RAMA RANJAN PRASAD SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BOTH the writ applications are taken up together as the issues involved are common to both.

(2.) THE petitioners have prayed for issuance of a writ of mandamus directing the respondents to provide stalls to the petitioners in the light of Clause 3.2 under heading Infrastructure of the Railway Board's Revised Catering Policy 2005 No. 2005/TG/III/600/5 dated 21.12.2005. The petitioners have also prayed for quashing the tender issued by Indian Railway Catering and Tourism Corporation Ltd. (hereinafter to be referred to as 'IRCTC') dated 6.7.2009 contained in Annexurre -4.

(3.) THE petitioner of Ist case runs 12 trolleys on platforms of Muzaffarpur Railway Station since July, 1996, under valid licences. Their licences have been renewed time to time up to 2003. The petitioners of C.W.J.C. No. 10504 of 2009 also run trolley stalls at different railway stations.