NATWAR LAL AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Ashutosh Mishra, learned counsel for the petitioner. Also heard Mr. Shaleen Singh Baghel, learned Government Advocate, appearing for State/respondent No.1, Mr. Raghvendra Pradhan, learned counsel appearing for respondent No.2 as well as Mr. Jitendra Pali, learned counsel appearing for respondent No.3.

(2.) The present petition has been filed by the petitioner with the following relief(s):-

(3.) Brief facts of the case, in a nutshell are that the petitioner is a B- Class registered civil contractor, regularly engaged in execution of Government construction works through participation in public tenders floated by various State authorities. Respondent No.1 Chhattisgarh State Medical Services Corporation Limited invited an e-tender dtd. 23/9/2025 for the work of "Construction of Primary Health Care Centre Kotba to 50-Bedded Hospital at Block Patthalgaon, District Jashpur including Internal Water Supply, Sanitary Fittings and Electrification Works", bearing Tender No. 176873, with an estimated project cost of 400.98 lakhs. The bid submission period commenced on 30/9/2025 at 17:30 hours and closed on 23/10/2025 at 17:30 hours, with the scheduled date for opening of bids fixed as 24/10/2025. The petitioner, strictly in accordance with the tender terms and conditions, duly submitted his bid on 13/10/2025, along with all requisite documents, certificates and eligibility credentials. The petitioner quoted 9.9% below the estimated cost, thereby offering the most competitive and financially advantageous bid to the State.