SHWETA JAISWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner before this Court made an application in response to an advertisement dated 29.09.2013 published by the Bharat Petroleum Corporation Ltd. for grant of regular L.P.G. Distributorship at Pratapur, District Deoria under Open Category. One of the essential conditions for making of such an application was that the applicant must own a suitable shop of minimum size 3 metres by 4.5 metres in dimension or a plot of land for construction of showroom of the same size as on the last date of submission of application as specified in the advertisement or corrigendum (if any) at the advertised location or locality mentioned in the advertisement.

(3.) The Advertisement further clarifies that Own means having ownership title of the property or registered lease agreement for minimum 15 years in the name of the applicant/family member as defined in multiple distributorship norm of eligibility criteria. Certain other conditions were also specified. The Advertisement further contemplates that if on verification information given in the application by the applicant and the documents if found to be false then his candidature shall be rejected and the security money deposited shall be remitted after making deductions of 10% which amount shall be forfeited.