Katevarapu Prameela Devi vs. Hindustan Petroleum Corporation LTD
Held
The Court held that the uploading of the affidavit in the wrong format was a rectifiable procedural deficiency in the peculiar facts of the case. The petitioner's attempt to cure the defect within the granted period should not have been disregarded.
Facts
The petitioner applied for a retail outlet dealership and was provisionally selected. She inadvertently uploaded an outdated affidavit format, which led to her candidature being treated as ineligible. The petitioner argued that this was a bona fide mistake and the defect was rectifiable.
Key Issues
Whether a procedural deficiency in the format of a submitted document, where the substantive information is present, should lead to the rejection of a candidature. Whether a bona fide mistake in uploading a document can be rectified outside the online portal if done within the stipulated time.
Sections Cited
Clause 14(E)(xi), Clause 23(k)
AI-generated summary — verify with the full judgment below
APHC010088622024
IN TH TUESDAY PRESENT: HONOUR WRIT Between:
KATEVARAPU PRAM AGED ABOUT 35 YE MANDAL, GUNTUR D
HINDUSTAN PETROL ENTERPRISE), RE MUMBAI, REP. BY IT 2. THE HEAD OF REG OFFICE, HINDUSTA 16-15-986-2, 2ND F ROAD, NELLORE, SP
GORREMUCHU CHE YEARS, OCC GUMMALLAMPADU, PRAKASAM DISTRIC ORDER DT. 15.06.202 Petition under Article circumstances stated in th pleased to issue a writ of m declaring action of the res ineligible with respect to Center, Darsi to Venkatac District, Andhra Pradesh S by rejecting the reddress W.P.N 1 HE HIGH COURT OF ANDHRA PRADE AT AMARAVATI (Special Original Jurisdiction) , THE 11th DAY OF AUGUST 2026 RABLE SRI JUSTICE RAVI CHEEMALA T PETITION NO: 4713/2024 MEELA DEVI, D/O. MARIYADASU KATE EARS, R/O. H.NO.8-89, KATEVARAM DISTRICT. ...PE AND LEUM CORPORATION LTD, (A GOVT, EGD. OFFICE 17 JAMSHATJI TAT TS CHAIRMAN AND MANAGING DIREC IONAL OFFICE, NELLORE RETAIL R AN PETROLEUM CORPORATION LTD FLOOR, AARVEE HOUSE, CHILDR PSR NELLORE DISTRICT. EJARLAIAH, S/O. VENKATESWARLU, BUSINESS, R/O. 4-404, AMBEDKAR SANTHANUTHALAPADU CT 523225. R3 IMPLEADED AS PER 26 IN I.A.NO.1 OF 2026 ...RESPON 226 of the Constituti
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