REGOTI MALLIKARJUN Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) Respondent No. 1 issued notification, dated 30.03.2010, inviting applications for selection of a candidate to run a Rural L.P.G. Distribution Point. The petitioner, respondent No. 4 and certain others submitted applications. The procedure for selection is that a panel of candidates who are found to be eligible is prepared and lots are drawn to select one of them. The petitioner and respondent No. 4 were found eligible. In the lots that were drawn for selection of candidates, respondent No. 4 emerged as the successful candidate. The petitioner challenged the selection of respondent No. 4 by pleading that according to the notification, a candidate must be a resident of the place where the unit is established and even according to the information furnished by respondent No. 4, she is a resident of Antharam Village of Munipally Mandal and not a resident of Munipally Village. This Court directed that the matter be examined by the respondents. It appears that respondent No. 4 submitted a certificate of residence issued by the Mandal Revenue Officer and that in turn was cancelled by him without issuing notice to her. That necessitated respondent No. 4 to file a writ petition, which also was allowed on the ground that cancellation was done in contravention of the principles of natural justice. The matter was remanded for fresh consideration. Stating to be in compliance with the directions issued by this Court, the Tahsildar, respondent No. 3 herein, passed orders, dated 29.11.2011, holding that respondent No. 4 is a resident of Munipally Village. The petitioner challenges the same. Though certain other facts are also mentioned, it is not necessary to refer them in detail.

(2.) The learned counsel for the petitioner submits that respondent No. 4 has not only stated in her application that she is a resident of Antharam Village, but also has filed a comprehensive certificate of caste, nativity and date of birth issued by respondent No. 3, which is to the effect that she is a resident of Antharam Village and that there is no basis for him to issue the impugned order.

(3.) The learned Standing Counsel for respondent Nos. 1 to 3 submits that the matter was examined with reference to the relevant rules and no interference is warranted.