SATENDER KUMAR S/O. LATE SH. PYARE LAL PROP. PRAYE LAL AND SONS VENDING CONTRACTOR AND ORS. Vs. UNION OF INDIA (UOI) SERVICE TO BE EFFECTED THROUGH SECRETARY, MINISTRY OF RAILWAYS GOVERNMENT OF INDIA,

JUDGEMENT

(1.) ALTHOUGH the Petitioners have made three prayers in the writ petition, during the course of submissions learned Counsel for the Petitioners confined the writ petition to only one prayer for an appropriate writ quashing Tender No. 2008/NR/NWR/02 and the steps initiated pursuant thereto for allotment of stalls occupied by the Petitioners in the North Zone railway stations.

(2.) PETITIONERS No. 1 to 10 belong to reserved categories such as Scheduled Caste, Other Backward Castes, women, minorities, widows, etc. Petitioners No. 11 to 15 belong to the general category. All the Petitioners are licencees of stalls in railway stations in the North Zone.

(3.) ACCORDING to the Petitioners, they have all been licencees of their respective stalls for the last several decades and there is no reason why their licences should now be terminated and the stalls auctioned.