BLS E SERVICES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 seeking the following reliefs: -

(2.) In this petition, the Petitioner is challenging the communication dtd. 20/2/2026 issued by Respondent No. 2 (High Commission of India, London) ("Impugned Communication"), whereby the Petitioner has been disqualified, failing to satisfy the Mandatory Eligibility Criteria under RFP/Tender No. LON/PPT/415/01/2025 dtd. 20/11/2025 for outsourcing Consular, Passport and Visa (CPV) services ("subject RFP").

(3.) At the outset, learned counsel for the Petitioner fairly points out that, on identical facts, Petitioner herein, has also been disqualified by the Embassy of India, Abu Dhabi, and the said disqualification was challenged by this Petitioner in W.P. (C) 1533/2026.