SHABAZ ALAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit of service filed in Court is taken on record.

(2.) Main grievance of the petitioner is with regard to the termination of an existing operator through the invitation of a new tender.

(3.) It is contended that the termination is arbitrary, stemming solely from the conversion of IFC rake model to new LBH rakes.