ANSAR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Ravi Kant, learned Senior Advocate assisted by Sri Tarun Agarwal, learned Advocate, Sri A.K.Tiwari, Sri Santosh Dwivedi, Sri S.K.Sharma, Sri Dharmendra Singh and Sri Ashish Malhotra, learned counsels for the petitioners and Sri Vikas Budhwar, learned Advocate for the respondent Corporation and learned counsel appearing on behalf of the Union of India.

(2.) All these petitions since raise common question of law, have been clubbed together and are being heard and decided by this common judgment and order.

(3.) All the petitioners in their respective petitions have raised grievance against the order passed by the authority of Petroleum Corporation holding their candidature to be ineligible after field verification of the land and placing their candidature in category/ Group-3 which according to the guidelines are to be considered subject to condition that the other competing candidates do not qualify in first two categories called Group 1 and Group 2.