VICHITRA CONSTRUCTION PRIVATE LIMITED Vs. DELHI JAL BOARD

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking a direction to the respondents to issue tender forms with regard to laying down of 600 MM dia MS Pipes NIT No.48 by trenchless technology. The petition had come before the court on 9.4.2002. Notice had been issued to the respondents for 24.5.2002. The petitioner's submission was that it was fully eligible as per tender conditions set out at page 16 of the paper book and entitled to be issued the tender especially when he has produced the requisite documents as per the letter page 54 of paper book. The respondents, however, unreasonably with-held issuing of the tender forms. An interim direction was given when none appeared on behalf of the Delhi Jal Board on 9.4.2002, despite advance copy having been served and after the matter had been called out the second time, for issuance of tender forms to the petitioner. It was further directed that respondent was at liberty to process the tender In accordance with the tender conditions and determine the eligibility of the petitioner.

(2.) . The respondents did not issue the tender, which led the petitioner to file C.M.No.3963/2002 to issue tender forms even on 11.4.2002 and application was adjourned for today.

(3.) . Ms.Geeta Mittal, nominated counsel of the respondents has appeared along with Mr.Mohd. Ahmed, Executive Engineer, handling the current work with the record. Counsel for both parties are present and with their consent writ petition itself is taken up for disposal.