DEEPANI CONSTRUCTION Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Aman Tamboli, learned counsel for the petitioner. Also heard Mr. Gagan Tiwari, learned Deputy Government Advocate, appearing for respondents No. 1 and 2/State and Mr. Shikhar Shukla, learned counsel, appearing for respondent No. 3.

(2.) The present writ petition has been filed by the petitioner with the following prayers:

(3.) Learned counsel for the petitioner submits that the petitioner firm is a proprietary firm involved in the business of construction, Civil and Electrical Contractors and General order supplies. Respondent No. 1 is State and Respondents No. 2 and 3 are instrumentalities of State. Respondent No. 4 is the service integrator of e-procurement system which provides e-marketplace platforms for online tenders, etc. He further submits that the respondent No. 5 is the person to whom the tender has wrongly been given contrary to the procedure established by law. Respondent No. 3 has acted having hand in gloves with the respondent No. 5 and provided illegal support to the respondent No. 5 by ensuring that he gets successful in the tender process which is the subject matter of dispute of the present case.