FOOD CORPORATION OF INDIA Vs. ABHIJIT PAUL

JUDGEMENT

(1.) This appeal is filed by the original respondents. They have challenged the judgment of the learned Single Judge dated 14th July, 2017 in WP(C) No.1373/2016. We have heard learned counsel for the parties for final disposal of the appeal.

(2.) This appeal arises in following backgrounds :

(3.) According to the petitioner, there were several escalations in the price of diesel during the contract period on account of which the petitioner was entitled to the revision of rate of transportation on each such occasion. The petitioner made a demand for revision of the contract rate under a letter dated 11th October, 2014. The FCI did not grant the rate revision to the petitioner. The petitioner thereupon made a demand of Rs.21,48,897/- from FCI under a letter dated 22nd November, 2016. Since the FCI did not make the payment, the petitioner filed the said petition.