VANKA BHASKARA RAO Vs. SECRETARY

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the Petroleum Oil Corporation.

(2.) This writ petition is filed questioning the action of the 4**^ respondent in issuing the impugned letter vide Ref.No.ASA/LRO dtd. 12/4/2023 rejecting the application of the petitioner for award of LPG Distributorship at Kakinada-3 District, East Godavari District under open category advertised on 15/9/2013.

(3.) The learned counsel for the petitioner submits that the petitioner submitted the application vide serial No. 12604/135/013 for award of LPG Distributorship at Kakinada-3 District. East Godavari District- under open category advertised on 15/9/2013. Then, the 4*'" respondent vide letter dtd. 1/2/2023 addressed to the petitioner informing that he was qualified for redraw for selection of LPG Distributorship, for which, he was requested to be present personally for the redraw from 14 hours onwards on 23/2/2023 as detailed in the said letter dtd. 1/2/2023. Accordingly, he appeared on the said date and participated in the redraw.