SUN SECURITY SERVICES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D.P. Borah, learned counsel for the petitioner. Also heard Mr. A. Barkataki, learned Standing Counsel for the Railway.

(2.) By filing this petition under Article 226 of the Constitution of India, the petitioner is challenging inter-alia, the letter dtd. 4/5/2016 issued by the Senior Coaching Deport Officer, whereby the work of "Pad locking of coaches at Guwahati and Kamakhya station, stick line Guwahati and Kamakhya, pit line Guwhati, New Guwahati and Kamakhya for a period of 2 years" has been rescined.

(3.) The case of the petitioner is that the petitioner was allotted the work of Pad locking of coaches at Guwahati and Kamakhya station, vide contract agreement dt. 25/9/2014 for a period from 26/5/2014 to 24/5/2016. Accordingly, the petitioner commenced the subject work. However, later on, the said work was terminated for which, the present writ petition has been filed.