MD. SAZZAD HOSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition the writ petitioner has prayed for issuance of a writ of mandamus upon the respondents more specifically upon the respondent Nos. 2 and 3 commanding them to appoint the writ petitioner as a distributor under the Rajiv Gandhi Gramin LPG scheme (herein after referred to as the 'said scheme' in short) for Kojalsha G.P., Berugram, Block-Ketugram-1, District-Burdwan.

(2.) The writ petitioner was an aspirant to be appointed as a distributor however, his candidature was turned down by the respondent No.2 & 3 that is the oil company and its functionaries.

(3.) In course of his Argument, Mr. Banerjee, Learned Advocate for the writ petitioner submits before this Court that pursuant to an advertisement published in a daily newspaper, the petitioner on 6/6/2013 applied for a distributorship under the said scheme in respect of the abovementioned G.P. and at that time the writ petitioner offered 0.15 decimal of land in plot no. 724 for his proposed godown space.