LAWS(CAL)-2011-1-143

NEW GHAUSIA ENTERPRISE Vs. UNION OF INDIA

Decided On January 25, 2011
NEW GHAUSIA ENTERPRISE Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) We fail to understand as to why Mr. Bidyut Roy, learned Lawyer appeared on last occasion on behalf of Union of India has been sought to be disengaged by the railway authority. Any way, we welcome the appearance of Rajendra Chaturvedi, the learned Lawyer, who has filed vakalatnama. However, he will continue to appear as senior. The railway authority shall make all arrangements for his appearance and payment fees of Mr. Roy for today and also the appearance for the previous day.

(2.) Having heard both the learned Lawyers we could dispose of the appeal and the application dispensing with all the formalities today.

(3.) The writ Petitioner/Appellant approached the learned Trial Judge with a grievance that in spite of the valid agreement for renewal of the period of lease and having performed well during the contractual period its application for renewal was not considered. It was the defence of the Respondents that since the railway has taken a policy decision not to renew any subsisting contract for lease, the Petitioner has not been considered at all.