REKHA PURBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ application has been preferred for issuance of a writ in the nature of a writ of certiorari to quash the work order dated 03.07.2017 issued by the Commercial Rail Manager, Eastern Central Railway, Samastipur vide letter no. C/536/Taxi Stand/Darbhanga/2017 (Annexure '3' to the writ application) addressed to the respondent no. 6 by which the respondent no. 6 has been granted licence to collect parking charges at Darbhanga Station for Taxi/Motor Car/Tempo during the period 06.07.2017 and 05.07.2020.

(2.) By filing I.A. No. 3055/2018, petitioner has sought to amend the relief portion in the light of the order dated 19.02.2018 passed in this case but a perusal thereof would show that in fact there is no substantial addition or modification in the relief portion.

(3.) The petitioner then filed I.A. No. 7821/2018 seeking a stay of the work order granted by the respondent authorities to respondent no. 6 to operate the parking area of the Railway Station. I.A. No. 7822/2018 has however been filed for addition of the following relief in the writ application:-