VICKY CATERERS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. N. Naha Roy, learned counsel for the petitioner. Also heard Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for the Respondents.

(2.) The Respondent No. 2 floated a Notice Inviting Tender (for short, 'NIT') dtd. 11/5/2022, inviting prospective tenderers for providing catering service at its institution. Terms and conditions of the NIT provides that Envelope A and Envelope B would have to be kept in Envelope C in sealed condition. In Envelope A, demand draft / pay order for Rs.21,000.00 was to be submitted as security deposit along with certain documents indicated therein including ISO/EPF/EST registration certificate. Clause (vi) of tender condition No. 6, which deals with Envelope A, lays down that in absence of documents referred to in (i), (ii), (iii), (iv) and (v), the bid will be automatically cancelled.

(3.) The present petitioner approached this Court earlier by filing WPC No. 2790 of 2022, contending that while the petitioner fulfilled all the requisite conditions of the NIT dtd. 11/5/2022 and despite the fact that the Respondent No. 3 therein did not submit ISO/EPF/EST registration certificate as required by tender condition No. 6(v), contract had been awarded to the said Respondent No.3.