UNION OF INDIA AND OTHERS Vs. MD. SAMIM AZAD
LAWS(SC)-2019-2-5
SUPREME COURT OF INDIA
Decided on February 01,2019

UNION OF INDIA AND OTHERS Appellant
VERSUS
Md. Samim Azad Respondents

JUDGEMENT

R.SUBHASH REDDY,J. - (1.) Leave granted.
(2.) This civil appeal is filed by the Union of India through the General Manager, Eastern Railway and others, aggrieved by the order of the Division Bench of Calcutta High Court passed on 31st August 2017 in F.M.A. No.878 of 2017.
(3.) The dispute relates to appointment of a halt contractor at the railway station. On instructions, we were informed by the learned Additional Solicitor General that there are three types of railway stations, viz., Block Station, Flag Station and Halt Station. Halt station, is a station where signalling system is not available and train stoppages are controlled by railway time table. Halt contractor is a contractor who is appointed by Railways to sell tickets (printed card tickets) on commission basis and as per the terms of the contract.;


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