@JUDGMENTTAG-ORDER
H.K. Sema, J.@mdashThese 2 (two) Civil Rules are interlinked and as such, they arc being disposed of by this common judgment.
2. The dispute involved in this writ petitions is with regard to the distributorship of L.P.G. in Kakching area of Thoubal District, Manipur. It is
stated that the petitioner is a Graduate in Electrical Engineering and he passed the B.E. (Elect.) from Saurashtra University in the year 1990 but
since the petitioner did not get any employment he has been earning his livelihood by doing cultivation. Pursuant to the public notice dated 4-10-
1995, inviting application for appointment of distributorship for Indane of Kakching area, the petitioner applied for the same. In the said notice the
following eligibility createria has been laid down in Clause 2(d) to 2(g). The relevant portion runs from 2(d) to 2(g) as under:--
2(d). Resident of Thoubal District for a period not less than 5 years immediately proceeding the date of application.
(e) Having family (as defined in the application form) income not more than Rs. 50,000/- annually (last financial year).
(f) Not having any dealerships/distributorship of any Oil Company.
(g) Having no close relatives (as defined in the application form) as a dealer/distributor of any Oil Company. However, details of the eligibility
criteria and conditions as mentioned in the application form will be applicable.
3. Thereafter, interview was held on 19-12-1995 and the petitioner appeared before the Selection Board along with others. It is stated that the
respondent No. 2 vide his letter dated 20-12-1995 recommended respondents 3 and 4 for grant of distributorship for Indane, respondent No. 3
at Sl. No. land respondent No. 4 at Sl. No. 2 Letter of intent was also issued in favour of the respondent on 7-1-1096. Being aggrieved, the
petitioners has filed C.R. No. 254/96 at Principal Seal. The interim order was passed on 17-1-1996 not to give effect to the letter of intent dated
7-1-1996 issued in favour of the respondent No. 3. Thereafter, the said Civil Rule was withdrawn on 14-5-1996 with liberty to file a fresh
application if so advised. The present writ petition has been filed on 18-7-1996 and interim order was passed on 1 9-7-1996 not to give effect to
the letter of intent dated 7-1-1996 in favour of the respondent.
4. 1 have heard Mr. N. Kerani Singh, learned Sr. counsel for the petitioner as well as Mr. A. Nilamani Singh, learned Sr. Counsel for the
respondsnts.
5. Before I advert to the other points urged in this petition, 1 may, at this stage. dispose of me preliminary objection raised by Mr. A. Nilamani
Singh with regard to the maintainability of this petition. At the outset, Mr. A. Nilamani Singh submits hat the writ petition is not maintainable
because the impugned letter of intent dated 7-1-1996 has not been annexed in the writ petition. In this conrection, he has referred to the decision
of the Supreme Court in Surinder Singh Vs. Central Government and Others, In that case, it was held by the Apex Court in paragraph 9 of the
judgment as under;--
Whenever an order of Govt. or some authority is impugned before the High Court under Article 226 of the Constitution, the copy of the order
must be produced before it. In the absence of the impugned order it would not be possible to ascertain the reasons which may have impelled the
authority to pass the order. It is therefore improper to quash an order which is not produced before the High Court in a proceeding under Article
226 of the Constitution.
6. There is no dispute with regard to the aforesaid proposition of law but in the instant case, it appears from Annexure A/3. letter dated 16-1-1996
petitioner prayed for furnishing a copy of the result of the interview, however, it appears that the request of the petitioner was not conceded to by
the respondent. Petitioner has also filed a Misc. Application registered as Misc. Case No. 709/96 with a prayer for calling a copy of the letter of
intent dated 7-1-1996- In this view, it clearly appears that there was no laches and negligence on the part of the petitioner for not enclosing a copy
of the impugned letter of intent dated 7-1-1996. On the other hand, it appears that the impugned letter of intent dated 7-1-1996 could not be
annexed in the writ petition due to circumstances, which was beyond the control of the petitioner. Therefore, the contention of Mr. A. Nilamani
Singh cannot be accepted.
7. Nomination of the 3rd respondent has been assailed on the ground that the eligibility criterion laid down by the advertisement dated 4-10-1995
has been violated. The eligibility criteria laid down in Clause 2(d) to 2(g) are alleged to have been violated.
2(d) resident of Thoubal District for a period not less than 5 years immediately preceding the date of application.
(Underlined is mine)
8. It is contended by Mr. N. Kerani Singh that the 3rd respondent is a resident of Mayang Imphal Thana Khunou Leikai in Sub-Division Imphal
West-11, Imphal District, Manipur and not a resident of Thoubal District, Manipur. In this connection, learned counsel has referred to the extract
copy of the Electoral Roll, 23 Mayang Imphal Assemly Constituency Roll 1995, Polling Station No. 23/9 Mayang Imphal Boys L.P. School, in
which the name of the 3rd respondent appeared in St. No. 58. Learned counsel has also referred to theextractcopy of Electoral Roll--1993 of
Inner Manipur Parliamentary Constituency, 23 --Mayang Imphal Assembly Constituency, Polling Station No. 23/9. Mayang Imphal, in which the
name of the 3rd respondent appeared in SI. No. 768. It appears for the first time that the 3rd respondent filed an application dated 23-11 -1995
(Annexure A/6) before the Electoral Registration Officer, Wabagai Constituency to enrol himself as a voter in the Electoral Roll for the
Constituency at Thoubal District. This application dates 23-11-1995 has been filed after the last date of submission of application form for
distribution on 10-11-1995. Thereafter, by Annexure-A/7 order on the basis of the order dated 11-12-1995 on the body of the application the
name of the 3rd respondent has been included in 36 Wabagai Assembly Constituency at Thoubal District as a voter as shown at Sl. No. 115.
9. Counter on behalf of the 3rd respondent has been filed. It is stated inter alia that in para 6.1 of the counter that the 3rd respondent has been
remaining outside Manipur for several years prosecuting his study and he was not even aware of enrolment of his name in the Electoral Roll of
Mayang Imphal Constituency and accordingly, he could not earlier apply for necessary correction. This contention cannot be accepted because
admittedly the application for inclusion in the Electoral Roll of 36 Wabagai Assembly Constituency was made on 23-11-1995 so as to show that
he is the resident of the Thoubal Town to gain eligibility for award of distributorship. As quoted above, the eligibility criteria in Clause 2(d) is that
an applicant must be a resident of Thoubal District for a period not less than 5 years immediately preceding the dale of application. The fact that
the petitioner apply for enrolment of his name in the Thoubal District by an application dated 23-11 -1995 would clearly show that the 3rd
respondent was not a resident of Thoubal District immediately preceding the date of application. There is yet another fatal infirmities for which the
claim of the 3rd respondent cannot be believed. In the Electoral Roll 1995 of 23 Mayang Imphal Assembly Constituency his age has been
recorded as 33 years, however, in the application dated 23-11-1995 the petitioner has stated that his age was 23 years and 6 months. From the
Electoral Roll 1995 and 1993 it clearly appeared that the 3rd respondent was a resident of 23 Mayang Imphal Assembly Constituency. It also
appeared from the application dated 23-11-1995 that the 3rd respondent, for the first time, applied for inclusion of his name in the Electoral Roll
of 36 Wagagai Assembly Constituency in Thoubal District. From the aforesaid circumstances, it clearly appeared that the 3rd respondent was not
a resident of Thoubal District for a period not less than 5 years immediately preceding the date of application as enjoined under Clause 2(d) of the
eligibile criteria. Therefore, 3rd respondent did not fulfil the eligibility crietria 2(d) at the time of submission of application.
10. In C.R. No. 743/96 the, petitioner prayed for quashing the resident certificate dated 23-10-1995 issued by the D.C., Thoubal. Admittedly, the
resident certificate date 23-10-1995 has been issued on the basis of an application dated 6-10-1995 filed by the 3rd respondent. In the
application for resident certificate the petitioner has stated that the petitioner has been residing in Thoubal District for the last about 9/10 years till
date. It will be noticed that in the application dated 23-11-1995 for registering his name in Thoubal District, the petitioner stated that his age was
23 years and 6 months. If the statement made by the 3rd respondent in his application dated 6-10-1995 is treated as correct, the 3rd respondent
was aged about 12/13 years when he started living seperately at Thoubal District. It is unthinkable that the respondent would reside in Thoubal
District alone because it is submitted by the 3rd respondent in pagrapah 6 of his counter that the 3rd respondent has his parental/ancestral house at
Mayang Imphal within Imphal District and his mother and elder brother are still living at Mayang Imphal.
11. As said earlier, on the basis of the application dated 6-10-95 the resident certificate dated 23-10-95 has been issued. It would appear that on
the body of the application dated 6-10-95, the competent authority ordered for enquiry as to whetherthe 3rd respondent is aresident of Thoubal
District for a period not less than 5 years and on the basis of the report submitted, the certificate has been issued. 2 (two) translation copies of the
report, one by the petitioner''r, counsel and the other by Mr. A. Nilamani Singh, have been received. I have accepted the translation copy
submitted by Mr. A. Nilmani Singh. The report of the Circle Mandol appeared on the back of the application dated 6-10-95 made by the 3rd
respondent, the translation of which runs as under:
In pursuance of the direction, spot enquiry has been made. K. Tomba Singh. S/o Jemon Singh has his residential house and homestead land in C.
Maibam Konjil. Maibam Konjil is within Wabgai ACC, and to this effect the witnesses have been testifying.
12. A perusal of the report, it does not indicate whether the 3rd respondent is a resident in Thoubal District for a period not less than 5 years. A
man may have his residential house and homestead land in one place but he may not be a resident in that place. The aforesaid report does not
indicate whether the 3rd respondent is a resident in Thoubal District for a period not less than 5 years. The report simply testify that the 3rd
respondent has his residential house and homestead land in Maibam Konjil. This itself does not show that the 3rd respondent is a resident of
Maibam Konjil for a period not less than 5 years. In Bhagat Singh Bugga Vs. Dewan Jagbir Sawhney, it has been held by Their Lordship that at
page 671 :
Residence is not identical with ownership. It means where a person cats, drinks, and sleeps or where his family or his servants cat, drink and
sleep. Mere animus revertendi and a lively interest in a former residence and connection with kith and kin residing there and in interest in ancestral
property does not give Court jurisdiction u/s 20 of the Code.''
Therefore, no man properly instructed in law would have issued the resident certificate dated 23-10-95 on the basis of the report as quoted above.
13. Eligibility critera 2(e) -- Having family (as defined in the application form) income not more than Rs. 50,000/- annualy (last financial year). On
this ground it is contended by Mr. N. Kerani Singh that the 3rd respondent and his family has annual income not less than Rs. 1,00,000/- being
collected from Motor Worship at Mayang Imphal as well as from Bus and Truck Services, earned by him in addition to the income from M/s. K.
Jemon Gas Service and therefore, he is not eligible as per the eligible condition 2(e). It is also contended that the 4th respondent Shri Maibam
Ranjan Singh is an employee as a Firm Junior Accountant in the M/s. Manglem Transport Agency of the Indian Oil Corporation Ltd. (Assam Oil
Division) and his monthly income in the form of salary is Rs. 3,000/-. It is alleged that father of the 4th respondent Shri Maibam Budhi Singh is a
Govt. School Teacher drawing a monthly salary of more than Rs. 4,000/- and the father of the 4th respondent live jointly in the same roof.
Therefore, the income of the father and the 4th respondent together is Rs. 84,000/-. Therefore, the 4th respondent is not eligible as barred by
Clause 2(e) of the advertisement.
14. It will be noticed that Clause 2(e) of the eligibility condition has specifically stated the family income as defined in the application form. Mr. A.
Nilamani Singh has produced declaration form submitted by the 3rd & 4th respondents at the time of hearing of this petition. In the declaration
form it clearly appeared that the income of the wife and the husband is to be clubbed together, however, if a candidate is not dependent on his or
her parents, the income of the father or mother need not he included in the form of declaration. In the declaration form submitted by the 3rd
respondent it clearly appeared that income from professional is shown as Rs. 24,000/- and for agriculture is Rs. 12,000/- altogether Rs. 36,000/ -
and the income from his wife has been shown as Rs. 12,000/ totalling to Rs. 48,000/-. Therefore, annual income of the 3rd respondent as defined
in the application form does not exceeds Rs. 50,000/-.
Also from the declaration form submitted by the 4th respondent it appeared that the salary of the 4th respondent is Rs. 36,000/-. Since the 4th
respondent is not dependent on his or her parents, the income of the father or mother cannot be included under the head of family income as
defined in the application form. There is no substance on the allegations of eligibility condition Clause 2(c), therefore, this contention is, accordingly,
rejected.
15. Eligibility conditions Clause 2(f) and (g)
(f) Not having any dealership/distributorships of any Oil Company.
(g) Having no close relatives (as defined in the application form) as a dealer/distributor or any Oil Company. However detail of the eligibility
criteria and conditions as mentioned in the application form will be applicable.
These two conditions are inter-linked and as such, they are taking up together. It is contended by Mr. N. Kerani Singh that the relation of the 3rd
respondent is already haying another distributorship of Assam Oil Company in the name of M/s. K. Jemon Gas Service, having its show room
located at Singjamei Chingamathak, Imphal and Mr. K. Jemon Singh is the father of the respondent No. 3. Therefore, the 3rd respondent is not
eligible under Clause(g) of the advertisement dated 14-10-95.
16. In paragraph 9 of the counter of the 3rd respondent, it is staled that Mr. Thangkhomang Sihgsit, a resident of new Lambulare (New Checkon)
was appointed as distributorship of L.P.G. by the I.O.C. Ltd., Digboi under the appointment letter dated 12-1-96 and the said Thangkhomang
Singsit has appointed Shri Kongkhom Manglem Singh, elder brother of the 3rd respondent in the form of attorney and Manager to run and carry
on the business of Gas Service in the name of M/s lemon Gas Service, Singjamei. It is stated that Kongkham Manglem Singh is only the agent and
employee of Mr. Singsit. A perusal of the letter dated 12-1-96 (Annexure R/5) issued by the Chief LPG Manager it clearly appeared that one Shri
Thangkhomang Singsit has been appointed as LPG distributor of M/s. K. Jemon Gas Service. Mr. Thangkhomang Singsit also filed affidavit stating
that he has been appointed as distributor of LPG by letter dated 12-1 -96 and he has been running'' his business as distributor of LPG at Imphal
under the firm name or style M/s Jemon Gas Service. It is also averred in paragraph 3 that due to his long association with Shri Kongkham
Manglem Singh, elder brother of the 3rd respondent, he was appointed as attorney and manager to run and carry his business of LPG
distributorship under the name of style of M/s Jemon Gas Service on payment of regular remuneration.
17. In this connection, Mr. N. Kerani Singh has brought to my notice the provisions of Liquefied Petroleum Gas (Regulation of Supply and
Distribution) Order, 1988 in which u/s Clause 2(d) ''distributor'' has been defined, which includes representative employee, agent, commission
agent. According to Mr. N. Kerani Singh, therefore, an agent is also a distributorship and since the elder brother of the 3rd respondent is an agent
of M/s K. Jemon Gas Service, the 3rd respondent is not eligible under Clause 2(f) and (g). Mr. A. Nilamani Singh however, submits copy of the
latest edition of the Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993 in which Section 2(e) defined distributor. In
1993 order the representative employee and agent has been deleted from the purview of distributorship. Therefore, the elder brother of the 3rd
respondent being an agent and attorney of M/s.. K. Jemon Gas Service cannot be treated as Distributor.
18. However, there is one hurdle for which the case of the 4th respondent could not have been considered. Eligible critera Clause 3(b) provides as
under:--
3(b)-(i) Preference would be given to Consumer Co-operative Societies compared to Unemployed Graduates.
(ii) Unemployed Graduates would be given preference over other applicants.
It would clearly appear that the 4th respondent was employed as Junior Accountant in the Firm of M/s. Manglem Transport Agency, Maynng
Imphal and he was drawing a salary of Rs. 3000/- p.m. This fact has been admitted by the 4th respondent in paragraphs 5 and 6 of the counter.
The 4th respondent, however, stated that his service as Junior Accountant in the firm stood terminated on 30-11-1995. This statement cannot be
accepted because no order of termination has been produced. This apart, even if assuming the statement is accepted, the 4th respondent was not
eligible for consideration in preference to Unemployed Graduates at the time of the application. The last date of receipt of application was on 10-
11-1995. The internment of the scheme is to give preference to Unemployed Graduates over other applicants so that it may solve the problem of
unemployment. In the instant case by giving preference to Employed Graduates, the intendment of the scheme for which it is made, as been made
frustrated. Therefore, the nomination of the 4th respondent in Sl. No. 2 is also liable to be quashed.
19. It is now remain to he seen as to what relief petitioner is entitled. In C.R.No. 592/96 the petitioner has prayed for the following relief:
2(a) Issue a rule calling upon that respondents to show cause why the impugned selection and the letter of intent dated 7-1-1996 issued in favour
of the respondent No. 3 should not be set aside and quashed.
(b) Issue a rule calling upon the respondents to show cause as to why the petitioner should not be selected as Distributor for Indane for Kakching
Town by issuing a direction in place of the respondents Nos. 3 and 4.
20. It is submitted at the bar by Mr. Nilamani Singh that altogether about 14 candidates appeared before the interview. According to Mr. Nilamani
Singh since the other candidates have not been impleaded as party respondents, no effective relief can be granted to the petitioner. I entirely agree
with the ld. counsel for the respondents. The remedy under Article 226 of the Constitution is an equitable remedy. Since the other candidates, who
are interested parties, are not impleaded as party respondents in this writ petition no effective relief, as prayed for, can be granted to the petitioner.
21. There is, yet another difficulty, despite of the order aforesaid, to dislodge the 3rd respondent at this stage. From the additional documents filed
by the respondents on 11-9-1996, it appeared from the Annexure-R/11, the 3rd respondent has been registered as a dealer. It also appeared
from Annexure-R/14 that the 3rd respondent has been granted licence to store compressed gas in cylinders. It also appeared from Annexure-R/17
that 288 Gas Cylinders have been delivered and vide Anncxure-R/18 another 288 Gas Cylinders have been delivered. It is pertinent to mention
herein that the Gas Cylinder is essential commodity and if the aforesaid arrangement is disturbed at this stage, the consumers would be the
sufferers. Keeping this view in mind the 3rd respondent shall be allowed to run as distributor for a period of one year from today. Thereafter, the
distributorship of the 3rd respondent shall be automatically lapsed and the respondents are directed to re-advertise afresh in respect of the Thoubal
District and nominate in accordance with law, keeping in mind of the observation of this Court.
22. Before I part with the record. I may refer 10 the decision of the Supreme Court cited by the Id. counsel for the respondents. Mr. Nilamani
Singh referred to the decision of the Supreme Court reported in AIR 1993 SC 1435 : AIR 1993 SCW 1189 in which the Apex Court had held
that the High Court cannot sit as an Appellate Authority over the Administrative decisions. Mr. Nilamani Singh has also referred to the decision of
the Apex Court reported in State of M.P. and Others Vs. Nandlal Jaiswal and Others, in which the Apex Court had held that the delay and latches
in filing writ petition cannot be allowed. There is no dispute with regard to the proposition of law, however the aforesaid decision of the Apex
Court is not applicable in the case at hand. Firstly, here is the question whether the competent authority has exercised the power in violation of the
conditions laid down in the advertisement thereby abused the process of the power and secondly, there was no inordinate delay on the part of the
petitioner in filing writ petition in the case at hand as already observed above.
23. For the reasons aforestated, these two writ petitions arc all lowed as indicated above. The letter of intent dated 7-1-1996 and the resident
certificate dated 23-10-1995 are hereby quashed. Consequently, the recommendation of the 3rd and the 4th respondents are also quashed
however without costs. The interim order dated 19-7-1996 passed by the Id. single Judge of this Court in C.R.N. 592/96 stands vacated.