MAHAMAYA CONSTRUCTIONS THROUGH ITS PROPRIETOR SANDEEP RUNGTA Vs. STATE OF CHHATTISGARH THROUGH SECRETARY, DEPARTMENT OF PUBLIC HEALTH ENGINEERING

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Annexure P/1 is a communication dated 10.09.2018 which is an autogenerated mail, by virtue of which, the Techno-commercial evaluation so made was rejected i.e. Envelope "B", on the ground that the bidder i.e. the Petitioner did not meet the eligibility criteria.

(3.) The Court directed the Respondent State authorities to shed more light as to which eligibility criteria, Petitioner failed to fulfill which warranted such a decision.