CHANDRAMANI SAHOO Vs. CHAIRMAN-CUM-MD, OSRT

JUDGEMENT

(1.) THIS is the second journey of the petitioners before this Court. In the earlier writ petition, i.e., W.P.(C) No.28642 of 2013, the petitioners prayed only to quash the tender call notice in respect of item no.44 for chartering of specific routes by the Orissa State Road Transport Corporation (in short "Corporation"). By order dated 16.01.2014, the said writ petition was disposed of with a direction to the opposite party no.1 to take a decision on the representation of the petitioners in accordance with law within two weeks from that date.

(2.) THEREAFTER , the General Manager of the Corporation has sent a letter on 21.3.2014 directing the petitioners to deposit the charter amount of 73% of payload from 25.1.2014 to September, 2014 and to deposit Rs.25,000/ - as security deposit. BKB

(3.) IN view of the same, the impugned demand of 73% of payload cannot be termed as illegal and arbitrary so as to warrant interference of this Court under Article 227 of the Constitution; as the same being on the realm of contract. The writ petition is dismissed.