Subrata Talukdar, J. - (1.) The subject matter of challenge in this writ petition is the selection of the private respondent No. 8 as a LPG dealer under the Rajiv Gandhi Gramin LPG Vitrak Scheme (for short RGGLV) at Swaruppur under Hariharpara Block in the District of Murshidabad (for short the said dealership) under the Hindustan Petroleum Corporation Ltd. (for short HPCL).
(2.) Sri Asish Sanyal, Ld. Senior Counsel appearing on behalf of the petitioner submits that the said dealership was advertised on 28th February, 2011 and the petitioner responded to the advertisement. The petitioner was selected to participate in the lucky draw for the RGGLV along with other selected applicants on the 14th of December, 2011. The private respondent No. 8 became the winner in the said draw executing an agreement for allotment of the dealership between the private respondent No. 8 and the oil company, being HPCL on 30th March, 2013.
(3.) Sri Sanyal submits that after the selection the petitioner came to know from reliable sources that the documents submitted by the private respondent No. 8 in proof of her entitlement are not genuine. Therefore, the petitioner applied under the Right to Information Act (for short RTI) application on the same date, i.e. 19th March, 2015 before the Branch Manager, SBI, Daltonpur Branch (for short the said branch) seeking information on the point whether on 28th March, 2011 the bank issued any certificate of bank guarantee in favour of the private respondent No. 8.;