BALRAM JESWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD on admission.

(2.) PETITIONER , partner of a firm is aggrieved of non supply of tender enquiry qua tender ID 138 MMETT 1400718, Tender No. 0269131434: Bottom Frame Assembly REF: DRG No. ISV 3544 DRG No. 76 -513/C and Tender ID: 138 MMETT 14000215 Tender No. 0269131434: Top Frame Assembly Spotted. As per Drg. No. 76 -512/B, taken recourse to vide its publication dated 8.3.2014.

(3.) PROCUREMENT of material through limited tender enquiry (clause 4.6.1) is taken recourse to (a) when the competent authority certifies that the demand is urgent. The competent authority should also put on record the nature of urgency and reasons why the procurement could not anticipated (b) There are sufficient reasons to be recorded in writing by the competent authority, indicating that it will not be in public interest to procure the goods through advertised tender enquiry. The services of supply are definitely known and possibility of fresh source(s) beyond there being tapped is remove. Furthermore clause 4.6.1(g)(iii), (iv) and (v) is stipulated.