- (1.) Heard Shri Vijay Gautam, Advocate on behalf of petitioner and Shri Sudhir Bharti, learned counsel on behalf of respondent-Railway Authority.
(2.) Petitioners before this Court, who are two in number seek quashing of the tender notice dated 14.12.2012 published by Senior Divisional Commercial Manager, Northern Railway, Moradabad and further a writ of mandamus directing the respondents to permit the petitioners to run and manage refreshment room at railway station Hapur as per the existing license conditions/fee.
(3.) It is the case of the petitioner that the petitioner's firm has been providing catering services at railway station Hapur since 1975 while running the refreshment room at platform no.1. According to the petitioners the agreement has been renewed from time to time. It is stated that the petitioner no.2 is the power? of attorney holder of Smt. Noor Jahan Begum and he is authorized to conduct the proceedings on her behalf. I;