SENGKAL B. SANGMA Vs. INDIAN OIL CORPORATION LIMITED AND ORS.

JUDGEMENT

(1.) HEARD Mr. MF Quershi, learned counsel for the petitioner and Mr. HS Thangkhiew, learned senior counsel assisted by Mr. P Nongbri, learned counsel for the respondents No. 1 -3.

(2.) THE prayer sought for in the present writ petition are for quashing the impugned letter of the respondent No. 3 dated 10.04.2014 (Annexure -D) and also the impugned letter/order dated 31.01.2013 (Annexure -G) issued by the respondents No. 3 in favour of the respondent No. 4. Under the first impugned letter dated 10.04.2014 issued by the respondent No. 3 -Chief Area Manager, Indian Oil Corporation Limited informed the petitioner that he was not eligible for candidature as per the conditions mentioned in the advertisement/guidelines dated 17.09.2010 of the Ministry of Petroleum and Natural Gas, Govt. of India for RGGLV and his candidature for distributorship was cancelled after complying with the directions of this Court vide order dated 12.03.2014 passed in WP(C) No. 116/2012 and the second impugned letter/order dated 31.01.2013 was for award of the Rajiv Gandhi Gramin LPG Vitrak (RGGLV) for Phulbari Area, District West Garo Hills under ST category to the respondent No. 4.

(3.) THE said scheme would be implemented by Public Sector of the Oil Marketing Companies (OMCS) aforesaid in a phased manner in addition to their marketing plan for setting up regular LPG distribution identification of location would be finalized by the OMCs based on the present penetration/coverage minimum refill/sale potential for sustaining the Rajiv Gandhi Gramin LPG Vitrak (RGGLV) etc. The criteria and the procedure for selection of RGGLV distribution would be published by OMCs from time to time in various newspapers at the time of advertisement and selection. The OMCs may also formulate draft detailed guidelines for implementation of the scheme and such draft would be subject to the approval of the Ministry of State for Petroleum & Natural Gas, Govt. of India.