TELECON INDIA Vs. RAILWAY BOARD

JUDGEMENT

(1.) With the consent of the parties, the writ petition is set down for final hearing and disposal.

(2.) The three contractors, petitioners herein, who are engaged in the business of mechanised cleaning of railway stations and trains and on- board housekeeping, have challenged the eligibility criteria, more particularly the weightage formula and the criteria of minimum qualifying marks for the technical bid as contained in Clauses 1.2.2.1, 1.2.2.2 and 1.2.2.3 of the Standard Bid Document for Mechanised Cleaning and Housekeeping of the Stations and Trains dated 23.08.2017.

(3.) Mr. Pankaj Kumar Singh, learned counsel for the petitioners, while referring to the aforesaid clauses submits that the aim, objective and purpose of the respondents seems to be to oust small players and negate fair competition, resulting in the petitioners and other similarly situated persons, who have been providing services for years, being left-out in future contracts.