GOPAL KRISHAN VYAS,J. - (1.) AND ORDER - In this special appeal filed by the appellant-petitioner under Rule 134 of the Rajasthan High Court Rules, 1952 the judgment dated 17.11.2018 is under challenged whereby the learned Single Judge dismissed SBCWP No.5948/2009 filed by the appellantpetitioner Smt. Vinod Kanwar for seeking direction to the respondent corporation to comply the decision of the Selection Board constituted for appointment of LPG Distributorship on the basis of highest marks scored by the petitioner and may be directed to grant LPG Distributorship at the earliest against the place mentioned at S.No.43 Ladnun (Nagaur).
(2.) As per the facts of the case, the application of the appellant was rejected by the respondents for grant of LPG Gas Distributorship on the ground that appellant-petitioner failed to maintain the balance of Rs. 10 lacs in her saving account and further the land shown in ownership of her minor sons was based upon agreement and there was variation in the income of the appellant shown in the application submitted with the affidavit filed at the time of field investigation.
(3.) The appellant-petitioner claimed that her husband was awarded Gallantry Award "Shourya Chakra" by the Presdient of India and there is priority for allotment being widow in the advertisement. As per contention of the appellant-petitioner, the appellant-petitioner was placed at S.No.1 in priority for grant of LPG distributorship, but when letter of intent was not issued even after completion of the interview process for months together, the appellant-petitioner approached the concerned authority, but no satisfactory reply was given to her.;