FAST TRACK PVT LTD Vs. DIVISIONAL RAILWAY MANAGER

JUDGEMENT

(1.) Heard Mr.Vijay Narayan, the learned Senior Counsel for the appellant as well as Mr.P.T.Ramkumar, the learned Standing Counsel appearing for the first respondent and Mr.AR.L.Sundaresan, learned Senior Counsel for the second respondent and perused the materials available on record.

(2.) The Writ Appeal is directed against the order dated 18.09.2018 made in W.P.No.30001 of 2017 by the learned Single Judge. The Writ Petition came to be filed challenging the tender notification issued by the first respondent dated 008.2017 and for a consequential direction to the first respondent to call for fresh tender for parking and operation of call taxi stand at Moore market complex, Chennai Central.

(3.) The learned Senior Counsel for the appellant submitted that the first respondent issued the impugned tender notification fixing the reserve price at Rs. 2,17,89,945/- for a period of one year for operating the call taxi stand at Central Railway Station. The appellant quoted a sum of Rs. 60,00,000/-, whereas the amount quoted by the second respondent was Rs. 60,00,780/- and when the offer of both of them were not near the reserve price, the first respondent instead of calling for both the parties to the negotiation table, granted license to the second respondent enhancing the fee to Rs. 70,00,000/-.