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Delhi High Court - Orders

Rahul Seharawat And Ors vs Union Of India And Ors on 5 May, 2022

Author: Vipin Sanghi

Bench: Navin Chawla, Vipin Sanghi

                          $~16.
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     W.P.(C) 7007/2022
                                RAHUL SEHARAWAT AND ORS                              ..... Petitioner
                                                   Through:     Mr. Harish Sharma and Ms. Tripathi,
                                                                Adv.

                                                   versus

                                UNION OF INDIA AND ORS                               ..... Respondent
                                                   Through:     Mr. Rajesh Gogna,            CGSC       for
                                                                respondent Nos. 1 to 3.

                                CORAM:
                                HON'BLE THE ACTING CHIEF JUSTICE
                                HON'BLE MR. JUSTICE NAVIN CHAWLA
                                                   ORDER

% 05.05.2022 C.M. No. 21456/2022 Exemption allowed, subject to all just exceptions. The application stands disposed of.

W.P.(C) 7007/2022 & C.M. No. 21455/2022 The petitioners have preferred the present writ petition to seek the following reliefs:

"a) Cancel the Bid/tender Gem/2021/B/1597264 Dated:
13/10/2021 awarded in favor of respondent no. 4 issued by respondent no. 1 i.e. Govt. of India Ministry of Health & Family Welfare Nirman Bhawan New Delhi through GeM in favour of respondent no.4
b) and further direct the respondent no. 1 to conduct an Signature Not Verified Digiltally Signed By:BHUPINDER SINGH ROHELLA Signing Date:07.05.2022 18:46:48 enquiry against respondent no. 4
c) and further blacklist the respondents no. 4 for indefinite period and further direct the respondent no. 4 to pay back the amount received from the concerned manpower as registration or other fees within a period of seven days
d) and further direct the respondent no.l to prohibit the respondent no. 4 from participating in any of the bidding process for any of the tender issued by respondent no.1."

The petitioners allege that the respondent No.4 contractor is misusing his position and demanding bribes from the petitioners for continuing them in contractual employment.

These aspects cannot be gone into in these proceedings as they involve determination of complex facts.

Mr. Gogna, who appears for respondent Nos. 1 to 3 states that the respondent shall examine the complaints made by the petitioners in an appropriate way and deal with the same as is found justified.

In the light of the aforesaid, we dispose of this petition.

VIPIN SANGHI, ACJ NAVIN CHAWLA, J MAY 5, 2022 N.Khanna Signature Not Verified Digiltally Signed By:BHUPINDER SINGH ROHELLA Signing Date:07.05.2022 18:46:48