SANJAY YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) As common questions of law and fact are involved in the matter, both these petitions are being decided by this common order. For the sake of convenience, documents, pleadings and material available in W.P. No. 6260/2012 is being referred to in this order.

(2.) Petitioner was given a contract for the purpose of establishing, running and maintaining the cycle and scooter stand in the Katni Railway station down side. The agreement was entered into between the parties and the contract was granted to the petitioner in pursuance to the said agreement Annexure P/4. However, as the contract has been terminated and thereafter petitioner is black listed and the security amount deposited by the petitioner is also forfeited, both these petitions are filed by the petitioner.

(3.) In W.P. No. 6260/2012 challenge is made to the order Annexure P/1 dated 30th May, 2011 by which the contract of the petitioner is terminated and a direction is issued, black listing the petitioner. Similarly in W.P. No. 6258/2012 challenge is made to order dated 27.3.2012 Annexure P/1 by which the security amount deposited by the petitioner to the tune of about Rs. 3,71,000/- is forfeited. As challenge to both these orders are made on common grounds, both these petitions are being decided by this common order.