DEEPIKA Vs. UNION OF INDIA

JUDGEMENT

(1.) By this common order, CWP-9740-2021, CWP-4567-2021, CWP-3023-2021 and CWP-7273-2021 are disposed of as issue involved in all the petitions is common. For the sake of convenience, the facts are borrowed from CWP-9740-2021.

(2.) The petitioner through instant petition under Articles 226/227 of Constitution of India is seeking setting aside the order dtd. 8/12/2018 (Annexure P-6) and Final Selection List dtd. 7/12/2018 (Annexure P-5) whereby the candidature of the petitioner has been rejected.

(3.) The petitioner pursuant to an advertisement dtd. 20/11/2013 applied for distributorship of the LPG. The petitioner applied for different locations by way of different applications. The petitioner was selected in the draw of lots, however, her candidature has been rejected vide the communication dtd. 8/12/2018 (Annexure P-6) on the ground that the land offered is leased to various persons and it is in violation of conditions of the Brochure. The relevant extracts of the communication dtd. 8/12/2018 read as under:-