AQEEL UR REHMAN Vs. JAMIA MILLIA ISLAMIA UNIVERSITY

JUDGEMENT

(1.) The present writ petition has been filed with a prayer for direction to the respondents to open the tender bids in the presence of the petitioner or his authorized representatives as per the tender notice and rules of the university.

(2.) It is the case of the petitioner that he made a representation to the respondent no.1/ Jamia Millia Islamia University in the year 2007 with a request to allow him to establish a kiosk providing refreshment and some other facilities to the students, staff, faculties and visitors to the University. The request of the petitioner was acceded by the respondent University. Accordingly, the petitioner was allotted an area to construct a kiosk with his own funds. The petitioner, thus, started running a kiosk from the premises of the University in the name and style 'Hygienic Mark Cafe'.

(3.) Subsequently, a License Deed dtd. 1/1/2008 was entered between the petitioner and the respondent no.1 University as per which, the petitioner was required to pay a sum of Rs.500.00 per month as license fee to the University commencing from 1/1/2008.