MOHAMMAD IMRAN MEMAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this writ petition is to the terms and conditions forming part of Notice Inviting Tender No.B-6/Tender/363/Godown/20- 21/3725 issued by respondent No.3 vide Annexure P/1.

(2.) Facts of the case relevant for disposal of this petition are that, respondent No.3 had issued e-procurement tender notification on 29/10/2020 bearing No.B-6/Tender/363/Godown/20-21/3725 for construction of godowns at different locations within the State of Chhattisgarh. Respondent No.3 identified 35 locations for construction of godowns having different estimated values. Last date for submission of online bids was fixed as 19/11/2020 and physical submission of bids has been fixed as 25/11/2020. A corrigendum notification was issued on 18/11/2020 whereby last date for submission of bids and opening of bids has been extended as 28/11/2020, for submission of physical bid and for opening of bids submitted by tenderers as 01/12/2020. In the amended notification, relaxation has also been given by mentioning that terms and conditions as mentioned at Sl.No.1 to 6 in tender notification to be omitted for the work value upto Rs.1 Crore.

(3.) The petitioner has approached this Court by filing writ petition with following reliefs :-