ANIL KUMAR SRIVASTAVA-II, J. - (1.) Heard Shri Apoorva Tiwari, learned counsel for the petitioner, Shri Ratnesh Chandra, learned counsel for the opposite parties no.1, 2 and 3 and Shri C.B. Pandey, learned counsel for the opposite party no.6.
(2.) Petitioner has filed the writ petition for the following relief. (a) To issue a writ, order or direction in the nature of certiorari quashing the orders dated 20.10.2014, 07.10.2015 and revised marksheet dated 13/14.07.2015. (b) To issue a writ, order or direction in the nature of mandamus commanding the respondent no.1 to issue letter of intent in favour of the petitioner for setting up Kisan Seva Kendra at Karnaipur, Tehsil Bighapur, District- Unnao. (c) To issue such other orders, which this Hon'ble Court may deem just and proper in favour of the petitioner; and (d) allow the writ petition with costs.
(3.) Petitioner has challenged the order dated 20.10.2014 passed by respondent no.2 whereby a fresh evaluation of the site in respect of the allocation of Kisan Sewa Kendra at Karnaipur, Tehsil Bighapur, District Unnao and for preparation of fresh marksheets on the ground that no opportunity of hearing was provided to the petitioner while he was ranked at first position in the marksheet after the interview held on 17.8.2012.;