VIRENDRA PAL Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri R.K. Khanna, learned counsel for the petitioners and Shri Anand Tewari, learned counsel for the respondent-Corporation. Shri Pankaj Saxena appears on behalf of the respondent no. 7.

(2.) By means of the present writ petition, the petitioners seek for quashing of the order dtd. 9/1/2018 passed by the respondent No.4, Deputy General Manager, (LPG Sales), Indian Sub-Divisional Officer, Indian Oil Corporation, Bareilly, Area office, Bareilly.

(3.) Further prayers in the writ petition are as under:-