Anupinder Singh Grewal, J. - (1.) The petitioner has challenged the impugned order dated 4/11/2007 (Annex.3), whereby the candidature of the petitioner for allotment of distributorship of petroleum products through Kissan Seva Kendra has been rejected.
(2.) The petitioner had applied for the site distribution centre in response to the advertisement issued on 27/8/2007. The petitioner who is resident of village Sakhwara (District Dholpur) had applied for site Sakhwara (Mania Road) which appears at S.No. 108 of the advertisement for allotment of Kissan Seva Kendra . This site was reserved for general category woman candidate. The last date for submissions of application form was 26/9/2007. The petitioner is stated to have submitted her application through registered post on 29/9/2007.
(3.) Learned counsel for the petitioner has contended that the petitioner had duly furnished all the relevant details including those with regard to ownership of land in terms of condition 12 of the advertisement. She submitted the entire details of the agricultural land whereon the Kissan Seva Kendra was proposed to be set up by her in terms of condition 12-A. In terms of condition 12-B, the petitioner also submitted Jamabandi and revenue record while disclosing the name of the land owner along with the requisite proof. In terms of condition 12-C, the applicant was required to disclose the relationship of land owner which had also been fulfilled by the petitioner as the consent of all the three land owners for developing the Kissan Seva Kendra on the land proposed by the petitioner was furnished. He has further contended that in terms of condition 12 of the application form, there was no requirement to submit an affidavit with regard to the relationship of the petitioner with any other person, who had been granted similar dealership by the respondents. He also contends that the column regarding relationship had been duly filled in by the petitioner, and merely because an affidavit in this regard was not filed, the petitioner could not be declared ineligible.;