R. VIROUTHAMBALLE Vs. THE CHIEF AREA MANAGER

JUDGEMENT

(1.) The relief sought for in the writ petition is to call for the records which relates to the impugned order dated 08.11.2017 passed by the respondent bearing Letter ref.No.TRAO/Puducherry (Kirumam) passed by the respondent and to quash the same and consequently, to direct the respondent to award of the regular LPG distributorship at Puducherry (Kirumambakkam) under OBC category on Application SI.NO.TRAO/IMP/Pudukiru/21 to the petitioner.

(2.) The learned counsel appearing for the petitioner made a submission that the petitioner submitted an application for grant of LPG Distributorship at Puducherry (Kirumambakkam) and one of the conditions stipulated by the respondent Corporation is that:

(3.) The learned counsel appearing on behalf of the petitioner made a submission that as per the condition stipulated in Clause v(i) of the Guidelines for selection of regular LPG Distributor, the writ petitioner have deposited Rs. 10,00,000/- in her account in Andhra Bank. However, the said amount was maintained until last date of the submission of the application as per the conditions stipulated in the guidelines for selection of regular LPG distributorship. The amount of Rs. 10,00,000/- deposited by the writ petitioner had been withdrawn, even before completion of the last date of submission of the application.