HARIOM PROJECT PRIVATE LIMITED Vs. MILITARY ENGINEER SERVICES

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order dated 22.04.2019 passed by the respondent no. 1 debarring the petitioner for a period of two years from the date of the order from participating in the tenders of Military Engineering Services (hereinafter referred to as 'MES').

(2.) The petitioner was awarded a Contract of additions and alterations of certain Pre-Engineered Building (hereinafter referred to as 'PEB') at Air Force Station, Bagdogra, West Bengal, vide Letter of Acceptance dated 30.08.2013, for a lump sum amount of Rs. 5.46 crores.

(3.) Thereafter a Work Order dated 14.09.2013 was issued in favor of the petitioner. The Work Order described the work to be carried out as under:-