SYED AKHLAQ HUSSAIN Vs. VICE-CHANCELLOR

JUDGEMENT

(1.) The instant petition has been preferred by the petitioner under Article 226 of the Constitution of India seeks the following reliefs:

(2.) The facts, in brief, are that the petitioner is the proprietor of G. Active Security Service and holds a valid license issued in his favor on 4/2/2019 for providing security services. The said license was initially valid until 13/7/2019 and was subsequently extended and remained valid until 12/7/2022.

(3.) It is specific case of the petitioner is that respondent Nos. 1 and 2 issued a tender notice bearing No. 2 NIT 03 of 2021 dtd. 15/3/2021, inviting applications on behalf of Shri Mata Vaishno Devi University (hereinafter referred to as 'the SMVDU' for short), Kakarial for providing security services. The tender sought security supervisors, armed guards, exservicemen guards and trained civilian guards both male and female for around the clock security of SMVDU Kakarial campus. The petitioner, being eligible, applied for the contract and deposited Rs.1000 as a Demand Draft (D/D). The last date for submitting applications was 6/4/2021 and the bids were scheduled to be opened on 14/4/2021 at 3:00 p.m. Thereafter, the petitioner emerged as the lowest bidder, accepted the offer rate and was awarded the security contract vide Order No. SMVDU/Sec/21/65 dtd. 2/9/2021.