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Judgment
The report dated 21st December, 2017 of the Central Bureau of Investigation (CBI) which was placed in a sealed cover before this Court has been perused. The operative portion of the said report, which is in Para-5.9 reads as under:
“5.9. That, no quid-pro-quo, financial transactions etc. between the said seven ineligible candidates and IOCL Officials or State Govt. Officials surfaced during the enquiry. Though these seven ineligible candidates, who are not the direct descendants of land losers, were duly nominated by the land losers and later on they were appointed by IOCL contrary to the applicable rules and guidelines of IOCL/Govt. of India.”
In view of the above conclusion of the CBI, the directions issued by the learned Single Judge in the impugned order have worked themselves out. Accordingly, without expressing any view on the appropriateness of the directions issued by the learned Single Judge which were questioned in the present appeal and without any expression of any view by the Court on merits, the present writ appeal is disposed of. The interim order passed earlier stands vacated.
A copy of the said report of the CBI be furnished by the Registry both to learned counsel appearing for the Appellants as well as counsel for Respondent No.1. Thereafter the report be again placed in a sealed cover and kept with the Registrar (Judicial).
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