(1.) Heard learned Counsel for the parties.
(2.) The Petitioner seeks quashing of the order dated 20.6.2001 (Annexure-14) passed by the Chairman, Dealer Selection Board, Patna holding that the selection of the Petitioner for the distributorship of LPG for Jhanjharpur is invalid and cancelling the same, as also the order dated 29.5.2001 (Annexure-10) passed by S.D.O., Benipatti, District-Madhubani cancelling the Residence Certificate dated 23.9.2000 as also the subsequent Resident Certificate dated 16.5.2001 issued by the S.D.O., Benipatti.
(3.) The Petitioner, private Respondent No. 7 Rajeev Kumar and others applied for distributorship of LPG Bharat Gas for location Jhanjharpur in the district of Madhubani pursuant to advertisement published in September, 2000 issued by the Respondent-Bharat Petroleum Corporation Limited with respect to various districts of Bihar under open category. The said advertisement also included distributorship of Jalle in the District of Darbhanga. One of the conditions for the appointment of distributor was that the candidate must be a resident of the district in which the agency is located.