PUSHPENDRA SINGH BHATI, J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "I. The notice of list of selected candidate of LPG distributorship for the location Balera showing the name of respondent No.3 may kindly be quashed and set aside. II. The respondents may further be directed to give first preference to the petitioner for LPG distributorship for location Balera being resident of the said Gram Panchayat and accordingly grant LPG distributorship; III. Any other appropriate order or direction, which this Hon'ble Court considers just and proper in the facts and circumstances of this case, may kindly be passed in favour of the petitioner."
(2.) Brief facts of this case, as noticed by this Court, are that the petitioner participated in the process of allotment of an LPG distributorship in pursuance of the advertisement issued by the Bharat Petroleum Corporation Limited (BPCL), amongst others, for the location of Balera in the State of Rajasthan.
(3.) The eligibility conditions, as per the advertisement, were mentioned in sub-clause D, which provides that there shall be preference for the draw of lots to the eligible candidates. The said eligibility conditions, which are relevant to resolve the present dispute, read as under:- "(i) The applicant resident of the concerned Gram Panchayat of the location. (ii) The applicant resident of sub division of the concerned location. (iii) Applicant not resident of concerned Gram Panchayat or concerned sub division of the concerned location." ;