LAWS(DLH)-2024-7-165

YADAV LABOUR CONTRACTOR Vs. GAIL (INDIA) LIMITED

Decided On July 09, 2024
Yadav Labour Contractor Appellant
V/S
Gail (India) Limited Respondents

JUDGEMENT

(1.) The Petitioner has approached this Court by filing the instant writ petition challenging a communication dtd. 3/5/2024 issued by the Respondent putting the Petitioner firm on the banning list of the Respondents for a period of six months from the date of the issuance of the banning order.

(2.) The facts in brief leading to the writ petition are that a tender was issued by the Respondent inviting bids for hiring of services for assisting fire and safety department at the PDH-PP Project, Usar, Maharashtra on 8/8/2023.

(3.) The Petitioner submitted its bid for the aforesaid tender on the GeM portal. The Petitioner was declared as L-1 and a contract was generated by the GeM portal between the Petitioner as a service provider and Respondent No.2 as consignee. The service was to be returned by the Petitioner with effect from 10/1/2024. Vide e-mail dtd. 10/11/2023, a letter of acceptance was issued by Respondent No.2 mentioning as under:-