SANTOSH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking setting aside of result of draw of lots dtd. 5/12/2023 (Annexure P-6) whereby respondent No. 4 has been declared as eligible candidate.

(2.) On 2/5/2024, the following order was passed by this Court:-

(3.) Mr. Ashish Kapoor, Advocate submits that complaints of the petitioners were dismissed on the ground of limitation and respondent-HPCL, at this stage, has decided to re-consider their complaints and pass an appropriate order on merits.