Ran Vijai Singh, J. - (1.) Learned counsel for the petitioner is permitted to implead concerned gaon sabha as one of the respondents and serve the copy of the writ petition to learned counsel for the gaon sabha during the course of the day.
(2.) Heard Sri Anshul Kumar Singhal, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri R.C. Upadhyaya, learned counsel for the gaon sabha.
(3.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the impugned order dated 15.5.2015 passed by the Sub Divisional Officer, Bairiya, Ballia by which Smt. Rambha Tiwari (the respondent no. 5) has been appointed as fair price shop agent.;