FAIRFEST MEDIA PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed for issuance of a writ of mandamus against respondent No. 1 to consider the petitioners for endorsement/ approval for Travel and Tourism Fair 2000 (for short TTF) being organised on the basis of the tender notice issued by respondent No. 1 and for issuance of a further writ for setting aside the bid dated 22nd April, 1999 settled in favour of respondent No. 3 for organising India Tourism Week-2000 and for quashing the appointment of respondent No. 3 as Event Manager.

(2.) The pleas raised in the petition arise out of the tender notice which is filed an Annexure-P 17. The said notice reads as follows :

(3.) The tender document was supplied to the eligible parties including the petitioners and respondent No. 3 and is filed an Annexure-P 19 to the writ petition. The conditions as enumerated therein may also be reproduced as under: