Amitava Roy, C.J. - (1.) BOTH these appeals witness the assailment of the order dated 09.01.2014, passed in S.B. Civil Writ Petition No. 89/2014 and S.B. Civil Writ Petition No. 88/2014, thereby dismissing both the proceedings. We have heard Mr. Anoop Dhand, the learned counsel for the appellants.
(2.) AS the basic factual framework is common, the pleadings of S.B. Civil Writ Petition No. 89/2014 would be adverted to. The appellants/writ -petitioners, in response to an advertisement dated 18.02.2013 issued by the Indian Oil Corporation Limited (for short, hereafter referred to as 'the IOCL'), the Hindustan Petroleum Corporation Limited (for short, hereafter referred to as 'the HPCL') and the Bharat Petroleum Private Limited (for short, hereafter referred to as 'the BPCL'), for allotment of Rajiv Gandhi Gramin LPG Vitrak (RGGLV) (for short, hereafter referred to as 'the contract') in the locations, as referred to therein, offered their candidature. Clause 3(Chha) of the advertisement reads as hereunder: - - Clause 6 of the Brochure for selection for the contract, published by the afore named organization, incorporated the common eligibility criteria for all categories and clause (g) thereof reads thus: - "Have minimum total amount of Rs. 4 lakhs as the closing balance on the last date for submission of application as specified in the advertisement or corrigendum (if any), put together from Saving accounts in Bank, free and unencumbered fixed deposits in scheduled banks, Kisan Vikas Patra, NSC, bonds, any other investment etc. in the name of self of family members of the 'Family Unit' as defined in Multiple dealership/distributorship norm who pledge in writing such assets in favour of applicant."
(3.) ADMITTEDLY , in terms of the above clauses, a candidate to be eligible, was to have a minimum amount of Rs. 4 lakhs as the closing balance on the last date of submission of application, as specified in the advertisement or corrigendum (if any), put together in Saving accounts in Bank, free and un -encumbered fixed deposits in scheduled banks, Kisan Vikas Patra, NSC, bonds, any other investment etc. in his/her name or in the name of family members of the "Family Unit", as defined in multiple dealership/distributorship norm, who would pledge in writing such assets in favour of applicant.;