K. Kannan, J. - (1.) CM No. 16449 of 2011 in CWP No. 11052 of 1988 & CM No. 16011 of 2011 in CWP No. 676 of 1989.
(2.) Applications in both the cases for recalling the orders are allowed and both the cases are disposed of as under. Civil Writ Petition Nos. 11052 of 1988 and 676 of 1989
(3.) Both the writ petitions challenge the selection of the private respondents for dealership of Indian Gas Agency. The principal grounds of attack at the instance of the respective petitioners, who were shortlisted along with the selected candidate, are that: (i) The terms & conditions set out in the advertisement specifying the eligibility criteria included inter alia, a condition that the candidate must be unemployed; and (ii) He should be a resident of the District where the Agency is sought to be set up. According to the petitioners, the selected candidate lacked both these essential qualifications.;