THIMMANNA Vs. BHARAT PETROLEUM CORPORATION LTD.

JUDGEMENT

(1.) This Writ Petition is directed against the order dated 17.08.2013 passed by the 2nd respondent as per Annexure-F rejecting the application of the petitioner filed for LPG Distributorship, Arsikere Taluk, Hassan District.

(2.) The brief facts of the case are that the 1st respondent has called applications by public notice published in "Times of India" on 05.09.2012 inviting the applications for selection of LPG Distributors under various categories at different locations in the State of Karnataka as specified in the Public Notice. The 1st respondent notified that LPG Distributorship was open for a location at Arsikere, Hassan District in the Rural segment and such LPG Distributorship was reserved for Schedule Caste Category. Pursuant to that notification, the petitioner has filed an application along with necessary documents. One of the conditions under the Notification as per clause-7.1 (v) is that the applicant should have a minimum total amount of Rs.2.5 lakhs as on the date of the application for Urban-Rural and Rural Markets respectively.

(3.) The petitioner has submitted an application on 03.10.2012. The specific case of the petitioner is that as on the date of filing of the application, on 03.10.2012 the petitioner has minimum total amount of Rs.2.5 lakhs in his account. Subsequently, the respondents have conducted a field verification and they have filed a report that as on 03.10.2012 there was no balance of Rs.2.5 lakhs in the petitioner's account. On the basis of that report, on 07.08.2013 (Annexure-F) the respondent No.2 has rejected the application of the petitioner on the ground that as on the date of the filing of the application i.e., 03.10.2012, minimum balance of Rs.2.5 lakhs was not there in the account of the petitioner. Being aggrieved by the same, the petitioner has filed this writ petition.