- (1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the order dated 07. 01. 2013 issued by the Chief Area Manager, Ranchi Area Office of the Indian Oil Corporation Limited has been assailed by which the application of the petitioner for award of distribution of Liquid Petroleum Gas (LPG) under Rajiv Gandhi Rural LPG Distribution Scheme (hereinafter to be referred to as RGGLV) has been found to be not fit for issuance of Letter of Intent.
(2.) It is the case of the petitioner that in pursuance to the advertisement as contained under Annexure-1 to the writ petition, the petitioner has made application for consideration of distributorship.
(3.) According to the petitioner, he being eligible on several accounts, has made application and the application having been found to be in order in all respect, he was called upon on 02. 08. 2012 for the draw for selection amongst the qualified applicants for RGGLV at Hiranpur (Serial N. 70) to the said advertisement. The petitioner has been selected in the said draw on 24. 08. 2012 which has been communicated by the competent authority of the respondent for issuance of Letter of Intent. The land of the petitioner was also inspected by the authorized officer who has submitted a report on 31. 10. 2012 finding the land of the petitioner suitable for the godown and office of the gas agency to be opened at the Hiranpur village. The Letter of Intent has been issued with respect to other applicants but when the same has not been issued in favour of the petitioner, he had contacted with the respondent authorities. Subsequently, he has received a communication dated 14. 01. 2013 informing him about the rejection of is candidature on the ground that the land is in the name of his grandfather who is outside family unit and therefore, has found not fit for issuance of Letter of Intent.;