PRAVESH KIRANA STORES, SANTOSH RANI MARKET OPPOSITE DHYAN CHANDRA STADIUM SATISH NAGAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) Petitioner, Smt. Nupur Patpatiya, proprietor of M/s Pravesh Kirana Stores, Santosh Rani Market opposite Dhyan Chandra Stadium, Satish Nagar, Jhansi has preferred this writ petition for a direction to the respondents to transfer the licence/agreement for catering Miscellaneous Stall at Platform No.4/5 Jhansi Railway Station, North Central Railway, Jhansi in the name of the petitioner. It has also been prayed that the respondents may be directed to consider renewal of petitioner's Catering agreement for Miscellaneous Stall at Platform no.4/5 Jhansi Railway Station, North Central Railway, Jhansi in pursuance of Clause 7.1 of the Commercial Circular No. 65 of 2012 dated 2.11.2012.

(3.) Brief facts of the case are that the petitioner is Catering and Vending contractor with the Indian Railways. The petitioner has been running the aforesaid Miscellaneous Stall allotted to late father-in-law of Sri Parvesh Chandra on 17.12.2008 at Platform No.4/5 Jhansi Railway Station on a licence fee of Rs. 77,600/-. It is stated that an agreement was entered into between the petitioner's firm and the Railways on 26.3.2009 for a period of five years. The licence was renewed from time to time and lastly on 27.3.2014 up to 31.3.2015 on an application of Sri Pravesh Chandra. It was then extended for a period of six months from 1.4.2015 to 30.9.2015.