SRI.P.RAVINDRAN Vs. THE DIVISIONAL RAILWAY 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 was awarded licence to operate a Catering and Bakery Stall (TVC/080) on Platform No.2/3 and a Catering Stall (TVC/082) on Platform No.4/5, both in Ernakulam Junction Railway Station. Though the period of licence prescribed was five years, it was subsequently extended. In the meantime the petitioner submitted Exhibit P3 letter to the 2nd respondent requesting that Stall No.TVC/080 may be closed with effect from 31.3.2018. The petitioner submitted Exhibit P4 request for permission to continue to operate the remaining stall in terms of Exhibit P6 commercial circular, but the same was rejected and auction was conducted in respect of the stall. The petitioner approached this Court and an interim order directing that Exhibit P5 tender proceedings will be subject to result of the writ petition was passed.