Yogendra Kumar Srivastava - (1.) Heard Sri D.S.P. Singh, learned counsel for the petitioner, Sri Shailendra Sharma, learned counsel for the respondent no. 5, Smt. Archana Singh, learned counsel for the respondents no. 2, 3 and 4 and learned ASGI who has accepted notice on behalf of the respondent no. 1.
(2.) The present petition seeks to challenge the letter of intent dated 23.9.2011 and the field verification report and also the consequential orders passed in favour of the respondent no. 5 pursuant to the advertisement dated 28.6.2006 issued by the respondent nos. 2, 3 and 4 for setting up of a Kisan Sewa Kendra at Village Chakauth Pargana Ghosi Tehsil Madhuvan District Mau. Further, relief has been sought for a direction to adopt the process of field verification for appointment of the petitioner on the basis of the aforesaid advertisement.
(3.) The facts of the case in brief are that an advertisement dated 28.6.2006 was issued by the Indian Oil Corporation Ltd. for setting up of a Kisan Sewa Kendra at different locations including the location at Village Chakauth Pargana Ghosi Tehsil Madhuvan District Mau in which a merit list was prepared after due selection process, wherein the petitioner had been placed at rank no. 3 whereas one Mina Rai was at rank no. 1 and the respondent no. 5/Smt. Girija Sharma was at rank no. 2.;