Delhi High Court - Orders
M/S Rajesh Kuamr Security Agency vs Government Of Nct Of Delhi And Ors on 17 November, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~18 & 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11479/2019 & CM APPL. 47185/2019
M/S RAJESH KUAMR SECURITY AGENCY ..... Petitioner
Through: None
versus
GOVERNMENT OF NCT OF DELHI AND ORS. ..... Respondents
Through: Mr. Santosh Kumar Tripathi,
Standing Counsel (Civil), GNCTD
with Mr. Arun Panwar, Mr. Mahak
Rankwat, Advocates
Mr. Sanjeev Kr. Baliyan, Mr. Anith
Johnson, Mr. Sooraj Jacob, Advocates
for UOI
+ W.P.(C) 11480/2019 & CM APPL. 47190/2019
M/S SUKHVANDER SINGH RATHEE SEUCRITY AGENCY
..... Petitioner
Through: None
versus
GOVERNMENT OF NCT OF DELHI AND ORS. ..... Respondents
Through: Mr. Anuj Aggarwal, ASC for
GNCTD with Ms. Arshya Singh, Ms.
Ayushi Bansal, Mr. Sanyam Suri,
Advocates for R-1 & R-2
Mr. Sanjeev Kr. Baliyan, Mr. Anith
Johnson, Mr. Sooraj Jacob, Advocates
for UOI
Signature Not Verified
Digitally Signed By:HARIOM
SINGH KIRMOLIYA W.P.(C) 11479/2019 & W.P.(C) 11480/2019 Page 1 of 3
Signing Date:22.11.2022
11:18:34
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 17.11.2022
1. A perusal of the earlier order sheets reflects that there was no appearance on behalf of the Petitioners for the last three hearings.
2. The Petitioners herein have filed the present writ petitions praying for the following reliefs:-
"(a) Issue appropriate writ order or directions in the nature of mandamus directing the respondent Nos.1 and 2 to strictly follow the guidelines in inviting the tenders for deployment of security agencies in the Government medical institutes, contained in policy decision dated 19.02.2007.
(b) Issue appropriate writ order or directions in the nature of certiorari quashing the GeM tender dated 09.02.2019 and its award dated 24.06.2019 being in violation of policy decision dated 19.02.2007 of respondent No.1."
3. Mr. Anuj Aggarwal, learned ASC for GNCTD, has stated before this Court that the period of tender in question is over. It has also been submitted that the Respondents are strictly adhering to the guidelines for inviting tender for deploying security agencies as per the policy of 2007. He has also stated that after the award of tender dated 09.02.2019, two subsequent tenders have been awarded.
4. In view of the above, no further orders are required to be passed in the present writ petitions.
Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA W.P.(C) 11479/2019 & W.P.(C) 11480/2019 Page 2 of 3 Signing Date:22.11.2022 11:18:345. The petitions stand disposed of accordingly.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J NOVEMBER 17, 2022 hsk Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA W.P.(C) 11479/2019 & W.P.(C) 11480/2019 Page 3 of 3 Signing Date:22.11.2022 11:18:34