UNION OF INDIA Vs. MAHESH MURARKA

JUDGEMENT

(1.) THIS application under Section 34 of the Arbitration and Conciliation act, 1996, hereinafter referred to as the 1996 Act, filed by Union of India, is for setting aside an award dated 29th April, 2008 made and published by an Arbitral Tribunal of three Senior Railway Officials, named by the general Manager, South Eastern Railway.

(2.) A notice inviting Tender No. RS/tpkr/wc/pa 2484 dated 15th september, 2000 was floated by the petitioners for installation of a driver guard communication system, along with passenger announcement system in 16 EMU rakes, each comprising 9 coaches at the EMU Carshed at Tikiapara, Howrah in West Bengal under the south Eastern Railway.

(3.) THE respondent submitted his tender along with the requisite earnest mpney. The respondent being the lowest tenderer, his offer was accepted by a letter dated 20th April, 2001.