PRANJAL BP GOHAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. L. Dihingia, the learned counsel appearing on behalf of the petitioner and Mr. S. Chakraborty, the learned counsel appearing on behalf of the ONGC.

(2.) By the present writ petition, the petitioner herein has assailed the communication dtd. 16/1/2024 whereby the contract with the petitioner was terminated; the communication dtd. 22/8/2024 putting the petitioner on holiday thereby debarring the petitioner from taking part in any ongoing or future contract with the Respondent ONGC as well as seeking further consequential directions.

(3.) The case of the petitioner herein as would appear from the materials on record is that the Respondent No.2 had issued an Invitation to Bid for hiring of 9 KL Water Tanker Service for Assam Asset for a period of three years through its e-procurement site https://etender.ongc.co.in, under a two-bid system.