Vivek Kumar Birla, J. - (1.) Heard Sri S.K. Shukla, learned counsel for the petitioner, Sri R.K. Singh, learned counsel appearing for the respondent-Corporation and Sri Arvind Kumar Goswami, learned counsel appearing for the respondent no. 1.
(2.) Pleadings have been exchanged between the parties and with the consent of learned counsel for the parties, present petition is being decided at this stage itself.
(3.) Present petition has been filed seeking quashing of the impugned orders dated 21.11.2014 passed by the respondent no. 2-General Manager, Food Corporation of India, Gomti Nagar, Lucknow and the order dated 25.11.2014 (wrongly mentioned in the prayer clause as 1.11.2014) passed by the respondent no. 3-Regional Manager, Food Corporation of India, district officer IIIrd Floor, Vikas Manzil, Moradabad.;