ARUN PATHAK Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The singular question to be decided is whether the action of the Indian Oil Corporation in rejecting the candidature of the petitioner because of submission of bank draft with improper name is justified or not Admittedly, as per the advertisement, the bank draft was required to be submitted in the name of Indian Oil Corporation Limited, Bhopal whereas petitioner has submitted it in the name of Senior Divisional Manager, Indian Oil Corporation, Bhopal. Thus, the question is whether on this ground, respondents have rightly cancelled the candidature of the petitioner.

(2.) Shri A.K. Jain learned counsel for the respondents-Indian Oil Corporation by placing reliance on the judgment passed by this Court in W.P.No. 3389/2007 [Balveer Singh Dhakad Vs. Indian Oil Corporation Ltd.] Annexure-R/2 submits that this point has already been decided .

(3.) The legal contention is not refuted by Shri Prashant Sharma, Advocate.