- (1.) Heard Sri Shailesh Kumar Pathak, learned counsel for the petitioner, Sri Arvind Kumar Goswami, learned counsel appearing for the first respondent, Sri Sanjiv Singh, learned counsel for the second and third respondents, Sri Shashi Kant Upadhyay, learned counsel for the fourth respondent.
(2.) In leading Writ C No. 38463 of 2015, Jai Prakash Gupta (petitioner) has prayed for quashing the impugned order dated 4.6.2015 passed by the Executive Director, Indian Oil Corporation Limited, U.P. State Office-I, Gomti Nagar, Lucknow and the display mark sheet dated 7.8.2013 issued by the third respondent with regard to selection of Kisan Sewa Kendra at Parsauni Dixit (on Bhawani Chapar to Mairwa Road), Block Bankata, Tehsil Bhatpar Rani, District Deoria and for direction commanding the respondents to select him as a dealer of Kishan Sewa Kendra for the location in question.
(3.) In the connected Writ C No. 20195 of 2016 the petitioner has prayed for quashing of the impugned Letter of Indent dated 16.3.2016 issued by Senior Divisional Retail Sales Manager, Indian Oil Corporation Limited, Marketing Division, Gorakhpur in favour of respondent No. 4 subject to final outcome of Writ C No.38463 of 2015 filed by the petitioner.;