LAWS(ALL)-2014-11-183

TUNGNATH CHAUBEY Vs. UNION OF INDIA

Decided On November 21, 2014
Tungnath Chaubey Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Aggrieved by an order dated 20th September, 2014 passed by the Bharat Petroleum Corporation Limited (hereinafter referred to as 'the Corporation') as also the consequential orders of communication thereof, this petition has been preferred seeking quashing of the aforesaid orders and further seeking an appropriate writ commanding the Corporation to issue 'Letter of Intent' in favour of the petitioner. The order dated 20th September, 2014 rejects the candidature of the petitioner on the ground that while he had mentioned in his 'application form' that his Savings Bank Account carried total fund of Rs. 10 lakhs on the date of application, upon verification it was found that the fund available with him on that date was only a sum of Rs. 1,005/-.

(2.) We have heard Sri V.M. Zaidi, learned Senior Advocate assisted by Sri Prakash Srivastava on behalf of the Petitioner and Sri Vikas Budhwar who has appeared for the contesting respondents 2 and 3 and have also perused the writ petition as also the material produced before us by Sri Budhwar on instructions of the Corporation.

(3.) The writ petition as framed asserts that a sum of more than Rs. 10 lakhs stood to the credit of the unmarried son of the petitioner, who is covered in the definition of 'family unit', and, therefore the said account ought to have been taken into consideration for the purposes of meeting with the requirements of the Corporation.