JUDGEMENT
PRATHIBA M.SINGH,J. -
(1.)This hearing has been done through video conferencing.
(2.)The Petitioner challenges the impugned black listing order dated 16th March, 2021 issued by Respondent - Airports Authority of India (hereinafter, 'AAI'). By the said order, the Petitioner has been black listed and debarred from participating in AAI's future tenders for a period of three years from the date of said order.
(3.)The brief background is that the Petitioner had submitted its bid in response to a Notice issued by AAI dated 25th December, 2015 inviting E-Tenders. The tender was in respect of 'Replacement of conventional tube lights with retrofitted LED tube lights for the New Terminal Building at SGRDJ International Airport, Amritsar'. The bid was submitted by the Petitioner on 12th January, 2016 and was thereafter, accepted for a total contractual value of Rs. 17,55,000/-. The work order was issued to the Petitioner by AAI and the entire work was also completed by the Petitioner. It is the Petitioner's case that even after the defect liability period was over, it continued to replace defective parts. The Respondent then issued letter dated 16th November, 2018, asking the Petitioner for its electricity license for the purpose of verification. The same was responded to by the Petitioner and finally resulted in a show cause notice dated 1st June, 2020 issued to the Petitioner by AAI. The show cause notice was issued on the basis that the Petitioner did not hold valid license for the period of 11th October, 2014 to 16th December, 2016, i.e., during its submission of its bid for the tender called by AAI.
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