TRAVEL CITI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petition is filed to quash the order of the respondent dated 13.1.2010 in M/C580/RTSA/Travel City/10 and to direct the respondent to issue Reservation Tickets to the petitioner's travel Citi.

(2.) THE brief facts which are relevant for consideration herein are as follows: THE petitioner is an authorised licensee as Rail Travellers Service Agent of the Government for purchase of railway tickets and securing reservation on behalf of the passengers. For the said purpose, the petitioner entered into an agreement with the respondent and the latest agreement during the relevant period is dated 29.8.2006 for the period from 1.9.2006 to 31.8.2009 subject to certain terms and conditions. While so, some surprise check was conducted by the vigilance in the office of the petitioner and the same was followed by the notice dated 8.12.2009 pointing out 2 irregularities as if the petitioner's staff demanded excess amount as service charge in addition to permissible service charge from two passengers for the journey from Coimbatore and Madurai and the petitioner failed to maintain the register indicating certain particulars as per cl.10 of the agreement. THE notice was issued as to why the agreement should not be terminated for breach of the terms of the agreement. THE same was also followed by the final order dated 13.1.2010 in and under which the agreement was terminated with immediate effect and the petitioner has been directed to surrender ID card of the staff who are in charge of purchasing tickets on behalf of the passengers. THEreafter, the petitioner has on 23.1.2010 sent his explanation with regard to 2 irregularities referred to in the notice dated 8.12.2009 with further request to withdraw both the notice dated 8.12.2009 and order dated 13.1.2010 and finding no response from the respondent, the petitioner has approached this court by way of the present writ petition questioning the propriety, validity and enforcebility of the final order dated 13.1.2010 passed by the respondent.

(3.) I have heard the rival submissions made on both sides.