby the writ petition of the respondent No. 1 before us being WP No. 7302(W) of 2015 was allowed and the order of rejection of the writ petitioner's application for candidature for dealership of the appellant's products was set aside.
(2.) The appellant published an advertisement in a Bengali Daily on 21 January, 2014 inviting interested parties to offer their candidature for appointment of dealers under the Rajiv Gandhi LPG Vitrak Scheme by the appellant, the Indian Oil Corporation Ltd. and Bharat Petroleum Corporation Ltd.
(3.) One of the conditions of eligibility was that the applicant must have a closing balance of Rs. 4 lacs in a savings a/c. of a Bank/Post Office on the last date for submission of applications specified in the advertisement or corrigendum (if any). The application was required to be made in standard format, the note to Serial No. 10 whereof read as follows: - - 'The amount declared above in each case must be available as closing balance on the last date for submission of application as specified in the advertisement or corrigendum (if any) and the same would be verified during Field Verification'. The last date for submission of applications was 24 February, 2014 by 5 p.m.;