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Judgment
3 paragraphs · 96 words
SACHIN DATTA, J. (ORAL)
1.
The present petitionshave been filed by the petitioners impugning Clause 11 of the Commercial Circular No.20 of 2017 (“Catering Policy 2017”) dated 27.02.2017, issued by the Railway Board.
2.
Considering that a batch of petitions seeking identical prayer/s has been dismissed by this court vide judgement dated 30.05.2024 in W.P.(C) 6771/2024 and connected matters, the present petitions are also disposed of in terms of the said judgement. The petitioners shall vacate the catering units in question within the same time period, as granted to the petitioners in the aforesaid batch matters.