B L BAGAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) The petitioner Mr.B.L.Bagai had applied for the allotment of a petrol pump site between Vasant Kunj, Andheria Mor and Maksoodpur in pursuance to an advertisement in the newspaper 'Hindustan Times' and appearing at page 25 of the paper book. By this advertisement, Indian Oil Corporation had invited applications from candidates who were freedom fighters. Various conditions of eligibility were set out. The applicants interalia were required to be resident of Delhi for a period of 5 years, the family income should not be more than 50,000/- etc.

(3.) The petitioner, late Mr.B.L.Bagai himself, was an applicant. Petitioner aggrieved by the decision of the Selection Board, by which respondent No. 4 one Mr.Krishan Gopal was appointed filed this petition. Unfortunately, Mr.B.L.Bagai passed away on 7.2.2001. Writ petition had in between been dismissed twice, but has since been restored. The application bearing CM No.5711/2001 has been moved by the applicants, Mrs.Chander Bagai Widow of late Shri B.L.Bagai, Mr. R.M.Bagai, son of Shri B.L.Bagai and Shri Sunil Bagai, Advocate for substitution.