SUNIL YADAV Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) THIS writ petition concerns the notice inviting tender for running a central canteen which has been issued by the Delhi Technological University (formerly Delhi College of Engineering), GNCT of Delhi. The NIT was issued in April, 2013. The said NIT reads as under : -

(2.) THE technical bid was to be in terms of Annexure 'D to the NIT Clauses 8 and 9 of the technical bid were as under :

(3.) IN the present case, the petitioner had one years experience of running a canteen for students at IIT. A certificate to that effect had also been furnished by the petitioner. Apart from that, the petitioner was running a cafeteria for the DDA w.e.f. 01.01.2008 for about 1 -1/2 years. The petitioner also claims to have the experience of running a canteen at the Indira Gandhi National Open University (IGNOU), Maidan Garhi, New Delhi. According to the petitioner, the canteen was run by the petitioner at IGNOU from 18.07.2007 to 19.12.2009 and therefore, this satisfied the requirement of Clause 8 which stipulated that the contractor must have at least two years experience of running a similar canteen.