PHOOL CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is a sole proprietor of the Firm M/s K. K. Enterprises, M.E.S. contractors and a E-class registered contractor with the Military Engineering Services and as per order dtd. 19/12/1998 issued by Commander, Works Engineers (CWE) HQ-138, Works Engineers C/o 56 APO, the name of the petitioner was approved as E-Class contractor.

(2.) Petitioner submits that as per his enlistment, he is entitled to tender document upto the value of Rs.10.00 Lac which were floated by respondent No.3, i.e., (i) periodical services of OTM and MD accommodation of Zone A Domana, for repair to joinery including Doors, Cupboards, shutters in Vijay Vihar (ii) Virta Vihar at Sunjwan and for periodical services of OTM and MD accommodation of Zone-B Domana.

(3.) Grievance of the petitioner is that the petitioner had applied for issuance of tender documents in respect of these three works, the value of which was less than Rs.50.00 Lac as per applications dtd. 8/8/2004 (Annexures-B, C and D). However, Major Tiyagi, Garrison Engineer, Jammu returned the amount deposited by the petitioner Rs.1,000.00 each was sent to the petitioner for purchase of documents stating that the petitioner has not been considered.