I.S. ENTERPRISES Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) The present writ petition has been filed by the Petitioner seeking a writ in the nature of Mandamus or any other appropriate writs or orders, thereby seeking quashing of the process of evaluation of bids and further to direct the Respondent No. 1 to review the Tender Bid of the Petitioner for E-Tender no. JMI/BD/E-NIT/No. 28/2020-21, for job work for operation, maintenance and attending the essential services of Jamia Millia Islamia Campus.

(2.) The Petitioner has also prayed a writ in the nature of Mandamus seeking quashing and setting aside of the impugned Notice dtd. 25/5/2021 and further a direction to Respondent No.1 to open and consider the price bid of the Petitioner.

(3.) The Petitioner has further sought writ in the nature of Mandamus directing Respondent No.1 not to proceed with the tender to the alleged L-1 bidder i.e. Respondent No.2 whose price bid has been wrongly opened by the Respondent No. 1.