KOUNSIR YOUSUF Vs. BHARAT PETROLEUM CORPORATION

JUDGEMENT

(1.) Petitioner has thrown challenge to the communication dtd. 20/2/2018 issued by respondent Corporation, in terms whereof the petitioner's allotment of LPG Distributorship of BPC at Lalpora District Kupwara has been cancelled.

(2.) The facts which emerge from the pleadings of the parties are that respondent Corporation issued an advertisement notice inviting applications for allotment of LPG Distributorship for various locations in Jammu and Kashmir which included the location at Lalpora District Kupwara. The advertisement notice was published in the newspaper Daily Excelsior dated 14th of August, 2017. Petitioner responded to the said advertisement notice for allotment of distributorship of Lalpora area of District Kupwara and after fulfilling all the requirements and depositing the application fee of Rs.8000.00, the respondent Corporation vide its letter dtd. 8/11/2017, informed the petitioner that she has qualified to be included for selection of distributorship to be held through draw of lots. She was asked to be present in the office of Deputy Commissioner, Srinagar, on 15/11/2017 for draw of lots. The respondents carried out the draw of lots and on 16/11/2017, petitioner was informed by respondent Corporation about her selection and she was asked to deposit an amount of Rs.40,000.00 as confirmation fee and to file original documents like ID Proof, date of birth proof, proof of educational qualification, land documents, lease deed and other documents. The petitioner is stated to have complied with all the requirements including deposition of requisite fee.

(3.) It is the further case of the petitioner that Field Verification was conducted by the officials of respondent Corporation and the petitioner was directed to keep funds available for future course of action. However, to the utter surprise of the petitioner, the impugned letter came to be issued by respondents whereby she was informed that due to wrong advertising of Block and Gram Panchayat in the advertisement notice, her selection has been cancelled.