NORTH EASTERN SECURITY SERVICE Vs. TEZPUR UNIVERSITY

JUDGEMENT

(1.) THE petitioner, a registered partnership firm is aggrieved by awarding of the contract relating to security and housekeeping (cleaning)services to the respondent No. 4 by the respondent University.

(2.) THE petitioner, in response to the Annexure-1 NIT dated 27. 11. 2007 floated by the Tezpur University responded to the same by offering its bid. The contract is for a period of one year extendable by another year. The tender consisted of two bid system (i) Technical bid and (ii) Financial bid. As per the requirement of the NIT, the bidders were to have permission/licence from Central/state Government authority to operate as security and house keeping Agency with at least 5 years experience. The qualifying criteria laid down were the certificates of registration for EPF, ESI, Service Tax, PAN for Income Tax and atleast one or two clients of Central Government/state Government/autonomous bodies, PSUs in India with sufficient strength of security guard (Ex-service man)

(3.) AS per the terms and conditions of the tender, the requirement for the job was security and cleaning personnel. The price to be quoted was the salary/wages of such personnel and also rate of the equipments like walki-talki, GSM Mobile Phone, Bicycles, Motor Cycles, Torch Light with battery and search light with Hellogene lamp. The total number of personnel was to be intimated in the offer letter at the time of awarding the contract. The petitioner being eligible, responded to the NIT. Two other agencies i. e. the respondent No. 4 and one Surakhsa Security service (P) Ltd. also responded to the NIT by submitting tenders.