SR DIVISIONAL COMMERCIAL MANAGER Vs. SUNIT A SINGH

JUDGEMENT

(1.) With the consent of learned counsel for both the sides, we have taken up both the appeals for their final disposal.

(2.) Appellant Sunita Singh in L.P.A. No. 383 of 2014 (hereinafter to be referred to as the 'petitioner' only) through the medium of W.P.(C) No. 3368 of 2014 threw a challenge to a letter dated 19th of June, 2014, whereby she was directed to deposit bank guarantee equal to one year's license fee by 26th of June, 2014 failing which the Letter of Acceptance dated 16th of May, 2014 issued by Senior Divisional Commercial Manager, S.E.Railway, Chakradharpur, Respondent No.3 herein (for short South Eastern Railway), would stand cancelled, with a further prayer directing the respondents to allot her the contract/work of operation of Scooter/Motorcycle/Cycle Stand and Auto/Taxi/Car Parking Stand at Tatanagar Railway Station. She also sought quashment of re-advertisement of the said parking slot issued by the respondents.

(3.) It would be apt to have the brief facts of the case - Pursuant to the tender notice No. Com 75/Car Parking/Cycle Stand/TATA/14 dated 11.02.2014, the petitioner applied quoting the tender value at Rs.3,97,92,777/- as a license fee for three years as this contract was to be allotted for three years. The petitioner deposited security amount of Rs.17,84,290/- and submitted Solvency Certificate dated 21.02.2014 issued in her favour by Corporation Bank. The offer submitted by her was accepted by the respondents, as such Letter of Acceptance was sent to her in which she was required to furnish the following details :-