- (1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Shailendra Singh, learned counsel for the petitioners; Sri Munna Kumar Singh, learned counsel, who has put in appearance on behalf of Respondent No.1 and Sri Prakash Padia, learned counsel for the Respondents Nos.2, 3 & 4.
(2.) By means of the present writ petition, the petitioners have assailed the order dated 27.06.2016 passed by the respondents and has further prayed for commanding the respondents to issue the Letter of Indent in favour of the petitioners under the scheme known as "Kishan Sewa Kendra" (hereinafter referred to as 'KSK').
(3.) As per record this much is reflected that the Indian Oil Corporation Ltd. (hereinafter referred to as the 'IOCL') had issued an advertisement in the newspaper 'Dainik Jagran' on 28.06.2006 for allotment of KSK at various places including the Village Chiutahan Siswa Bazar, District Maharajganj. The same was reserved under the open category. Pursuant to the aforesaid advertisement the petitioner submitted the application under the aforesaid scheme for allotment of KSK on 21.7.2006. It is also averred that at the time of the submitting the aforesaid form on 21.7.2006 the petitioner also submitted an affidavit dated 20.7.2006 of Mohar Pandey, who is the retailer of the aforesaid locality/ area within two kilometer. Consequently, an interview was conducted as per the policy and guidelines of the IOCL and a panel was finalized on 23.09.2016 in which one Sri Ranjan Kumar Gupta was placed at Serial No.1 and the petitioners namely Sri Javed Ahmad and Imtiyaz Ahmad (in the partnership) were placed at Serial No.2.;