RAJENDRA CHHAOCHHARIA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE facts and issues involved in these three petitions being identical, they are heard and decided concomitantly.

(2.) THE petitioners have filed these petitions being aggrieved by order dated 17.03.2010 passed by the Government of India, Ministry of Railways (Railway Board) as well as the demurrage and wharfage charges recovered from the petitioners between 17.03.2010 to 20.05.2011.

(3.) THE learned counsel for the respondents, per contra, submits that all grievances in respect of demurrage and wharfage charges are required to be decided in accordance with the rules regarding waiver of demurrage and wharfage charges, which have been notified by the Railway Board by Rates Circular No.39/2004, a copy of which has been brought on record as Annexure R-1 in W.P No.6473/2011.