RITU BAHRI , J. - (1.) THE petitioners are seeking writ of certiorari for quashing RGGLVY Scheme (Annexure P -4), Brochure (Annexure P -5) and Advertisement dated 27.05.2013 (Annexure P -6) regarding allotment of gas agencies in rural areas under the Rajiv Gandhi Gramin LPG Vitran Scheme (for short 'RGGLV').
(2.) THE petitioners are challenging the RGGLV Scheme on the ground that it is contrary to the law of land and prejudicial to the interests of the petitioners. Smt. Ranjit Kaur -petitioner No.2 is a widow of shaheed Naib Subedar Karnail Singh, who was awarded 'Vir Chakra' for sacrificing his life during operation 'Vijay.' She was allotted a gas agency by IBP (now Indian Oil Corporation) on 03.03.2001. She is running the said gas agency in the name of Shaheed Karnail Gas Agency at Chohla Sahib, District Tarn Taran. As per agreement dated 12.03.2002 (Annexure P -1), the area of petitioner No.2 has been fixed within 15 kilometers from Chohla Sahib. Similarly, Smt. Neelam Devi -petitioner No.3, who is widow of Kargil Shaheed GDR Desraj, was allotted LPG agency on 05.12.2001 at Chheharata, District Amritsar vide Annexure P -2. Hari Singh -petitioner No.4 was allotted a gas agency by Indian Oil Corporation at village Sabharwan, District Tarn Taran vide Annexure P -3, on account of the supreme sacrifice made by his father Shaheed Satnam Singh during operation 'Vijay.' Kuljeet Singh -petitioner No.5 was allotted LPG agency by Indian Oil Corporation in the year 2004 under Freedom Fighter category at Kaonke Kalan, District Ludhiana.
(3.) ON 01.09.2010, respondent No.1 -Union of India has launched RGGLV (Annexure P -4) Scheme for setting up gas agencies in the rural areas. In this regard, brochure (Annexure P -5) has also been issued. Subsequently, an advertisement dated 27.05.2013 for allotment of gas agencies under RGGLV Scheme at number of locations has been issued vide Annexure P -6. The object of the said scheme is to provide gas agencies at village level.;