POOJA JINDAL Vs. UNIVERSITY OF RAJASTHAN & ORS

JUDGEMENT

(1.) With the consent of the learned counsels for the parties, the petition is heard finally at admission stage.

(2.) The petitioner by way of present petition has challenged the impugned order dated 3/7/2015 passed by the respondents, cancelling the contract of the petitioner to run the canteen at the respondent No.2-College.

(3.) It appears that the petitioner was allotted the contract for the canteen and vehicle parking with the respondent No.2-College pursuant to the tender notification dated 27/2/2015 published in the local daily newspaper-Annexure-1. The said contract was awarded to the petitioner as per the recommendation of the Canteen Committee of the respondent No.2 made on 10/4/2015, and accordingly the contract agreement dated 10/4/2015 was entered into between the parties( Annexure-5). It is further case of the petitioner that on the forged complaint being made against the petitioner, the Vice-Chancellor had appointed a Committee who recommended for the cancellation of the said contract with the petitioner (Annexure-8). On the basis of the said recommendation, the respondent No.2 vide order dated 3/7/2015 (Annexure-9) cancelled the canteen contract of the petitioner and hence this petition is filed. The petition has been resisted by the respondents by filing reply contending interalia that verbal complaints from the students and the staff were being received on regular intervals, and therefore a Committee under the Chairmanship of Professor Naveen Mathur was constituted by the Vice-Chancellor. The said Committee having recommended for the cancellation of the contract, the same was cancelled as per the condition No.20 of the contract agreement.