BINDU DEVI Vs. GENERAL MANAGER

JUDGEMENT

(1.) The petitioner assails a writing dated March 28, 2017 by which the Railway Authorities has terminated the vending contract of the petitioner and had asked the petitioner to vacate within 48 hours from the date of receipt of the letter.

(2.) Learned advocate for the petitioner submits that, the petitioner is having a stall at the concerned railway platform. The petitioner had enjoyed the licence since 1995. He refers two documents which, according to him, will establish that, the petitioner had paid the licence fees upto 2016. He submits that, the petitioner had applied for renewal of the licence. The same has been rejected by the impugned writing without affording any opportunity of hearing and without giving any reasons. He refers to a circular dated March 15, 2017 of the Railway Authorities and submits that, the petitioner was covered by such circular and, therefore, the petitioner is entitled to renewal of the lease.

(3.) The Railway Authorities are represented.