Hitesh Dahiya vs Hindustan Petroleum Corporation Ltd. ...
2024 Latest Caselaw 7682 P&H

Punjab-Haryana High Court

Hitesh Dahiya vs Hindustan Petroleum Corporation Ltd. ... on 10 April, 2024

                                       Neutral Citation No:=2024:PHHC:048806



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

102                                    2024:PHHC:048806
                                       CWP No. 33283 of 2019
                                       Date of Decision:10.04.2024

Hitesh Dahiya

                                                     ....Petitioner

                                       vs.

Hindustan Petroleum Corporation Limited and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Raman Kaswan, Advocate for
             Mr. Amit Khatkar, Advocate
             for the petitioner

             Ms. Aakriti Sharma, Advocate for
             Mr. Raman Sharma, Advocate
             for respondents No. 1 and 2

                          ***

JAGMOHAN BANSAL, J. (ORAL)

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

the Constitution of India is seeking setting aside of communication dated

01.11.2019 (Annexure P-11) whereby his candidature has been cancelled.

2. The petitioner, pursuant to advertisement dated 24.11.2018

(Annexure P-1) applied for allotment of retail outlet in open category at

district Sonipat. The draw of lots was conducted on 12.03.2019. The

candidature of the petitioner was cancelled on the ground that he had not

furnished valid Certificate of Advocate.

3. Ms. Aakriti Sharma, Advocate, submits that case of the

petitioner is squarely covered by judgment dated 03.03.2020 passed by

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Neutral Citation No:=2024:PHHC:048806

CWP No. 33283 of 2019 -2- 2024:PHHC:048806

this Court in Pushpinder Marya and another Vs. Bharat Petroleum,

CWP-28939- 2019 along with connected cases.

4. Faced with this, Mr. Raman Kaswan, Advocate, expressed his

inability to controvert applicability of aforesaid judgment to the facts of the

present case.

5. Dismissed.

(JAGMOHAN BANSAL) JUDGE 10.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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