PSS SECURITY SOLUTIONS THROUGH ITS SOLE PROPRIETOR Vs. GOVT OF NATIONAL CAPITAL TERRITORY OF DELHI AND ANR

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning a letter dated 29.11.2017 passed by the Director General Health Services (respondent no.2), whereby the performance security furnished by the petitioner is forfeited. In addition, the petitioner also prays that performance security in the sum of Rs.36,46,000/-, which e lying with respondent no.2 for due performance of the contract, be refunded/released.

(2.) The controversy in the present petition relates to a contract for providing uniformed Nursing Orderly/Attendant Services to various dispensaries and establishments under the Directorate of Health Services for a period of one year. A notice inviting tenders (NIT) for providing such services was issued by respondent no.2 on 16.06.2015.

(3.) The petitioner responded to the said tender and furnished a Pre-Qualification Bid Form on 23.09.2015. The petitioner's bid was found to be the lowest (L1) and the petitioner was called upon to provide the detail of business model according to the rates quoted by it.