WELL PROTECT MANPOWER SERVICES PVT. LTD Vs. DELHI TRANSPORT INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED

JUDGEMENT

(1.) The petitioner has been providing security personnel at ISBT, Kashmere Gate pursuant to the work awarded to it on 30.9.2011. Initially, the work was awarded for twelve (12) months only but later on it was extended up to 30.9.2013, vide communication dated 28.9.2012. Vide letter dated 16.8.2012, the Estate Manager, DTIDC Limited, Kashmere Gate informed the petitioner that the work of comprehensive maintenance of ISBT had been awarded to BVG India Limited, which was expected to start the work shortly and, therefore, it should withdraw its security personnel from ISBT, Kashmere Gate and vacate the site within a week's time so that it could be handed over to BVG India Limited. Being aggrieved from being asked to withdraw its security personnel even during the subsistence of the contract, its validity being till 30.9.2013, the petitioner is before this Court seeking the following reliefs:

(2.) A perusal of the counter affidavit and the documents annexed thereto show that a notice dated 6.3.2013 was issued to the petitioner, enumerating therein various discrepancies found during the routine inspections of its work in 2-3 months preceding the notice. The following were the discrepancies mentioned in the said notice:

(3.) It appears that the petitioner did not respond to the aforesaid notice. Another notice dated 23.5.2013 was then issued to it, referring to the inspections made on 18.12.2012, 19.12.2012 & 4.3.2013 and intimating it that the deficiencies mentioned therein were found during the course of the aforesaid inspections. The following were the deficiencies pointed out in this notice: