AQUA TRADERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, by the medium of instant petition, seeks a writ of certiorari to the extent that Order No. 3549/OW/189/Engrs dt. 10.02.2014, be quashed and a direction to issue quotations and send quotations of all the tendering processes to the petitioner firm and allow him to participate in the tendering process and grant those contracts to the petitioner in which the petitioner is found lowest tenderer, is also sought for in the name of respondents. The controversy finds its origin in a communication bearing No. 3549/OW/189/Engrs dated 10th February, 2014, by virtue of which the petitioner firm has been deregistered for supply of operational Works Stores for financial year 2014-15.

(2.) Petitioner is stated to be a registered Small Scale Industrial Unit dealing with supply of Pre-fabricated shelters and is in the said trade for quite a sometime. It is further stated that petitioner firm has been dealing with the respondent, department, for last more than 15 years and for all these years the performance in executing the contract work has been found excellent by the respondent, department. Petitioner has also given references in this regard towards major works executed by it during such span.

(3.) Petitioner firm, was allotted three supply orders, in terms of Order dated 10th November, 2012, for supply of i) Pre-fabricated Re-locatable 10-12 Men living shelter, ii) three shelters, iii) four shelters, made of steel structure and PUF panels in the size of 7m x 5m, for an amount of Rs. 5.30 lacs per shelter. The first two supply orders were meant for 68 Engineering Regiment and the third one was meant for 102 Engineering Regiment and the said material had to be submitted to the concerned by Mid January, 2013.