- (1.) Heard Dr. L.P. Mishra and Sri Vikas Singh, learned counsel for the petitioners, Sri HG.S. Parihar Senior Advocate assisted by Sri Ram Raj, learned counsel for opposite parties no.1 to 3 Sri Pankaj Srivastava and Sri Pratish Kumar, learned counsel for opposite parties no. 4 and 5.
(2.) By means of present writ petition, petitioners have challenged the notice/ order dated 16.12.2010, contained in Annexure no.1 to the writ petition, passed by opposite party no.2/ Director/ Catering Services, Indian Railway Catering and Tourism Corporation , New Delhi, by which one Sri S.B. Gosh Dastidar ( Ex. Vice Chairman RCT) has been appointed as Arbitrator to decide the dispute so far it relates to outstanding dues static units at platform no1 and platform no.2/3 , Charbagh Railway Station , Northern Railway Lucknow ( herein after referred to ' railway station').
(3.) Dr. L.P. Mishra, learned counsel for the petitioners while challenging the impugned order submits that on 14.2.2003, opposite party no.5/ Senior Divisional Commercial Manager, Northern Railway, Lucknow Division, Lucknow published an advertisement for award of two vending stalls at platform no.1 and Platform nos.2/3 of railway station. In pursuance of said advertisement, petitioners submitted their offer, subsequently the same was accepted by opposite party no.5 by 19.1.2004.;