BHAWANI SINGH SHEKHAWAT SECURITY AGENCY Vs. DIRECTOR, GOVERNMENT OF INDIA

JUDGEMENT

(1.) Though the matter comes up on an application filed by the respondents seeking vacation of the ad interim order dated 8/1/2020, looking to the nature of dispute involved and the submissions made, the arguments were finally heard.

(2.) This writ petition has been filed by the petitioner aggrieved against the e-tender for securing service contract at Defence Laboratory, Jodhpur dated 26/11/2019 and a direction to extend the contract of the petitioner for another 09 months from the date of completion of period of 03 months granted through the supply order.

(3.) The petitioner applied for sponsorship from DGR to participate in the tender process, wherein, ex-servicemen are employed for the purpose of providing security services and incidental services at the site at Defence Laboratory. The requisite sponsorship was accorded to the petitioner.