Rakesh Tiwari, J. - (1.) Since the facts and controversy involved in these writ petitions are the same, they are being disposed of by a common judgment.
(2.) Heard Sri Anil Tiwari, learned counsel for the petitioner, Sri M.K. Sharma, learned counsel for the respondents and perused the record.
(3.) These writ petitions have been preferred by the petitioner for quashing the impugned notices dated 5.10.2015 namely, applications inviting Notification Nos. 45/1 -45/06 and 46/1 -46/14 issued by the Senior Divisional Commercial Manager, North Central Railways, Allahabad so far as it relates to Unit Nos. NYN/IS/04/01 & MNQ/M -01/01 as mentioned at sl. Nos. 3 & 4 in the aforesaid notifications. It has also been prayed that the respondents may be directed to consider the renewal of the licence of the petitioner as per the term of Catering Policy, 2010.;