PRADEEP KUMAR JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) These four petitions raise common issues and, therefore, they are being disposed of together. The writ petition No.2828/2006 titled Pradeep Kumar Jain v Union of India and Ors raises an additional issue wherein the termination of the licence agreement on the part of the respondents has also been challenged.

(2.) All the petitioners, by separate allotment letters, were alloted space for installation of STD/ISD/PCO booths at different Railway Stations in Delhi.

(3.) The allotments of space were made by Northern Railways in all the cases. Consequent upon the allotment letters which were individually issued to the petitioners licence agreements were entered into with them. The essential features of the licence agreements were that they were to be for one year each and that, in case, of breach of any of the conditions, the Northern Railways had the right to terminate the same during the tenure of the licence. Even otherwise, if the Northern Railways required the space for their own purpose, they could terminate and cancel the licence.