CANTT DRY CLEANERS Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition, the Petitioners have challenged the award of contract in favour of opposite-party No. 3 on 14.11.2008 with effect from 15.11.2008 to 14.11.2011 by the opposite-party No. 2 for a period of three years.

(2.) The brief facts of the case are that the Petitioner is a sole proprietary concern owned by Petitioner No. 2 and is engaged in laundry business since 1970. The opposite-parties No. 1 and 2 (hereinafter mentioned as Railways) invited the tender for washing/cleaning, drying, pressing of bed rolls including linen used by the passengers in the trains for a period of three years. Earlier, during the period 18.2.2004 to 17.2.2007, the Petitioner was awarded the contract for providing the services of mechanised washing/cleaning drying and pressing of the bed rolls including the linen etc. The contract was extended from 18.2.2007 till 31.3.2008 and for a further period of four months on the basis of single quotation.

(3.) For the period from 2008 to 2011 vide notice No. 2 of 2008, tenders were invited by the opposite-parties No. 1 and 2. But the same was challenged by the Petitioner and later on, the said notice was cancelled by the competent authority being technically defective having the defect like omission of signature, so the Writ Petition No. 8598 of 2008 (M/B) filed by the Petitioner was dismissed as 'not pressed'.