RAM SUNDAR PRASAD SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In the instant writ petition the petitioner has prayed for the following reliefs:-

(2.) Petitioner and eight respondents alongwith others participated in bid for settlement of parking stand of Scooter/Motorcycle, Car/other four wheelers, auto (Vikaram), auto (Bajaj) at south side Karbigahiya of Patna Junction Railway Station for a period of three years.

(3.) Learned counsel for the petitioner submitted that there is an arbitrary decisions on behalf of the respondents in so far as the acceptance of bid with reference to the timing on 10/3/2023. Prima facie, it is too technical and the same cannot be adjudicated under Article 226. Therefore, we find that it is not proper to interfere with the decision of the concerned authority. However, in not entertaining the present petition would not be a hurdle in so far as the petitioner's grievance stated in Annexure-5 and Annexure- 5/1 dtd. 13/3/2023 and 20/3/2023 to be considered by the competent authority. The concerned authority/competent authority has failed to take any decision either accepting or rejecting the petitioner's claim. It is also submitted that in not awarding contract to the petitioner with reference to his bid, the respondent railway authorities have already put themselves into loss. These are all the materials information which is required to be taken note of by the competent authority before deciding the petitioner's grievance vide Annexure-5 and Annexures-5/1 dtd. 13/3/2023 and 20/3/2023.