STALLION SECURITY Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) This writ petition concerns a tender (No. NIC/PTS/2017/07) issued by the National Informatics Centre, New Delhi ("NIC") on May 08, 2017 for provision of housekeeping and pest control services at its headquarters in New Delhi (hereafter, "the subject tender").

(2.) The petitioner and the fourth respondent no. 4 herein (viz., R. K. Jain & Sons Hospitality Services Pvt. Ltd- hereafter "RKJ") participated in the subject tender and were found technically qualified. In fact, the petitioner was providing these services to NIC under a rate contract dated June 23, 2016, initially for the period July 01, 2016 to June 30, 2017, which was thereafter extended until March 31, 2018. The subject tender, however, culminated in the award of a contract (Rate Contract No. NIC/TPS/2017/07/RC/01) dated March 07, 2018 in favour of Respondent No. 4 for the period April 01, 2018 to March 31, 2019. This has led to the institution of these proceedings.

(3.) The petitioner has agitated two grievances before this Court: