- (1.) BY the Court.:- Heard learned counsel for the petitioners and Dr. R.G Padia, Senior Advocate, assisted by Sri Prakash Padia for the respondents.
(2.) BOTH the writ petitions raise common questions of. law and facts and have been heard together. By consent of the parties, both the writ petitions are being decided by a common order. By Writ Petition No. 36582 of 2009 (hereinafter referred to as the first writ petition), the petitioner has prayed for quashing the order dated 24th June, 2009 by which order the Labour Contract Agreement/Licence between Bharat Petroleum Corporation and the petitioner has been terminated. A writ of mandamus has also been sought commanding the respondents to allow the petitioner to continue as licensee as per the existing terms and conditions and not to suspend the sales and supplies of retail outlet being run by the petitioner at Village Bhorsar on N.H.7, Mirzapur.
(3.) IN Writ Petition No. 36517 of 2009 (hereinafter referred to as the second writ petition) similar prayers have been made by the petitioner except one additional prayer, which is to the following effect: "(ii-a) to issue a writ, order or direction in the nature of certiorari quashing the clause 10 of the deed dated 11.9.2007 (Annexure-1 to the writ petition) by declaring it unreasonable, arbitrary and against the public policy." ;