LAWS(MPH)-2017-10-60

UTTAM PRAKASH Vs. UNION OF INDIA

Decided On October 30, 2017
Uttam Prakash Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard on the question of admission and interim relief.

(2.) The respondents invited a tender for allotment of shops allotted to the petitioners and the petitioners participated in the said tender process. Thereafter, they were directed to hand over the vacant possession of the shops/stalls but the petitioners were permitted to continue in the possession and they continued to deposit the license fee to the respondents.

(3.) The respondent No.1 came up with the new catering policy of 2010, whereby the entire catering services were taken back from the IRCTC and transferred to the Railway Administration. The said Policy was made applicable with immediate effect and all the circulars issued earlier have been suspended. Since, the petitioners were aggrieved by certain conditions of Policy of 2010 , hence they approached this Court by way of writ petitions. Vide order dated 02.09.2013, the writ petition was disposed of by direction to the respondent not to discriminate among similarly situated operators and also examine if the tri-parte agreement between the petitioner and respondent No.2 and 3 is necessary and if necessary, same be executed.