INDER PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is seeking quashment of communication dated 11.05.2012 whereby petitioner was asked to return the tender documents.

(2.) The petitioner obtained the tender documents in respect of contract for repair (i) CA NO. GE.JM-101/11-12: certain repair to roof projection, facias, chajjas 85 fins of various buildings in AGE B/R-1 and maintain roof top of JCOS mess of WEU under GE Satwari, (ii) CA NO. GEJM-142/11- 12; repair and maintenance of internal wiring of OTM and MDACCN of various units, MES installation of Raipur Satwari area under GE Satwari and (iii) CA NO. GEJM-148/11-12: SPL repair to BLDG NO P-58 (Toilet Block) and certain sanctioned works at Transit Camp under GE Satwari.

(3.) The petitioner's contention is that he had still to submit the completed tender in respect of the Contract Agreements vide Letter No. 8823/148 /28/E8 dated 11.05.2012, Letter No. 8823/101/31/E8 dated 11- 05-2012 and Letter No. 142/45/E8 whereby the petitioner was asked to return the tender documents in respect of the Contract Agreements mentioned in the letters as the firm of the petitioner had been banned for issue of tender vide Headquarter Chief Engineer, Udhampur Zone, Udhampur.