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Judgment
Jagmohan Bansal, J
The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking setting aside of result of draw of lots dated 05.12.2023 (Annexure P-6) whereby respondent No. 4 has been declared as eligible candidate.
On 02.05.2024, the following order was passed by this Court:-
“Learned counsel for the petitioners submits that respondent-HPCL has accepted lease-deed executed by one owner and another owner had signed as witness. The signature by second owner as witness does not amount to compliance of conditions of brochure.
Mr. Ashish Kapoor, Advocate submits that HPCL is accepting lease-deed which is executed by one out of two or more owners provided it is signed as witness by other co-owners.
Mr. Ashish Kapoor, Advocate is hereby directed to file an affidavit of official concerned in support of his aforesaid averment.
Adjourned to 17.05.2024.”
Mr. Ashish Kapoor, Advocate submits that complaints of the petitioners were dismissed on the ground of limitation and respondent-HPCL, at this stage, has decided to re-consider their complaints and pass an appropriate order on merits.
In the wake of statement of Mr. Ashish Kapoor, Advocate, the petition stands disposed of with a direction to respondent-HPCL to consider grievance of the petitioners in the light of terms and conditions of the Brochure/Policy. The needful shall be done within four weeks from today.