BHARAT RASAYAN AGRA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner herein has prayed for issuance of an appropriate writ for quashing the bid/tender dated 23/07/2001 and also a direction upon the respondents to remove two conditions and issue fresh bid/tenders therefor.

(2.) The basic fact of the matter is not in dispute.

(3.) Sealed tenders were invited from eligible bidders by the third respondent herein on behalf of second respondent for supply of Synthetic . Pyrethroids Water Dispersible Powder (WDP)/Wettable Powder equivalent 2.5% conforming to WHO specifications for the quantities mentioned therein.