SUVARNA KARNATAKA RAILWAY CATERING VENDORS ASSOCIATION (R) REGD. Vs. CHAIRMAN THE RAILWAY BOARD, THE MINISTRY OF RAILWAYS, RAIL BHAWAN

JUDGEMENT

(1.) The petitioner/Suvarna Karnataka Railway Catering Vendors Association (R) (hereinafter referred to as 'the Association' for short) is knocking at the doors of this Court seeking quashment of E-Open Tender for the provision of onboard catering services in trains for a period of 5 years extendable by another two years and also for quashment of several conditions in the addendum to the Catering Policy of 2017 dtd. 14/11/2023.

(2.) Heard Sri M.G.Kumar, learned counsel appearing for the petitioner and Sri Tushar Mehta, learned Solicitor General of India appearing for the respondents.

(3.) The facts, in brief, germane are as follows:-