Karnataka High Court
South Western Railway Catering vs The Union Of India on 6 March, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 06TH DAY OF MARCH, 2019
BEFORE
THE HON'BLE MR.JUSTICE ALOK ARADHE
WRIT PETITION NO.2993 OF 2019 (GM-TEN)
BETWEEN:
SOUTH WESTERN RAILWAY CATERING
CONTRACTORS ASSOCIATION (REGD.)
NO 14 Y, 1ST FLOOR, 16TH MAIN,
3RD BLOCK, RAJAJINAGAR,
BENGALURU - 560010
REPRESENTED BY ITS
GENERAL SECRETARY
V.S.MANOGAR S/O LATE D.S.VITAL. ... PETITIONER
(BY SRI MOHAMMED TAHIR.A., ADVOCATE)
AND:
1. THE UNION OF INDIA
MINISTRY OF RAILWAYS
NEW DELHI -110001
REPRESENTED BY ITS SECRETARY
2. THE CHAIRMAN, RAILWAY BOARD
MINISTRY OF RAILWAYS,
NEW DELHI - 110001
3. INDIAN RAILWAY CATERING TOURISM
AND CORPORATION LTD (IRCTC)
CORPORATE OFFICE AT 11TH AND
12TH FLOOR, STATEMENT HOUSE,
2
BARAKHAMBA ROAD,
CONNAUGHT PLACE,
NEW DELHI - 110001
REPERSENTED BY ITS
MANAGING DIRECTOR
GROUP GENERAL MANAGER/
PROCUREMENT
4. INDIAN RAILWAY CATERING
AND TOURISM CORPORATION,
REGIONAL OFFICE SITUATED
AT 2/2, DR.RAJKUMAR RAOD,
4TH BLOCK, RAJAJINAGR
BENGALURU - 560010
REPRESENTED BY ITS
REGIONAL MANAGER. ... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR
RELEVANT RECORDS PENDING ON THE FILE OF
RESPONDENTS AND QUASH THE IMPUGNED TENDERS BID
DATED 22.01.2019 AND 23.01.2019 FOR PROVISION OF ON-
BOARD CATERING SERVICE IN MAIL/EXPRESS/SUPERFAST
TRAINS AND OTHER TRAINS ISSUED BY THE IRCTS/R-3
ANNEXURED AND MARKED HEREWITH AS ANNEXURE-C AND
C1 RESPECTIVLEY, BY TREATING IT AS UNJUST, UNFAIR AND
ULTRA VIRES.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
3
ORDER
Sri Mohammed Tahir, learned counsel for the petitioner.
2. Learned counsel for the petitioner has filed a memo seeking withdrawal of the writ petition.
3. The aforesaid memo is placed on record. Accordingly, writ petition is dismissed as withdrawn.
Sd/-
JUDGE dh