- (1.) The petitioner has filed this writ petition under Articles 226/227 of the Constitution of India praying for a direction to the respondents for quashing the letter of intent issued in favour of respondent No. 6.
(2.) The facts leading to this petition are as under :- A Distributorship of Gas Agency (Liquefied Petroleum Gas) was to be allotted for the town of Fatehabad, district Hissar in Haryana State by respondent No. 2. The petitioner and respondent No. 6 along with others applied for the Distributorship of Gas Agency in January, 1986, for Fatehbad town in district Hissar. All the applicants appeared before the Oil Selection Board (North) respondent No. 3 for Distributorship. As a result of interview and investigation, a panel of two candidates was prepared by respondent No. 3. In Panel, Ranjit Singh's name was shown at serial No. 1 and the petitioner's name at serial No. 2.
(3.) Respondent Nos. 1 and 2 had fixed the eligibility criteria for the grant of Distributorship of Gas Agency which, inter alia, stipulated that the candidate for Distributorship should not have income more than Rs. 24,000/- per annum. The income for this purpose was to include the income of not only of the candidate, but his or her spouse and dependent children together. A copy of the eligibility certeria is Annexure P-1.;