(1.) The petitioner participated in the tender floated by the second respondent. the notice invited tender was issued on 19/11/1996. On 10.12.1996, the petitioner submitted his bid. The tender evaluation report in para 7.3 the Committee was constituted about the lapse on the part of the petitioner while bidding at the earlier tender. Copy of para 7.3 reads as under:
(2.) In its recommendation the Committee had stated:
(3.) The petitioner has challenged the decision taken by the second respondent on the basis of the conclusion of the tender Evaluation Committee as being unreasonable and in the earlier tender the petitioner had acted in accordance with law and it was the DoT was guilty of delay.