J.P. CONSTRUCTION Vs. SIDDHI VINAYAK CONSTRUCTION COMPANY

JUDGEMENT

(1.) Heard Mr. Shivang Dubey, learned counsel for the petitioner. Also heard Ms. Astha Shukla, learned Government Advocate, appearing for respondents No. 2 to 4.

(2.) This review petition is filed by the review petitioner, who is not a party to the writ petition.

(3.) The writ petition was filed by the respondent No. 1 assailing the rejection of its techno-commercial evaluation pursuant to e-tender (No. 90498) for construction of a school building "Prayas Awasiya School Bhavan" at District Jashpur with an estimated cost of Rs.726.40 Lakhs, on the ground that the experience certificate was not issued by the competent authority.