GANGADHAR DEWAN Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner Shri Gangadhar Dewan, stating himself to be the proprietor of the firm "M/S Mahesh Kumar & Brothers" and being registered as Wet Canteen Contractor with the respondents, has filed this writ petition seeking the following reliefs: -

(2.) The petitioner has claimed the reliefs aforesaid with reference to the facts that he was managing the Wet Canteen and Grocery Shops of the respondents since long and in the last, entered into an agreement on 01.04.2014 (Annexure II) for running and managing the Wet Canteen and Grocery Shop at Headquarters Manipur Range, Assam Rifles; and that he had been carrying on the work under the agreement so executed between the parties without any cause of complaint.

(3.) According to the petitioner, though the earlier Guidelines for the functioning of Non CSD/Ancillary Shop provided that the period of such agreements shall be of two years but then, the operating procedure was amended on 17.12.2015; and the following clauses came to be substituted in paragraphs 4 (a), (b) and (c):-