- (1.) This writ petition has been preferred by the petitioner with prayer to issue a writ, order or direction in the nature of certiorari to quash the orders dated 23-7-2015 and 23-6 2015 passed by respondent No.3 and further to quash the allotment made in favour of the respondent No.5 Smt Neenu Devi.
(2.) Heard Shri Rakesh Kumar appearing for the petitioner, Shri Jagdev Singh for the respondent no.5 and Shri Prakash Padia for the respondent nos. 1 to 4.
(3.) Having regard to the subject matter and a short point involved, this petition is taken up for disposal with the consent of the parties at this stage itself.;