MANAGER SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned for the petitioner and respondents.

(2.) This petition has been filed for appointment of independent/impartial arbitrator for an amicable settlement of the dispute between the parties in respect of two agreements dated 24.1.2008.

(3.) The claim of the petitioner is that he deposited the security money of Rs. 25,000/- to the Railway Administration and he further spent Rs. 2,50,000/ (Rupees two lakhs fifty thousand) towards establishment, which include space arrangement, hiring personnel etc. at Danapur, Barauni and Kamakhya, for carrying out the transaction as per agreements to load goods at Danapur on the train i.e. 3248 Dn. Express Danapur to Kamakhya, and unload the same at Kamakhya and the same was allowed by the Railways.