K CHANDRASEKHAR Vs. REGIONAL MANAGER APSRTC CUDDAPAH

JUDGEMENT

(1.) The petitioner is running a Soda and Cool drink stall in Rajampet bus station. It is under the administrative control of the respondent herein. The petitioner has been awarded a licence for a period of three years commencing from 1-4-1999 to 31 -3-2002 on payment of a monthly licence fee of Rs.8,009/-. Under the terms of agreement governing the relationship between the parties dated 30-4-1999 there are incorporated various rights and obligation of the respective parties.

(2.) By the order of the respondent dated 24-2-2001, the licence awarded to the petitioner has been terminated with immediate effect and the security deposit lying in credit with the Corporation has been directed to be forfeited after adjusting the licence fee due from the petitioner to the Corporation. This order has been passed on the ground that a notice dated 21-12-2000 has been served on the petitioner for breach of the terms and conditions set out in the deed of licence and that despite receipt of notice, the petitioner neither offered explanation nor improved the performance i.e., payment of licence fee without any dues.

(3.) After termination of the licence in favour of the petitioner, the respondent is stated to have issued a tender notification dated 3-3-2001 calling for tenders in respect of the Soda and Cool drink stall for which licence has been granted to the petitioner, as already stated.