M/S SINGH CATERERS & VENDORS & ANR. Vs. INDIAN RAILWAYS CATERING AND TOURISM CORPORATION LTD.

JUDGEMENT

(1.) Present writ petition has been filed challenging the termination letter dated 26th Sept., 2016 passed by respondent-IRCTC terminating the temporary license awarded to the petitioners for management of On Board Catering Services in Train No. 22477-78, JP-JUSF Express on the ground that petitioners had failed to accept the award of temporary license and had not paid the security deposit and license fee within the stipulated time.

(2.) Respondent in terms of Clause 4.8 of the tender document also debarred the petitioners from participating in future projects of respondent W. IRCTC for a period of one year and forfeited Standing Earnest Money Deposit (SEMD) of Rs.3 lakhs.

(3.) Mr. Ramesh Singh, learned counsel for petitioners states that in accordance with Clause 4.3 of the terms and conditions of tender and Note 3 of Annexure 'C', no overwriting/cutting/insertion in the bid document is permitted and as there was cutting/insertion/overwriting in the bid amount quoted by the petitioners, the bid should have been rejected as non-responsive.