DIGDARSHI WOMEN GROUP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As in both the writ petitions, the petitioner is one and the same and cause of action are of cancellation of entire tender proceedings by respondent-Municipal Corporation and further that the grounds raised by the petitioner in both the writ petitions are one and the same, therefore, both the writ petitions are being disposed of by this common order.

(2.) Cancellation of the tender proceedings after opening of the price bids of tenderers participated therein in System Tender No.64880 bearing NIT No.1012 dtd. 04/06/2020 for the work of "supply of 60 labourers and supervisors for Department Zone-01 Municipal Corporation, Bilaspur" and floating of fresh tender for the same work bearing System Tender No.65917 bearing NIT No.1134 dtd. 06/07/2020 is under challenge in these writ petitions.

(3.) The challenge in Writ Petition (C) No.1732 of 2020 is the cancellation of the System Tender No.64896 bearing NIT No.18 dtd. 04/06/2020 for the work of supply of 60 labourers and supervisors for Department Zone-06 Municipal Corporation, Bilaspur and issuance of fresh tender notification for the same work vide System Tender No.66662.