- (1.) Heard the parties.
(2.) Petitioner, a Security Agency, has filed this writ petition for quashing the notice dated 6.12.2008 issued by the respondents- Medical College, cancelling the agreement between the petitioner and the College, after expiry of three months i.e. with effect from 4.3.2009.
(3.) Under an agreement dated 2.12.2006, petitioner was given the work of security services by the respondents. The respondent issued a letter to the petitioner on 8.9.2008 informing it that the security services were not satisfactory and asked the petitioner to do the needful as indicated in the letter. Petitioner replied on 10.9.2008 saying that it has done the needful. Thereafter, the impugned notice dated 6.12.2008 was issued to the petitioner saying that the security services were wholly un-satisfactory and inspite of giving chance to the petitioner, the services did not improve and accordingly the agreement would stand cancelled after expiry of three months. On the same day i.e. on 6.12.2008, another notice was issued claiming damages on account of removal/theft of huge quantity of soil, from the college premises.;