J. THULASIDASAN Vs. THE GOVERNMENT OF INDIA

JUDGEMENT

(1.) The appellant is the writ petitioner and he made a challenge to the letter/order dated 25.02.2014, passed by the second respondent, in and by which, his application for award of LPG Dealership under Rajiv Gandhi Gramin LPG Vitrak (RGGLV), came to be rejected.

(2.) The writ petition, after contest, came to be dismissed on merits on 30.09.2015 and challenging the same, the present writ appeal is filed.

(3.) The appellant/writ petitioner submitted an application for selection and award of LPG Dealership under RGGLV and he was issued with a call letter dated 04.11.2013 by the second respondent informing him that he was qualified for draw for selection of RGGLV and was required to be present on 18.11.2013 at 09.30 a.m. The appellant/writ petitioner was present in person on that day and the second respondent, vide communication, dated 18.11.2013, informed him that he was the successful candidate and was advised to remit a sum of Rs. 20,000/- (Rupees Twenty Thousand only) being 10% of the Security Deposit of Rs. 2,00,000/- (Rupees Two Lakhs only) within three working days from the date of receipt of the said letter and the appellant/writ petitioner has also complied with the same. An official attached to the respondent Corporation had done a Field Verification on 09.01.2014 and according to the appellant/writ petitioner, he was satisfied with the documents. The appellant/writ petitioner was awaiting for the award of LPG Dealership and to his shock and surprise, the second respondent has sent the impugned communication dated 25.02.2014, which was received by him on 03.03.2014, rejecting his candidature by citing two grounds and by making a challenge to the same, the said writ petition was filed and it was entertained and notices were ordered.