DES RAJ Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) CM 18698/2014 in WP(C) 7977/2014 & CM 18704/2014 in WP(C) 7983/2014

(2.) The short point arising in these petitions is with regard to the letter dated 16.10.2014 issued to the petitioners, whereby the petitioners' bid security has been forfeited and they have been debarred from participating in tenders / RFPs of DTIDC for the current financial year and the next four financial years.

(3.) The respondents had invited bids for licensing of built up shops at the Departure Block and Food Court at Maharana Pratap ISBT, Kashmere Gate, Delhi by a notice inviting tender dated 14.07.2014. The petitioners had submitted separate bids in the appropriate bid form for shop No. 34 and Shop No. 36, respectively. The bid form required quoting of the rates in figures "per square feet/ month". The petitioner Mr Des Raj applied for shop No. 36 and the petitioner Mr Suraj Chaudhary applied for shop No. 34. In the column where the rate per square feet/ month was to be quoted, Mr Des Raj quoted "1,21,000/month" and in words also he quoted "one lakh twenty one thousand rupees/month". Similarly, the petitioner Mr Suraj Chaudhary quoted a figure of "48,000/month" and in words "forty eight thousand rupees/month". This was taken by the respondents to mean that the said petitioners had quoted Rs. 1,21,000/- per square feet per month and Rs. 48,000/- per square feet per month. The sizes of the shops were as under:-