ROSHNI ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) This is the third round of litigation concerning the Petitioners application dated 13 th December 2006 for re-verification of its status as an Army Sustainment Command (ASC) contractor by the Headquarters Western Command of the Army, Respondent No. 3 herein. The challenge in this petition is to the order dated 26 th October 2009 as further amended by an order dated 31 st October 2009 by Respondent No. 3 declining the Petitioners request for re-verification as an approved ASC contractor.

(2.) The Petitioner M/s. Roshni Enterprises, is a proprietary concern of which Mrs. Roshni Devi wife of Shri D.P.S. Sangwan is the proprietor. The Petitioner made an application dated 28 th November 1995 for registration as an approved ASC contractor. The Petitioner was granted registration on 19 th December 1996. After re-verification the Petitioner was again registered as an approved ASC contractor on 7 th January 2002 and this was valid up to 6 th January 2007.

(3.) On 14 th August 2006 Respondent No. 1 wrote to the Petitioner advising it to get itself re-verified well in time. A copy of the relevant form was also enclosed. The letter stated that in the event the re-verification was not completed before 6 th January 2007 the Petitioners name would be removed from the approved list of ASC contractors.