SUJAN JANA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Learned Advocates for the parties.

(2.) This appeal arises out of the judgment and order dated 21st March, 2017 passed in W.P. No. 10238 (W) of 2016 dismissing the said Writ Petition.

(3.) Relevant facts involved in brief in this case are that the writ petitioner/appellant herein had applied for distributorship of LPG Gas cylinders under the scheme of Rajiv Gandhi Gramin LPG Vitrak (RGGLV) pursuant to the advertisement dated 24th May, 2013 but his application was not considered. Main grievance of the Writ Petition/Appellant is against allotment of LPG dealership by the respondent Bharat Petroleum Corporation Ltd. in favour of one Amita Pramanik/private respondent no. 4 in the writ petition on the ground that she had not fulfilled the criteria of the allotment for the said dealership, that the marriage status described by the private respondent no. 4 in her application is not correct and that she was married at the time of making application and secondly disputing her place of residence and contending that the private respondent no. 4 is not a local resident and her name appears in electoral roll in Odisha.