V.K. RAJANI Vs. GENERAL MANAGER

JUDGEMENT

(1.) EXHIBIT P1 is a copy of the agreement executed by the petitioner and the respondents wherein Clause 8.1 therein reads as follows:

(2.) THEREFORE the the proper remedy in case of disputes is to file an application for reference and an Arbitrator will have to be appointed by the General Manager.

(3.) VARIOUS contentions have been raised in the Writ Petition and the learned Standing Counsel for the Railways submitted that in the light of Clause 8.1, the petitioner has got an alternate remedy to seek for arbitration.