COMMONDOR DJ SINGH Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) . Since all the three writ petitions (C.W. 2900/1997, C.W. 3456/1997 and C.W. 2053/1998) involve similar facts and identical question of law, I propose to dispose of all the aforesaid writ petitions by this common judgment/order.

(2.) . The writ petitioners in all the three writ petitions are ex-Servicemen and are aggrieved by the resolution dated 29.4.1997 passed by the New Delhi Municipal Council (herein after called the Council) resolving that parking lots within the jurisdiction of the Council would be allotted on open tender out of which 50% parking lots would be reserved for ex-Servicemen, 15% for Scheduled Castes and Scheduled Tribes, 5% for handicapped and the rest for the general categories.

(3.) . In pursuance of the said resolution passed by the NDMC a tender notice has also been issued and published in TIMES OF INDIA inviting sealed tenders for temporary allotment of 105 parking lots for 3 years from the date of allotment on monthly license basis. Tenders to be submitted are directed to be accompanied by an earnest money of Rs.15,000.00 . It is also indicated in the said advertisement that NDMC reserves the right to reject any of the tenders without assigning any reason whatsoever. In pursuance of the aforesaid tender notice issued by the NDMC and published in the newspaper tenders have been received. However, in view of a restraint order passed by this court directing the Council not to open the tenders received as against 50% parking lots reserved for ex-Servicemen till the final order is passed, all the tenders as they were received in one box, have not been opened and allotment has not been made in pursuance of the public notice.