KHAYUMA BANU Vs. YASHAWANT

JUDGEMENT

(1.) This intra-court appeal is filed by legal heirs of deceased respondent No.4 to the writ petition.

(2.) The facts leading to the case are as under: Respondent No.4, who is husband of appellant No.1 and father of appellants No.2 to 6 was selected for retail outlet dealership of Bharat Petroleum Corporation Limited. His selection was questioned by respondent No.1 by knocking the doors of writ Court. Unfortunately, respondent No.4 died during pendency of writ petition and same was brought to the notice of learned Single Judge by filing a memo dtd. 30/11/2021. Respondent No.3 in the said memo also indicated that respondent No.1 has not issued any letter of intent to respondent No.4.

(3.) It is in this background, learned Single Judge was of the view that the Corporation was entitled to proceed with selection process. Respondent No.1 was a second empanelled candidate. While disposing of the writ petition, learned Single Judge was also of the view that as per advertisement brochure, there was no vested proprietary rights devolving to the legal heirs of respondent No.4.