LAWS(DLH)-2009-1-140

SURESH GOEL AND ASSOCIATES Vs. UNION OF INDIA

Decided On January 19, 2009
Suresh Goel And Associates Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) ON 23rd April, 2005, the Respondents issued an advertisement in the daily newspaper inviting expressions of interest from architects, architectural firms, architectural institutes, IITs and RECs to promote an architectural competition and submission of a design for an Air Force museum in a two stage competition. It was stated that the estimated cost of the project would be Rs. 50 crores and the object of the competition was to obtain architectural designs for the project in accordance with which, after further elaborations, the project would be developed. The competition conditions and registration form were made available with the Chief Engineer (Air Force) at Palam.

(2.) IN response to the advertisement, the Petitioner participated by submitting his proposal. While the terms and conditions of the competition are not on record, it appears that the two stage competition involved the submission of architectural drawings as Part-1 and a financial bid as Part-2.

(3.) AS regards the consultancy charges, by a letter dated 20th June, 2007 the Petitioner stated that two preliminary estimates had been prepared in respect of the project - one for Rs. 129 crores and the other for Rs. 99 crores.