SURESHA D Vs. CHIEF AREA MANAGER

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 29.11.2013 at Annexure-H to the petition. The petitioner is also seeking that the contention in Para 6 (h) (iii) of the brochure for selection of distributor under the Rajiv Gandhi Gramin LPG Vitarak (hereinafter referred to as 'RGGLV') be quashed. In that light, the petitioner is seeking that the distributorship of Kirangur, Mandya District under S.C. category be allowed in his favour.

(2.) The petitioner had responded to the notification issued by the respondent calling for applications to appoint the distributors under the RGGLV (scheme). One of the requirements under the notification as also the regulations is that the plot of land measuring 21m X 26m owned by the applicant was to be provided so as to locate the godown and show room. The petitioner in his application had provided details of the property to which reference is available under the document dated 206.2013 (Annexure-E to the petition). The same is styled as a 'mortgage deed', which in effect is a lease obtained by the petitioner. The details of the same was furnished in the application.

(3.) Insofar as the other criteria, the petitioner had satisfied the required conditions. The case of the petitioner was considered and in the lottery, the petitioner was chosen. However, on carrying out field verification, which includes the verification of the documents and the documents furnished thereto, the respondent rejected the candidature of the petitioner and forfeited the deposit of Rs. 20,000/-, which was made by the petitioner through the communication dated 29.11.201 The petitioner therefore claiming to be aggrieved is before this Court in this petition.