AWADH TRANSFORMERS PVT LTD Vs. CHAIRMAN, RAILWAY BOARD

JUDGEMENT

(1.) Heard Shri Shashi Nandan, learned Senior Counsel assisted by Shri Rahul Agarwal for the petitioner and Shri S.K. Srivastava, learned Counsel appearing for the respondents.

(2.) By this petition, petitioner has prayed for quashing the notice dated 10/6/2009, Annexure-1 to the writ petition by which the tender notice has been issued inviting tenders with regard to balance work of "Design, Supply, Erection, testing & Commissioning of 25 KV AC, Single phase 50 HZ Traction Overhead Equipments, Switching Stations, Booster Transformer Stations and LT Supply Transformer Stations". A writ of certiorari has also been prayed for quashing the notice dated 26/2/2009, Annexure-16 by which the termination notice has been issued for terminating the agreement dated 13/11/2008. A mandamus has also been sought commanding the respondents to allow the petitioner to work as per agreement awarded to him vide tender dated 29/8/2008 and further the respondents be directed to comply with the directions dated 13/4/2009 and 28/5/2009, issued by the higher authorities. Brief facts necessary to be noticed for deciding the writ petition are:

(3.) Learned Counsel for the respondents has informed that in pursuance of the letter of the Railway Board referred to above, the respondents have sent a letter dated 11/8/2009 informing the Railway Board reiterating its earlier decision to revoke the contract of the petitioner.