E D P CONSULTANTS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The challenge in this writ' petition is to the acceptance of the tender of respondent No. 5 for carrying out a work of computerisation of the lottery accounts of all the five schemes of lottery run by Delhi Lotteries.

(2.) It is an admitted case that the petitioners had an agreement dated ' 11th November, 1988 with effect from 15th July, 1987, whereby they were given the charge of computerising the accounts and they were to be paid 14 paisa per prize winning ticket and 14 paisa per prize winning counterfoil. The Delhi Lotteries invited tenders for according a fresh contract. Tenders were submitted by the petitioners as well as respondent No. 5. In respect of three schemes the petitioners quoted a rate of 10 paisa and in respect of two schemes they quoted rate of 6 paisa. It was further stated in the offer of the petitioners that if the sale of five lotteries went upto 18 lacs then there would be a price reduction of half paisa whice would begiven to all the single digit lotteries. The respondent No. 5 quoted a price of 6.3 paisa per prize winning ticket counterfoil for each lottery.

(3.) The case of the petitioners is that the offer of the petitioners, taking all the five lotteries together, was lower than that of respondent No. 5 and, therefore, the petitioners' tenders should have been accepted. The petitioners have alleged malafides against the officers of the respondent who, according to the petitioners, entered into negotiations with respondent No. 5 which has resulted in the said respondent No. 5 reducing his offer.