M.JAYASHREE Vs. CHIEF AREA MANAGER

JUDGEMENT

(1.) This writ petition has been filed challenging the order of allotment of LPG dealership in favour of the 2nd respondent.

(2.) The 1st respondent called for applications for allotment of LPG dealership under "Ravji Gandhi Gramin LPG Vitrak Yojana" scheme at K.V.Kuppam village in other backward class (OBC) category. Pursuant to the same, the 1st respondent received 13 applications and selection was made by draw in which the petitioner also participated and in the draw, the 2nd respondent was selected.

(3.) Thereafter, the petitioner has sent a complaint to the 1st respondent alleging that the 2nd respondent is not belonged to K.V.Kuppam village and as per the brochure, persons residing at K.V.Kuppam village alone are entitled to apply for dealership. Therefore, the petitioner had sought for cancellation of dealership awarded / offered to the 2nd respondent. Based on such complaint, the 1st respondent conducted an enquiry and on the basis of communication dated 30.09.2014 sent by the Tahsildar, Katpadi, stating that the 2nd respondent is a resident of P.K.Puram Panchayat, the 1st respondent rejected the application of the 2nd respondent for dealership by letter dated 17.10.2014.