M MOHAMED AKBAR Vs. SENIOR DIVISIONAL COMMERCIAL MANAGER

JUDGEMENT

(1.) The case of the petitioner is as follows:

(2.) Mr.Ar.L.Sundaresan, learned Senior Counsel appearing for the petitioner would, at the outset, submit that the rejection of the petitioner's request for renewal of contract in terms of the Catering Policy of the year 2017 cannot be countenanced either in law or on facts for the simple reason that the original contract given to the petitioner was governed by the Catering Policy of the year 2010, which admittedly provides for renewal of contract for a further period of three years. In support of his contention, the learned Senior Counsel would draw the attention of this Court to Clause 16.1 of the Catering Policy of the year 2010, which is extracted hereunder:

(3.) The learned Senior Counsel would further submit that as the original contract has been governed by the Catering Policy of the year 2010 and on the basis of which, the petitioner had invested money, he would be governed by the Catering Policy of the year 2010, since what is sought by the petitioner in 2017 is only a renewal of contract in terms of the Catering Policy of the year 2010 and therefore, it is not open to the respondents to apply 2017 Policy.