Rajesh Shankar, J. - (1.) The present writ petition has been filed for quashing the office order no. RAO/D1/Rejection dated 28.06.2018 (Annexure-7 to the writ petition) issued under the signature of the respondent no.2-Chief Area manager, Ranchi Area Office, Indian Oil Corporation Ltd. (MD), Ranchi whereby the candidature of the petitioner for LPG distributorship at Bara Kanjiya, District-East Singhbhum under open category advertised on 13.08.2017, Type of LPG Distributorship: Gramin Vitrak, has been rejected and the amount of Rs. 40,000/- deposited with the respondent-Indian Oil Corporation Ltd. has been forfeited.
(2.) Learned counsel for the petitioner while assailing the impugned order dated 28.06.2018 submits that in the field verification report, it has been mentioned that Appendix-2 of the Brochure on Unified Guidelines for Selection of LPG Distributors could not be submitted by the petitioner's father-Dasmat Mardi, but the said Appendix-2 could not have been submitted by Dasmat Mardi as he had already died before the petitioner applied for the said LPG distributorship. The respondents have also not intimated any other requirement to be fulfilled by the petitioner and therefore, the impugned order dated 28.06.2018 has been passed in a complete arbitrary manner.
(3.) Learned counsel for the respondents while relying on the counter affidavit filed on their behalf submits that Column Nos. 5 and 6 of the application clearly indicated that the land offered by the petitioner for the showroom and godown is in the name of his father Dasmat Mardi. However, the said fact was not found to be correct as during the field verification, it was noticed that the land offered by the petitioner pertaining to plot no. 1326, khata no. 179 is recorded jointly in the name of Dasmat Mardi (the father of the petitioner), Seral Mardi and Dula Mardi as per the Khatiyan submitted by the petitioner. The petitioner asserted before the respondents that the ancestral land of his father has been inherited by him and his sister. However, no document was submitted before the respondents to show that the said land was mutated in his name before submission of the application. The petitioner has also not submitted the declaration of his sister to the effect that she has no objection if the petitioner constructs the godown or showroom on the said land after getting the Letter of Intent of the distributorship.;