HARISH KUMAR AGRAWAL Vs. INDIRA GANDHI KRISHI VISHWAVIDYALAYA

JUDGEMENT

(1.) Heard Mr. B.P. Sharma, learned counsel for the petitioner. Also heard Mr. D.N. Prajapati, learned counsel, appearing for the respondent.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner, essentially, calls into question Clauses 'f' and 'j' of Stage-I or Envelope I (Pre-qualification stage) of the Notice Inviting Tender (NIT) dtd. 11/5/2022 issued by the respondent inviting sealed tenders/rate contracts from the manufacturers/company or their authorized dealers for Hi-tech Mist Chamber and Nursery Green House with Hardening Facility (Tender-I). By the said NIT, tenders/rate contracts were also invited in respect of Laboratory equipment, enzymes and/or pilot plant production systems for protein and sugar (Tender-II).

(3.) The last date for submission of sealed tender was 10/6/2022 at 2.00 pm. Tenders received were to be opened on the same very day at 3.00 pm.