- (1.) Heard Sri Balram Yadav, learned Counsel for the petitioner, Sri Ratnesh Chandra, learned Counsel for the Indian Oil Corporation Limited and Sri Raj Priya Srivastava, learned Counsel for opposite party no.5.
(2.) Initially, the petitioner assailed the order dated 30.10.2013 passed by the General Manager, Retail Sales, Indian Oil Corporation Limited, U.P., Lucknow (opposite party no.2) along with communication letter dated 11.11.2013 and also sought quashing of the select-list prepared on the basis of the marks awarded to Smt. Usha Devi (opposite party no.5). The petitioner has further prayed for a direction to the opposite parties to consider and allot Kisan Sewa Kendra (Retail Outlet) in Block Jalalpur, Location Kannupur, District Ambedkar Nagar to the petitioner.
(3.) During the pendency of the writ petition, the petitioner preferred C.M. Application No.114316 of 2014 for amending the memo of writ petition, grounds and prayer, which was allowed vide order dated 29.08.2016. By way of said application, the petitioner made following amendment in the relief clause:- "i(a). Issue a writ, order or direction in the nature of certiorari quashing the impugned mark-sheet dated 24.09.2014 along with letter dated 10.10.2014 issued by opp. Party No. 4-a, as contained in Annexure No.10 to the writ petition.";