(1.) THE petitioner, had been awarded the contract for providing canteen service at the Lifecare Centre at SCB Medical College Hospital, Cuttack for a term that had expired on 30.10.2014, being aggrieved by the initiation of a process for fresh settlement, he seeks annulment of the concerned advertisement dated 17.01.2015.
(2.) WE have heard Ms. S. Patnaik, learned counsel for the petitioner.
(3.) THIS was followed by letter dated 04.12.2013 by the petitioner seeking extension of his terms for three years on the grounds as mentioned. It was thereafter that by the impugned advertisement, a fresh process has been initiated by opp. party No. 5 to award the work for running canteen, bakery, cyber cafe & xerox shop. As the petitioner's representation dated 21.01.2015 for further extension of his term did not meet with any positive response, he is before this Court seeking redress.