HARISH BHARARA Vs. UOI

JUDGEMENT

(1.) THE petition impugns:

(2.) NOTICE of the petition was issued and vide order dated 29.08.2008 which continues to be in force, the parties were directed to maintain status quo with respect to the MSUs installed by the petitioner. Pleadings have been completed and the counsels have been heard.

(3.) ACCORDING to the petitioner also, notwithstanding the aforesaid the mean commencement date of the contract was not fixed and the validity of the term of the contract wrongfully communicated in the letter dated 24.03.2006 as of one year till 22.3.2007 only, was not corrected by the respondent Railways inspite of request of the petitioner. Significantly, the petitioner has not filed the letter dated 24.03.2006 or its copy.