SIDDHI VINAYAK SECURITY SERVICES Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr.Rohit Sharma, learned counsel for the petitioner. Also heard Mr.S.S.Baghel, learned Deputy Government Advocate appearing for respondents No.1 and 2/State, Mr.Sanghrash Pandey, learned counsel appearing for respondent No.3 and Dr.Sudeep Agrawal and Mr.Vikas Dubey, learned counsel appearing for respondents No.4.

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

(3.) Brief facts of the case are that notice inviting tender has been floated by the Municipal Council, Bodri in the E Procurement Website for selection of placement agency for supply of labour of different categories (Skilled, Semi Skilled, and Unskilled Municipal Department) on 3/7/2024. however in the said NIT only the petitioner firm has bided for the contract, consequently the said NIT was cancelled and new NIT was issued over same subject on 13/8/2024. The petitioner firm and the firm of the private respondent has participated in the said Notice Inviting Tender and has bided for the contract by submitting their requisite documents as mandated by the terms and conditions of the notice inviting tender. Thereafter, the petitioner duly participated in the said bid in accordance with the online term and condition. The petitioner firm duly submitted documents as mentioned in the notice inviting tender. The said submission has to be in conformity with the terms and conditions for tender as enumerated therein.