SECURITY AND INTELLIGENCE SERVICES INDIA LTD Vs. DIRECTOR SANJAY GANDHI POST GRADUATE INSTITUTE OF MEDICAL SCIENCES LUCKNOW

JUDGEMENT

(1.) The fate of this writ petition hinges on the reply to the question as to whether in the decision making process in awarding the contract for providing security to Sanjay Gandhi Post-graduate Institute of Medical Sciences (hereinafter mentioned as 'SGPGI), the respondents have committed any mistake, which may be said to be Irrational and arbitrary.

(2.) It so happened that by means of an advertisement No. 38/99.2000, the SGPGI Issued a tender notice inviting sealed tenders from the eligible security agencies for providing security cover to the SGPGI on contract. The terms and conditions contained in the tender notice which provided that only Ex-servicemen/Para-military Guards and Supervisors having experience of atleast 10 years of providing security services to large hospitals/Institute/ Public undertaking with its own guards/township employing 180 guards who must have on its pay roll atleast 1,000 guards for three to five-years. It also provided that the Director reserves the right to reject any or all tenders without assigning any reasons.

(3.) Para 8 of the tender notice advised the tenderers to submit their bids strictly on terms and conditions of the bid documents and not to stipulate any deviation.