J.P. DRAGS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of instant petition, the petitioner has challenged the action of respondent authorities, whereby the respondent authorities, in violation of the Request For Empanelment (hereinafter referred to as RFE) Guidelines issued by the Department of Social Welfare, Govt. of Chhattisgarh, have declared the respondent No. 3 as successful L-1 bidder.

(2.) The matter in brief, is that, the petitioner was L-3 bidder in the bidding invited by respondent No. 2 through online mode on 21/6/2022 for supply of Motorized Battery Operated Tricycles for the Persons with Disabilities (for short, 'PwDs') within the State of Chhattisgarh in the prescribed format for empanelment. Respondent No. 3 was successful L-1 bidder in the tender No. 107649 dtd. 24/8/2022. Earlier, an interim order was passed restraining issuance of work order till the next date of hearing. The said order has been extended from time to time till its final hearing. The petitioner has sought relief for quashing of the decision of the respondent authorities in holding respondent No. 3 as successful L-1 bidder and to issue a fresh tender RFE.

(3.) The chronology of events is as under:-