- (1.) WE have heard learned counsel appearing for the parties.
(2.) BY this Special Appeal, the appellant, who was awarded the Rajeev Gandhi LPG Distributorship for Santha in District Dausa in SC category, has challenged the order of learned Single Judge, dated 06.05.2014, by which the application for his impleadment was rejected, leaving him with no remedy, and which also allegedly affected the supply of LPG to him by an interim order dated 11.05.2011.
(3.) THE Indian Oil Dealership of Mahuwa Indane Gas Service, a Proprietorship Firm, for Mahuwa, District Dausa, was terminated. The firm filed Writ Petition No.4852/2011, in which by an interim order dated 11.05.2011, it was directed that so far as the agency of the petitioner(Mahuwa Indane Gas Service) is concerned for the areas in question, no steps for grant of the agency or advertisement for seeking fresh application in respect of the same shall be issued during the pendency of the writ petition. A new scheme, by the name of Rajeev Gandhi LPG Distributorship, was initiated by the Oil Company for providing gas service in semi -rural and rural areas, and which included a part of the area of Santha in District Dausa. The agency was advertised, in which Shri Chhotu Ram Meena, the appellant, was successful and a Letter of Intent was given to him on 24.09.2013. The Mahuwa Indane Gas Service, relying upon the interim order, approached the Indian Oil Company, on which the supplies of Chhotu Ram, the appellant, were stopped. He filed an impleadment application, which was rejected by learned Single Judge, and he was left with no remedy other than to file this Special Appeal.;