PRATAP GHOSE SECURITY AGENCY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition filed by 3719/Pratap Ghose Security Agency challenges the action of the Indian Oil Corporation Limited (IOCL)-Opposite Party No.4 in not extending the Security Coverage Contract agreement dated 23rd February, 2018 and the Fax of Acceptance dated 19l January, 2018 for providing security services at Paradip Refinery, Paradip.

(2.) The Petitioner is an Agency of a retired Army Captain, who is its sole proprietor. The Petitioner is engaged in the business of providing security services to Public Sector Companies of the Government of India. The Petitioner was empanelled on 10th June, 2015 with the Directorate General of Resettlement (DGR), an organization under Department of Ex-Servicemen Welfare, Ministry of Defence, Government of India. It is stated that its empanelment was further renewed on 3r October, 2018.

(3.) A tender was floated by IOCL for providing security services at Paradip Refinery, for which the Petitioner submitted a tender and it was accepted. A Fax of Acceptance (FOA) was signed by the Petitioner on 19th January, 2018. Subsequently, a Contract Agreement was also signed on 23r February, 2018 at Paradip, Odisha. This was admittedly for a period of two years.