DEVNARAYAN YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance projected by the Petitioner in this proceeding is with regard to the arbitrary rejection of the 'technical bid' with regard to the tender for construction of Korandha Diversion Scheme, floated by the Respondents herein.

(2.) Heard learned counsel representing the Petitioner as well the learned Deputy Government Advocate representing the State.

(3.) The sequence of events are as follows :