SRIJAGADISH TRAVELS Vs. DIRECTOR NATIONAL REMOTE SENSING AGENCY

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and Sri C.V. Rajeev Reddy, learned Standing Counsel for the respondents. At their request the matter is taken up for hearing and disposal at the admission stage. Rule Nisi.

(2.) The petitioner in the instant writ petition prays for issuance of a Writ of Mandamus declaring the action of the respondents in not extending the contract of the petitioner for a period of one more year pursuant to the satisfactory certificate dated 04-11-1999 issued by the second respondent herein as illegal and contrary to law.

(3.) The petitioner entered into a contract with the first respondent for supply of six Tata Sumo Vehicles on hire basis. The contract period was for a period of two years commencing from 01-04-1998. Admittedly the contract has come to an end. The petitioner herein relies upon clause (D) of the contract and contends that since his performance is satisfactory/as certified by one of the authorities of the first respondent, he is entitled for extension of contract.