LAWS(MAD)-2019-2-171

P.K.SHEFI Vs. UNION OF INDIA

Decided On February 18, 2019
P.K.Shefi Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Since the parties and the issue involved in these writ petitions are one and the same, these writ petitions have been taken up for hearing together and this common order is being passed.

(2.) The petitioner seeks to quash the Letters of Award of contract issued by the fifth respondent to the sixth respondent in these writ petitions pursuant to the tender notification dated 24.09.2018 and consequently to direct the respondents 1 to 5 to grant temporary license on nomination basis to the petitioner for providing Train Side Vending (TSV) services in various sections in Southern Railway and South Western Railway.

(3.) The facts, which are necessary for better appreciation of the case, in a nutshell, are as follow :