BINNY XAVIER Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P.(C) No.15736/2020 as amended, is filed by the Proprietor, Binny Associates, who is a Contractor registered both, under the Central Public Works Department (CPWD) and State Public Works Department (State PWD). The petitioner seeks to call for the records from the 4 th respondent in changing the Notice Inviting Tender (NIT) in Ext.P5 e-tender notification and to quash Ext.P2. As an incidental relief, the petitioner is seeking to direct the respondents to provide the petitioner with facility to participate in Ext.P5 e-tender on the basis of Ext.P1(a) State PWD licence, till re-validation of Ext.P1 CPWD licence issued to the petitioner.

(2.) In W.P.(C) No.16285/2020 as amended, the very same petitioner seeks to quash Ext.P4 Office Memorandum issued by the 2nd respondent and permit the petitioner to participate in tender with re-validation of Ext.P1 licence.

(3.) The petitioner states that he is a Contractor under CPWD and State PWD from 1995 onwards. He has GST registration also and has been filing returns regularly. Ext.P1 in W.P.(C) No.15736/2020 is the licence issued to the petitioner by the CPWD and Ext.P1(a) is the licence issued by State PWD. On the basis of Ext.P1(a) licence, the respondents permitted the petitioner to participate in e-tenders and awarded Exts.P2 to P2(e) contract works also.