CREATION ADVERTISING Vs. UNION OF INDIA

JUDGEMENT

(1.) All the three writ petitions have been preferred under Article 226 of the Constitution of India to assail three separate Orders, all dtd. 22/1/2026, whereby each of the petitioners has been placed on the Holiday List by the respondent Indian Oil Corporation Limited [hereinafter also referred to as 'IOC Limited' or 'IOCL', or 'respondent Corporation', at places, for easy reference] for a period of one year each. By the Orders, similar in nature, a direction has been passed to make recovery of different amounts from the petitioners.

(2.) As the exchange of pleadings in all the three writ petitions is complete, the writ petitions are taken up for consideration together, as sought for by the learned counsel for the parties on the premise that the issues involved in all of them are similar in nature.

(3.) Before any dilation on the issues raised and involved in the writ petitions, the factual matrices require exposition for a better appre-ciation of the rival contentions of the parties.