SHAKTI SECURITY Vs. NEW CIVIL HOSPITAL & ANOTHER

JUDGEMENT

(1.) The petitioner by this petition is seeking appropriate writ, order or direction to quash and set aside the order dated 17.03.2015 passed by the respondent no.1 for appointing respondent no.2 as security services for six months.

(2.) We have heard Mr.Sukhwani, learned counsel appearing for the petitioner, Mr.Patel, learned AGP appearing for the respondent no.1 and Mr.Vaishnav, learned counsel appearing for the respondent no.2.

(3.) It is undisputed position that the tenders are not invited for giving contract of security services in Government Medical College, Surat by the respondent no.1.