K M A CATERERS Vs. INDIAN RAILWAY CATERING

JUDGEMENT

(1.) The respondents invited bids for catering services in train No. 6501-02, Bangalore-Ahmedabad Express.

(2.) The petitioner submitted his bid and in the accompanying document, it was stated that the bid was for Rs. 9,50,000/-. However, in words the bid amount was written as Rs. ninety lakhs fifty thousand only. On this basis, the respondents sought to award the contract to the petitioner for Rs. 90,50,000/-.

(3.) The petitioner went back on the bid amount on the ground that he had committed a human error. The petitioner then filed the present writ petition seeking the award of the contract in his favour on his bid of Rs. 9,50,000/-. It is now stated by learned Counsel for the respondent that the tender has since been cancelled and fresh bids are now being invited. To this extent, the writ petition is infructuous.