SANJAY Vs. NORTH DELHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers:-

(2.) In substance, the challenge in the writ petition is, to the order dated February 21, 2019 passed by the respondent on a representation made by the petitioner dated February 07, 2019. The representation is rejected thereby confirming the decision taken by respondent that as the petitioner has contravened provisions of Clause 1(d) of the terms and conditions of the Contract that is, he is having financial transaction, with a blacklisted parking contractor of South DMC, the petitioner be disqualified for award of car parking contract.

(3.) Pursuant to a Notification issued by the respondent on May 23, 2018 for allotment of seven authorized parking sites, the petitioner who submitted his bids was declared H-1 bidder qua two sites being Group-II in front of Plot No.11, Rajendra Place and Group-V, Plot No.A, near Cinema Building, Rajendra Place.