Ashok Bhushan, J. - (1.) THESE two writ petitions have been filed by the same Petitioners raising similar issues and have been heard together and are being disposed of by this common judgment.
(2.) WE have heard Shri Rakesh Pandey, learned Counsel for the Petitioner in the first writ petition, Shri U.B. Singh for the Respondent No. 6 and the learned Standing Counsel for the State Respondents. Shri Ravi Kant, learned Senior Advocate has appeared for the Petitioner in the second writ petition and the learned Standing Counsel has been heard for the State Respondents. Writ Petition No. 74056/2010, has been filed by the Petitioner praying for quashing the order dated 07/12/2010, Annexure -17 and 18 to the writ petition, by which orders the Petitioner's representation was rejected and Petitioner was debarred for 5 years.
(3.) IN Writ Petition No. 10642/2011, the recovery certificate dated 07/12/2010, issued by the Regional Food Controller, Azamgarh, Division, Azamgarh for recovery of Rs. 37,20,507.32/ - has been challenged as well as the order dated 31/1/2011, issued by the Sub Divisional Officer issuing warrant of attachment for recovery of the aforesaid amount.;