LAWS(CHH)-2018-8-28

PRAVIN JOSHI SECURITY AGENCY Vs. DIRECTOR GENERAL RESETTLEMENT, DIRECTORATE GENERAL RESETTLEMENT GOVERNMENT OF INDIA

Decided On August 07, 2018
Pravin Joshi Security Agency Appellant
V/S
Director General Resettlement, Directorate General Resettlement Government Of India Respondents

JUDGEMENT

(1.) Petitioner, a proprietorship firm, runs a security agency. They had a valid licence under the Private Security Agencies (Regulation) Act, 2005 (hereinafter referred to as the Act, 2005).

(2.) Since the petitioner is an ex army man, he is also empaneled with the Director General of Resettlement, which has its own advantages when it comes down to award of contract in Public Sector undertaking, because sponsorships are provided by the Director General of Resettlement and based on these sponsorships and successful bidding, contract is awarded for providing private security.

(3.) The petitioner was one of the sponsored agency and based on the sponsorship, they have been awarded contract for a period of 2 years by Power Grid Corporation of India Limited. The contract was to subsist till 14.01.2019.