GURDAS RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) IN the above captioned first writ petition, the relief sought is to regularize petitioners as commission vendors, whereas in other writ petitions a mandamus sought by petitioners to respondents, is to absorb petitioners as commission vendors in Group 'C' posts and to quash Circulars of 4th February, 2003, 20th November, 2003 and 1st January, 2004 and tender notice (Annexure P-3).

(2.) A direction is also sought to respondents by petitioner � Gurdas Ram and others to strictly implement comprehensive departmental catering at Delhi/New Delhi in accordance with Railway Board's Policy Letter of 29th December, 1979 and to terminate the services of private contractors and their stalls be offered to existing commission vendors, according to seniority.

(3.) IN the year 1998, respondents had taken note of decreased sale of snacks on stalls/trolleys at New Delhi Station and had issued notices to some of the commission vendors as to why their service at the stalls/trolleys should not be terminated on account of decrease in sales and had simultaneously invited applications for deputing two commission vendors at one such stall/trolley to work at existing stalls on the Railway Platform on 12 hours basis and this had brought petitioner � Gurdas Ram and others to court. Respondent's Comprehensive Departmental Catering Policy of December, 1979 had mandated that no contract for sale of edibles should be awarded to private contractors.