- (1.) Heard learned counsels.
(2.) By the impugned order Annex.R2/1 dated 8.7.2009, the respondent Bharat Petroleum Corporation Ltd. (for short 'BPCL') rejected the application of the petitioner for LPG Gas Distributorship on three grounds: (i) That the petitioner failed to maintain the minimum balance of Rs.10 lacs in her Saving Bank. (ii) That the requisite land in question was not owned and possessed by the petitioner; and (iii) There is variance in the income affidavit submitted with the application and finding at the field investigation.
(3.) The learned counsel for the petitioner submits that the petitioner had applied for the same distributorship in the category of Para-Military Forces (PMF) as her husband was awarded gallantry award Shourya Chakra by the President of India. He, therefore, submitted that the grounds taken by the respondent company are not good enough for rejecting the application as the temporary withdrawal from the saving bank account does not mean that she did not have sufficient financial resources and secondly one bigha land was purchased by the petitioner and agreement to sale was also in favour of her minor children and, therefore, it is also not a good ground.;