KULDIP TOURIST TAXI SERVICE Vs. DOORDARSHAN KENDRA

JUDGEMENT

(1.) Exemptions allowed, subject to all just exceptions.

(2.) The applications stand disposed of.

(3.) The petitioner has preferred the present writ petition to seek a direction to the respondents not to award any contract for hiring of taxi vans/ cars without following the due process of floating a tender/ bid through the online Government e-Marketplace (Gem) portal. The petitioner also assails the appointment of M/s City Cab Co. (also described as M/s Citi Cab Co.) to meet the transport related requirements of the respondent Door Darshan Kendra, Delhi (DDK, Delhi) with effect from 1/1/2022 as being illegal, null and void. The petitioner assails the cancellation of the tender/ bid document issued vide Bid No. GeM/2021/B/1424866 dtd. 12/8/2021 as being bad in law, and seeks a direction to the respondents to continue with the tender process in respect of the same. The petitioner seeks a declaration that the termination of the contract dtd. 5/10/2015 between the petitioner and the respondents' is illegal on account of non-service of mandatory two weeks' notice upon the petitioner.