LAWS(MAD)-2006-12-321

P K SHEFI Vs. UNION OF INDIA (UOI); MANAGING DIRECTOR, INDIAN RAILWAY CATERING AND TOURISM CORPORATION LTD AND THE GROUP GENERAL MANAGER

Decided On December 28, 2006
P K Shefi Appellant
V/S
Union Of India (Uoi); Managing Director, Indian Railway Catering And Tourism Corporation Ltd And The Group General Manager Respondents

JUDGEMENT

(1.) These writ petitions have been filed challenging the tender notice dated Nil, so far as the petitioners unit at Villupuram Madurai, Tiruneiveli. Kovilpatti, Virudhunagar, Tuticorin and Trichy are concerned and the letter of the 3rd respondent dated 13.11.2006 issued in reference No. lRCTC/Catg./NDU/MDU/06 and the letter of the 3rd respondent dated 31.10.2006 issued in reference No. lRCTC/SZ/Tender/RR/Stalls/06.

(2.) The facts leading to these cases are as follows: