SUMANT YADAV Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Petitioner is aggrieved by the cancellation of the tender process dated 7.7.2016 in terms of Railway Board's FM Circular No.5 of 2016 dated 15.06.2016 (hereinafter referred to as 'the Circular').

(2.) It is the contention of the petitioner that although the tender was opened on 22.3.2016 with regard to both FSLR and RSLR parcel vans of 12041 Up & 12321 Up trains, the letter of allotment was issued in respect of RSLR parcel vans only and the issuance of the allotment letter was intentionally delayed in case of FSLR vans resulting in the cancellation of the tender process for the said FSLR vans wherein the petitioner was the highest bidder.

(3.) It is, accordingly, prayed that the impugned order of cancellation be set aside.