JAI BHARATHI CONSTRUCTIONS Vs. EXECUTIVE DIRECTOR

JUDGEMENT

(1.) The Writ Petition had been filed by Jai Bharathi Constructions represented by its Proprietor Mr.Surender Reddy, in the nature of a Writ of Certiorarified Mandamus to quash the orders of the first respondent, Executive Director (Signal Projects), Railway Board, Rail Bhavan, New Delhi, in Order No. 2016/Sig/Ban/Jai Bharathi dated 09.03.2018 and consequently, to direct the respondents to permit the petitioner to participate in future tenders.

(2.) The petitioner claims to be a contractor carrying on business of executing 'Signal and Telecommunications' Contracts/Projects with various Departments of the Indian Railways. He claims to have successfully completed several contracts. The respondents, by Tender Notice No. SG/Proj/2011/09(OT) dated 25/08/2011, dated 25.08.2011 had called for open tenders for the following work:-

(3.) The petitioner participated in the tender on 29.09.2011 and after negotiations, the Railway Tender Committee recommended that the contract work can be awarded to the petitioner. The respondents, by Letter of Acceptance dated 24.02.2012 awarded the contract for a sum of Rs.1,57,29,116/- and an agreement dated 09.08.2012 was also executed. It is stated that the contract was also successfully completed before 25.06.2013 and a certificate was also issued on 09.04.2014.