- (1.) Heard the learned counsel for the petitioner and the learned counsel appearing on behalf of the Indian Oil Corporation and perused the record.
(2.) The is writ petition has been filed for the following relief: "To issue a writ, order or direction in the nature of certiorari quashing the oder dated 16.2019 passed by the respondent no.3 (Annexure -13 to the writ petition)."
(3.) By means of the present writ petition, the petitioner has challenged the order dated 16.10.2019 passed by the respondent no 3, Chief Divisional Retail Sales,Manager, Indian Oil Corporation Ltd. Bareilly Divisional Officer, Bareilly, whereby the representation of the petitioner dated 24.9. 2018, has been rejected by the said authority.;