Anubha Rawat Choudhary, J. - (1.) Heard the counsel for the parties.
(2.) It is submitted by the counsel for the petitioner that this writ petition has been filed for quashing the order contained in letter nos. CGM/V/SPA/15/06/208 and CGM/V/SPA/15/06/209 both dated 24.07.2006 (Annexure-3 to the writ petition) whereby the respondents unilaterally without any notice, without giving any opportunity of hearing to the petitioner reduced the lead distance of transportation work and correspondingly made reduction in the rate transportation in most arbitrary and unconstitutional manner.
(3.) Counsel for the petitioner submits that job of transportation of coal from various collieries at Sijua Area to Bansjora and Gararia Railway siding for the period 01.04.2005 to 31.03.2006 was granted and later on it was extended vide letter no. GM/V/SPA/15/06/120 dated 18.4.2006.;