VINEET KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) PRESENT writ petition has been filed primarily seeking a direction to restrain respondent nos. 2 and 3 from terminating/cancelling the petitioner 's allotment of STD/ISD/PCO booth at Railway Yatri Niwas, New Delhi. Petitioner also challenges the policy/guidelines/notification No. 2000/TG/IV/10/P/STD/PCO dated 20th October, 2009 issued by the Railway Board.

(2.) THE relevant facts of the present case are that petitioner is a physically handicapped person who had been allocated an STD/ISD/PCO booth by respondent no. 2 in Delhi in 1997.

(3.) IT is pertinent to mention that agreement between the parties not only contains an arbitration clause but also permits the respondent no. 2 to terminate the same after giving a thirty days notice.