BHARAT RATTAN DR. BHIM RAO AMBEDKAR DALIT UTTHAN EVOM SHIKSHA SAMITI Vs. EAST DELHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) CM APPL. 45521/2019 (for exemption) Allowed, subject to all just exceptions. The application stands disposed of. Learned counsel for the respondent has entered appearance.

(2.) With the consent of the parties, the petition is set-down for final hearing and disposal today. The brief facts necessary for the disposal of the petition are that the Education Department of East Delhi Municipal Corporation ('EDMC') sought proposals from the interested NGOs/Voluntary Organizations working in Delhi for supply of freshly cooked Mid-Day-Meal to the children of primary schools of EDMC and its aided schools on 08.07.2019. After completion of the E-tendering process, the petitioner society also submitted a hard copy of its proposal along with the documents to the Deputy Director of Education (MDM), EDMC, Education Department, Udyog Sadan, 419, Patparganj Industrial Area, Delhi on 31.07.2019 vide Diary No. 2795. The petitioner society also uploaded the demand draft for a sum of Rs.6,69,013/- towards EMD on 02.08.2019. On 08.08.2019, the representative of the petitioner society was called by the officials of the Education Department, EDMC and was informed that the documents uploaded were not found during the E-tendering process and thus the proposal of the petitioner could not be processed further.

(3.) The petitioner society made representations on 09.08.2019 and 13.08.2019 to the Education Department, EDMC, Deputy Director of Education (Mid-day-meal) EDMC, Commissioner, Mayor and the Chairman of EDMC.