- (1.) A brief narration of facts would be essential and expedient.
(2.) INDIAN Oil Corporation -respondent No.1, issued an advertisement, dated 09.11.2007, for allotment of LPG distributorship at village Badshahpur, District Gurgaon, in Women (Open) category.
(3.) RESPONDENT No.3 namely Meenakashi Yadav (petitioner in CWP No.13911 of 2012) applied for allotment of said distributorship. She was interviewed on 26.08.2009 and was placed at No.1 in the merit list drawn by the Selection Committee. The field investigation of both the premises of respondent No.3, taken on lease, for the purpose of setting up of a showroom and a godown for storage of LPG cylinders was conducted. Being satisfied, a Letter of Intent dated 26.02.2010 was issued to respondent No.3. Having received the Letter of Intent and being asked to ensure the due and timely compliance of the terms, on which the letter of intent was issued, respondent No.3 commenced construction of the godown as well as the showroom. The necessary approvals from the Joint Chief Controller of Explosives, Petroleum and Explosives Safety Department, were duly obtained. The Corporation also approved the name of the distributorship i.e. "M/s Badshahpur Indane". VAT Registration Certificate and Certificate of Registration under Central Sales Tax were also obtained. Respondent No.3 purchased comprehensive LPG Gas Traders combined policy and the phone connections from the National Insurance Company, BSNL and Tata Indicom, respectively. The construction of the godown as well as the showroom was completed and it lay ready for commencement of business. The photographs of the completed showroom/godown were annexed as Annexure P -9 with the writ petition.;