- (1.) If time is allowed for filing counter and rejoinder affidavits the matter would be further delayed hence with consent of counsel for the parties the present writ petition is being decided finally.
(2.) Heard learned counsel for the petitioner, learned Standing Counsel and perused the record.
(3.) By means of present writ petition the prayer is to issue writ of certiorari quashing the impugned order dated 18.7.2013 passed by respondent no.3 and further prayer is to issue mandamus commanding and directing the respondent no.3 to allot the duty to the petitioner at any place of Health Centre in District Deoria in pursuance of the order dated 31.5.2013 passed by respondent no.2.;