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Judgment
Ritu Bahri, CJ
The short prayer of the petition, in this writ petition, is that vide agreement dated 05.02.2014, the petitioner was given the food plaza at Kathgodam Railway Station, and as per Clause 16.1.4 of the Catering Policy, 2010, the period of nine years could be extended for another three years on satisfactory performance, and payment of all dues and arrears.
The grievance of the petitioner is that he had made an application for extension of three years on 29.01.2024, and his application has been rejected for extension on 06.06.2024 without giving any reason as per Clause 16.1.4. of the Catering Policy, 2010.
The short prayer in this writ petition is that the petitioner has given a detailed representation on 06.06.2024 to the respondents (Annexure-15).
Notice of motion. Learned counsel, on asking of the Court, accepts notice on behalf of the respondents.
At this stage, this petition is being disposed of by giving a direction to respondent no.3 to decide the representation of the petitioner dated 06.06.2024 (Annexure-15) by passing a speaking order within a period of four weeks, and till the decision is made on the representation of the petitioner, no further tender will be floated.
It is further directed that till the decision is made on the representation of the petitioner, the petitioner is permitted to operate the food plaza.
In view of the above, the writ petition is disposed of.
Pending application, if any, also stands disposed of.