Rakesh Singh vs The Union Of India And Ors
2021 Latest Caselaw 821 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Letters Patent Appeal No.355 of 2019
                                        In
                  Civil Writ Jurisdiction Case No.13844 of 2013
     ======================================================

Rakesh Singh S/o Vijay Singh @ Ranvijay Singh Resident of Village- Barun,

P.S.- Suryapura, District- Rohtas

... ... Appellant/s

Versus

1. The Union of India through the Secretary, Ministry of Petroleum and Natural

Gas, Government of India, Shastri Bhawan, New Delhi 110001.

2. The Additional Secretary Marketing, Ministry of Petroleum and Natural

Gas, Government of India, Shastri Bhawan, New Delhi 110001.

3. The Executive Director, Indian Oil Corporation Ltd., 6/9 Ali Yavar Yung

Marg, Bandra East, Mumbai 400051 India.

4. The Chairman-cum-Managing Director, Indian Oil Corporation Ltd. 6/9 Ali

Yavar Yung Marg, Bandra East, Mumbai 400051 India.

5. The General Manager, Indian Oil Corporation Ltd. Bihar State Office, Lok

Nayak Jai Prakash Bhawan, 5th Floor, Dak Bunglow Chowk, Frazer Road,

Patna 800001.

6. The Dy. General Manager (LPG) Indian Oil Corporation Ltd. Bihar State

Office, Lok Nayak Jai Prakash Bhawan, 5th Floor, Dak Bunglow Chowk,

Frazer Road, Patna 800001.

7. The Chief Area Manager LPG, IOCL, Lok Nayak Jai Prakash Bhawan, 5th

Floor, Dak Bunglow Chowk, Frazer Road, Patna 800001.

8. The Sr. Area Manager, IOCL, First Floor, Shahi Bhawan, Exhibition Road,

Patna- 800001.

... ... Respondent/s

====================================================== Appearance :

For the Appellant/s : Mr. Deepika Sharma, Advocate Patna High Court L.P.A No.355 of 2019 dt.10-02-2021

Ms. Aditi Hansaria, Advocate For the Respondent/s : Mr. Anil Kumar Sinha, Advocate Mr. Amlesh Kumar Varma, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 10-02-2021

The instant Letters Patent Appeal has been filed

against the judgment dated 05.02.2019 passed by a learned

Single Judge of this Court in C.W.J.C. No. 13844 of 2013, titled

as Rakesh Singh Vs. The Union of India and Ors.

It is not in dispute that on the date of issuance of the

advertisement i.e. 28th of February, 2011, petitioner was not

fulfilling the eligibility criteria. Certificate of income on which

appellant sought reliance is dated 29th of November, 2011,

undisputedly much after the submission of the application.

As such, we do not find any infirmity with the

impugned judgment dated 05.02.2019 passed in C.W.J.C. No.

13844 of 2013 rejecting the appellant's claim.

That apart, learned counsel for the State states that

there is change in the policy that all advertisements issued stand

cancelled vide communication dated 14th of January, 2016,

issued by the Deputy Secretary, Government of India. The said

communication reads as under:

Patna High Court L.P.A No.355 of 2019 dt.10-02-2021

In view of the above, the present Letters Patent

Appeal, devoid of any merit, stands dismissed.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Amrendra/P.K.P AFR/NAFR CAV DATE Uploading Date 12.02.2021 Transmission Date