Satyabrata Sinha, J. - (1.) The petitioner in this application has, inter alia, prayed for the following reliefs:- "(a) Writ/order direction in the nature of prohibition should not issue on the respondent Nos. 1 to 4 prohibiting them from exercising power by issuing the impugned letter marked as Annexure 'C' reviving the second fender for self-same purpose of Cycle/Motor Cycle/Scooter Stand at Asansol Station area during substance of first tender in the said area and the notice of second fender marked as Annexure 'A' which is unwarranted under the law. (b) Writ/order/direction in the nature of Mandamus should not issue on the respondents Nos. 1 to 4 rescind/cancel/withdraw the impugned second tender notice dated 6-11-1995 marked as Annexure 'A' and the impugned letter dated 11-9-1996 reviving the second tender marked as Annexure 'C' and to forbear them from giving effect and/or further effect to the same."
(2.) The fact of the matter lies in a very narrow compass.
(3.) The Railway authorities on or about 19.2.1994 issued a notice inviting tender for settling a Cycle/Motor Cycle and Scooter stand at Asansol Railway Station; pursuant whereto the petitioner submitted his tender. The Railway authorities having accepted the petitioner's tender, an agreement dated 8.7.1995 for a period of three years was entered into by and between the Union of India and the petitioner, in terms whereof the petitioner's tender for a sum of Rs. 4,32,000/- was accepted and he was to pay a sum of Rs. 1,44, 991 by way of yearly instalment.;