DHIRAJ GUPTA Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The respondent, Deputy Commissioner of Police by a public notice invited tenders to hire two types of cranes for use in the Traffic Unit, which were to be on duty for 12 hours a day. The petitioner participated in a previous bid process; however, the respondents cancelled it and by a newspaper advertisement called fresh bids on 12.12.2017.

(2.) The new tender conditions stipulated inter alia that the bidder firms should offer a minimum of 30% of the total requirement of the RFP towing/hauling/lifting equipment (cranes) in the particular category for which the bidder is applying. Two types of cranes were stipulated; Delhi Police required them to tow vehicles for its routine work. The condition in question reads as follows:

(3.) Besides other terms, Delhi Police also stipulated inter alia as follows: