RAM BABU YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the instant case challenges inter alia, the punitive charges imposed by the respondent railway authorities on the ground of an alleged declaration by preparing two manifests for a single loading point destined for two different terminals.

(2.) Apropo the facts of the case is that the petitioner is the sole proprietor of a firm namely, M/s. Maa Kali Enterprise, 140/H/6, Beliaghata Road, Kolkata-15 and is engaged in the business of transportation of goods through railways across the country.

(3.) The petitioner has participated in various tender process of the railway respondent authorities and has been awarded with the leasing of the several parcel vans. The petitioner has been awarded with a compartment of 3.9TF/B Van Ex-Sealdah (SDAH) to New Delhi (NDLS) for four days a week @ Rs.43800.00 per trip with the permission to load and unload at Kanpur Central (CNB) for a period of five years with effect from November 4, 2018 to November 3, 2023.