M/S. CRYSTAL RESIDENCY, KADRU DIVISION ROAD, RANCHI Vs. AIRPORTS AUTHORITY OF INDIA(BIRSA MUNDA AIRPORT, RANCHI) & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner is seeking quashing of Notice Inviting Tender issued by respondent no.1, Airport Authority of India, Birsa Munda Airport, Ranchi, dated 11th July, 2013 for hotel reservation counter at Birsa Munda Airport, Ranchi.

(3.) According to the petitioner in pursuance of N.I.T issued in Oct., 2009, it was allotted the concerned work for hotel reservation counter at Birsa Munda Airport, Ranchi vide order dated 5th April, 2010 for a period 01/05/2010 to 30/04/2013. Thereafter, the respondents issued another N.I.T on 19th March, 2012 for the New Integrated Terminal Building of the Birsa Munda Airport, Ranchi. According to the petitioner, the respondents did not settle the said tender in favour of any one of the interested tenderers and vide Annexure-6 dated 17th May, 2013, the license of the petitioner was extended further from 1st April, 2013 to 30th June, 2013. He further submits that he had quoted the reserve price of Rs. 20,100.00 as the minimum reserve license fee for participating in the said N.I.T was Rs. 20,000.00. The respondents, however, arbitrarily without finalising the earlier N.I.T. have once again issued the N.I.T dated 11th July, 2013 (Annexure-7) in the similar terms for award of the same work. This action of the respondents is arbitrary and without any reason without taking any decision to cancel the said N.I.T, a fresh N.I.T has been issued which needs to be quashed.