RADHESHYAM AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Non-Consideration of the application for extension of time to submit the Tender, because of the alleged defect in the Server on the last day for submitting the Bid, made the Petitioner to approach this Court by filing writ petition with the following prayers :

(2.) Heard Shri Manoj Paranjpe, the learned counsel for the Petitioner and Shri Mateen Siddiqui, the learned counsel for the 2nd Respondent; besides Shri Sudeep Agrawal, the learned counsel for the 1st Respondent/State.

(3.) The sum and substance of the case projected by the Petitioner is that, Annexure-P/1 Tender Notification was issued by the 2 nd Respondent on 09.06.2020, inviting bids for Construction of Bituminous Road and for Drain Works form Arpa River Indra Setu to Shanichari Rapta - Left Side under System Tender No.65011 and similar tender vide Annexure-P/2 for similar Road Construction Work and for the Drain Works on the same stretch - Right Side under System Tender No.65010. It was an Online tender supported with physical submission of documents. Infact, the proceedings were to be contained in three Envelopes; Envelope 'A' consisting of five documents including affidavits and EMD, Envelope 'B' substantiating the Technical Qualification of the bidder and Envelope 'C' containing the Price Bid. The last date stipulated for submitting the Tender was 08.07.2020 by 5.30 p.m. and after submission of the Bid as above, the participants were to effect the physical submission of the Envelopes 'A' and 'B' on 10.07.2020 before 4.00 p.m..