PRAGATI ENGINEERS Vs. GOVERNMENT OF NCT DELHI

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India, 1950, seeking quashing of communication dtd. 13/10/2022 issued by Government of NCT Delhi (GNCTD), i.e. Respondent No.1, whereby the bid of the Petitioner for Tender No. 18/SE/South Circle/PWD/2022-2023 for Supply, Installation, Testing and Commissioning (SITC) of Audio Video Conferencing System at VWDC, Saket Court Complex, New Delhi, was rejected.

(2.) The facts, in brief, leading to the instant petitions are as under:

(3.) The matter was taken up for hearing on 19/10/2022 and this Court issued notice on the limited issue as to whether the tenderer was required to file a certificate from the Original Equipment Manufacturer (OEM) before acceptance of the tender in view of Clause 22 of the terms and conditions of the Notice Inviting Tender (NIT). Clause 22 has been reproduced as follows: