CREST FACILITY MANAGEMENT Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel Sri.Abhinay Y.T. for respondents present. Perused the writ petition papers.

(2.) On perusal of the writ petition papers, it is seen that the petitioner is before this Court questioning the correctness and legality of communication/Annexure-G bearing No.B/C.79/CS-39/KJM and BNC/GMU/CFM/2019 dtd. 5/4/2019, whereby the petitioner was debarred from participating in any Catering contracts of the Indian Railways.

(3.) The respondent-Railways invited tenders for Housekeeping, Catering and Loading Unloading support services and the petitioner was one of the successful tenderers in pursuance of the tender notice dtd. 31/7/2018 in so far as catering services is concerned. Even though the petitioner's tender was accepted, on the ground that tenderer/petitioner failed to execute the work, the petitioner was debarred under the impugned letter dtd. 5/4/2019 vide Annexure-G. A perusal of Annexure-G impugned letter dtd. 5/4/2019 would not indicate issuance of any notice before debarring the petitioner from participating in any of the contracts of the Indian Railways.