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Judgment
A.K. Yog, J.—Heard Sri Satish Chandra Misra, advocate, holding brief of Sri U. S. Tiwari, learned counsel for the petitioners and Sri Manish Goel, advocate, on behalf of the sole respondent.
The brief facts of the case are that petitioners (Mohd. Ilyas Khan, Santosh Kumar Pandey, Som Nath Rai and Jai Narain) claim to have been discharged from defence services-Indian Air Force w.e.f. 31.8.1993, as stated in para 1 of the writ petition.
Before their discharge from the defence services, petitioners applied against the advertisement dated 7.12.1992 issued by the Life Insurance Corporation of India (for short called ''the Corporation''). The copy of the said advertisement is not on record of the case. Petitioners contended themselves by stating that ''the said advertisement being illegible is not being filed here. It could be shown to this Hon''ble Court at the time of arguments if so required''. Learned counsel for the petitioners, however, failed to produce the legible copy of the advertisement in spite of this fact brought to the notice of this Court on last date of hearing, i.e., 24.11.2000.
Petitioners submit that they had received letters for appearing in the examination/interview proposed by the Corporation. It may be stated that these petitioners had applied for t