ARUN KUMAR AGARWAL Vs. SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) Proceedings dated 30.09.2019 of the 3rd respondent - Divisional Railway Manager, South Central Railway rejecting the Application of the petitioner for transfer of licence of his mother in his favour in respect of Catering Stall on PFNo.1 middle at PARLI Railway Station immediately, on the ground that the competent authority has not accepted for transfer of licensee, is challenged in this Writ Petition.

(2.) The brief facts are:

(3.) Originally, the licence was granted in favour of the father of the petitioner viz. Chiranjilal Agarwal by the 1st respondent for running a canteen in Parli Railway Station, after whose death, the licence was transferred in favour of his mother Smt. Vimala Devi vide proceedings dated 08.04.2004 of the 3rd respondent, which, thereafter, was renewed from time to time up to 20.10.2019. It is stated, after the death of the mother of the petitioner, he sought transfer of licence in his favour vide Application to the 2nd respondent dated 10.01.2019, pursuant to which, the Assistant Commercial Manager had addressed the letter dated 14.02.2019 to submit the necessary documents therefor, which was also complied with. But however, through the impugned proceedings, the 3rd respondent advised the petitioner to close the canteen, even before the expiry of the licence period, that too without assigning any reasons. The petitioner therefore, addressed the letter dated 14.10.2019 to the 3rd respondent requesting to transfer the licence in his favour, but there is no response.