RAJEEV SINGHAL Vs. UTTARAKHAND TRANSPORT CORPORATION

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY means of this writ petition, the petitioner has sought a writ in the nature of mandamus commanding the respondents to renew the contract of the petitioner for further two years to run the canteen of Uttarakhand Transport Corporation (UTC) at Bus Station Roorkee and has further sought a writ in the nature of certiorari quashing the advertisement/auction notice dated 9-7-2012 pertaining to UTC, Canteen Roorkee Bus Station and also the order dated 6-7-2012, whereby direction was given to the petitioner to close the canteen from 31-7-2012.

(3.) LEARNED counsel for the petitioner has contended that as per clause 2 of the Contract Rules 2008, the advertisement has to be in two newspapers and the same shall also be pasted on the notice board 15 days prior to the auction date. In the case at hand, the advertisement published on 9-7-2012 is for auction sale on 17th July, 2012. The petitioner has annexed newspaper cutting as Annexure-7.