Kuldeep vs Union Of India And Others
2023 Latest Caselaw 20202 P&H

Punjab-Haryana High Court

Kuldeep vs Union Of India And Others on 21 November, 2023

                                                         Neutral Citation No:=2023:PHHC:147825




                                                                2023:PHHC:147825

CWP-37397-2019                                                                     -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

204                                             CWP-37397-2019
                                                Date of Decision: 21.11.2023

Kuldeep                                                                ...Petitioner


                                      Versus


Union of India and Others                                           ...Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-     Mr. Ravi Sharma, Advocate for the petitioner
              Ms. Gehna Vaishnavi, Central Govt. Counsel,
              for Union of India-respondent
              Mr. Ashish Kapoor, Advocate for respondent No.2
              ***
JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Article 226/227 of

the Constitution of India is seeking setting aside of letter dated 24.10.2019

(Annexure P-10) whereby petitioner has been held ineligible and letter dated

05.12.2019 (Annexure P-11) whereby respondent No.5 has been selected for

appointment of retail outlet dealership.

2. This Court vide order dated 05.09.2023, relying upon judgment

of a Coordinate Bench of this Court in Pushpinder Marya and Another v.

Bharat Petroleum Corporation Ltd. and Another, CWP No.28939 of 2019, has

dismissed CWP No.23603 of 202 (Manpreet Kaur v. State of Punjab and

Others). The ground of rejection of candidature in all those petitions was same

as in the present case.

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Neutral Citation No:=2023:PHHC:147825

2023:PHHC:147825

3. In the case in hand, concededly the Appendix-III B Certificate

was of a date post date of application. It is apt to notice that petitioner had also

failed to submit NOC of all co-owners in Appendix III A.

4. Faced with this, learned counsel for the petitioner expressed his

inability to distinguish his case.

5. In the wake of order dated 05.09.2023 passed by this Court in

Manpreet Kaur (supra), the present petition deserves to be dismissed and

accordingly dismissed.

                                                       (JAGMOHAN BANSAL)
                                                              JUDGE
21.11.2023
Mohit Kumar
               Whether speaking/reasoned             Yes/No
               Whether reportable                    Yes/No

Neutral Citation No:=2023:PHHC:147825

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