D. PRASANNAKUMAR Vs. THE CHIEF COMMERCIAL MANAGER

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) Heard learned counsel for the petitioner and the learned Standing Counsel for the respondents.

(3.) Petitioner is a licencee of a single catering store at Ernakulam Junction Railway Station. He contends that he was entitled to extension of licence in terms of the directions of the Apex Court in Senior Divisional Commercial Manager, South Central Railways and Others v. S.C.R. Caterers, Dry Fruits, Fruit Juicestalls Welfare Association And Another [(2016) 3 SCC 582]. He was the licencee of the premises as on the date when the said judgment was rendered. It is stated that Exhibit P4 commercial circular was issued on 15.3.2017 directing renewal of licences for refreshment room, catering stall or kiosk of persons with only one such licence, without undergoing the auction procedure. It is stated that though the petitioner submitted Exhibit P5 representation, the same was not considered and auction was conducted. The petitioner approached this Court and Exhibit P6 judgment was rendered directing the respondents to permit the petitioner to continue till the tender proceedings are finalised. The petitioner now seeks renewal of the licence in terms of Exhibit P4 circular.