GALAV FOODS Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner impugns letter dtd. 29/12/2021, whereby the contract agreement of catering Stall No.3 at Platform No.2/3 in Saharanpur Railway Station has been terminated alongwith forfeiture of security money and license fee.

(2.) As per the petitioner, license was awarded to a proprietorship firm, of which the father of petitioner, Bheem Singh, was the sole proprietor.

(3.) It is contended that on 16/8/2016, a master license agreement was executed with the initial term of the license being five years, which could be renewed for the further period of three years based on satisfactory performance.