P.K.OMANA Vs. UNION OF INDIA

JUDGEMENT

(1.) These appeals arise out of the judgment of a learned Single Judge of this Court in the writ petitions, W.P.(C) No.10646 of 2019 and W.P.(C) No.5876 of 2019 respectively. The appellants are the writ petitioners.

(2.) During the discussion that follows, the documents shall be referred to as they are marked in W.P.(C) No.5876/2019.

(3.) Exts.P1 to P3 notifications, inviting applications for appointment of about 1750 petroleum retail outlet dealers in the State, were published by the Oil Marketing Companies (for short 'OMCs') Indian Oil Corporation Limited, Bharat Petroleum Corporation Limited and Hindustan Petroleum Corporation Limited. W.P.(C) No.5876/2019 was filed by the society by name "Petroleum Traders Welfare and Legal Service Society" and its Chairman and General Secretary, challenging Exts.P1 to P3 notifications.