VAISHALI ENTERPRISES Vs. INDIAN RAILWAY

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned senior counsel as well as Mr. Aditya Prakash Sahay, learned Adocate representing the petitioners and Mr. R.K. Agarwal, learned counsel representing the Indian Railway Catering and Tourism Corporation Limited. With consent of the parties these Writ Applications are being disposed of under the heading "For Orders".

(2.) It appears that earlier when these writ applications came for hearing before learned co-ordinate Bench of this court, this court was given to understand that similar issues involved in CWJC No. 18565/2017 which is pending consideration before the Hon'ble Division Bench of this court. The learned co-ordinate Bench therefore directed for listing of these matters after disposal of CWJC No. 18565/2017.

(3.) Briefly stating, the Writ Applications have been preferred challenging the Commercial Circular No. 22 of 2017 dtd. 15/3/2017 issued by the respondent Railway Board whereby and whereunder Catering Policy, 2017 was issued. The petitioner(s) also challenged the E- Tender Notice No. IRCTC/EZ/C-242/Static Tender/RR- HJP/2017 dtd. 5/12/2017 by which Tenders were invited for operation of Refreshment Room at Hajipur Junction, Railway Station for a period of six months.