BEEHIVE SYSTEMS PVT LTD Vs. RAJYA SABHA SECRETARIAT

JUDGEMENT

(1.) A Request for Proposal (RFP) was published by the 'Broadcast Engineering Consultants India Ltd.', a Government of India enterprise for procuring 'VIZrt Graphics System', for Rajya Sabha TV channel.

(2.) Disclosing the intent for the Request for Proposal, it was informed to the bidders, that proceedings of Rajya Sabha being telecast live whenever the House was in session, a decision was taken to have a full fledged dedicated TV service for Rajya Sabha. It was informed that a decision was taken to set up a 24x7 TV channel, known as 'Rajya Sabha TV (RSTV) Channel' for broadcasting programmes and events dedicated to the important functions of Rajya Sabha. It was expressly stated that the intent of the RFP was to procure 'VIZrt Graphics System'.

(3.) The grievance of the writ petitioner is that, of the many softwares available in the market including that of the petitioner, decision taken to procure only VIZrt Graphics, violates Rule 154 of the General Financial Rules, 2005 framed by the Government of India; admittedly adopted by the Rajya Sabha Secretariat. The Rule in question reads as under:-