MOETS CATERING SERVICES Vs. AMBEDKAR INTERNATIONAL CENTER

JUDGEMENT

(1.) Petitioner has filed the present writ petition under Article 226 of the Constitution of India seeking issuance of appropriate writ or direction quashing rejection order dated 15.04.2019 issued by respondent No.1.

(2.) Pleadings in the matter are complete. With the consent of the parties, the writ petition is taken-up for final hearing and disposal at the admission stage itself.

(3.) The necessary facts required to be noticed for the disposal of this petition are that the petitioner is stated to be engaged inter-alia in providing catering services since the year 1991 and being empanelled for rendering outdoor catering services in some of the most prestigious clubs and institutions in Delhi.