SAGAR RAJENDRA KUMAR MANGLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner with respect to the General Minor Unit (GMU) Stall No. 2 at Platform No. 1 of Sri Ganganagar Railway Station.

(2.) It is submitted that the Letter of Award dtd. 24/9/2019 was issued by the Divisional Officer, Bikaner, North-Western Railway, by way of which, the said catering stall was allotted in favour of the petitioner, which was subsequently extended till 6/7/2025, vide letter dtd. 11/5/2023, for the period during which the catering stall remained closed due to Covid-19, which has been considered as 'dies non' period.

(3.) It is submitted that this Court, on previous occasions, has granted relief in similar matters, wherein, extension has been granted beyond the 'dies non' period. Attention of this Court has been drawn to the order dtd. 7/3/2025, passed by the Predecessor Bench of this Court in W.P.(C) 2953/2025, titled as 'Sadeek Ali Versus Union of India and Ors.", wherein, further extension of 7 months has been granted to the petitioner therein. Attention of this Court has also been drawn to other similar orders passed in other petitions.