GAJENDRA KUMAR SHARMA Vs. GENERAL MANAGER TELECOM

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, the petitioner has sought following reliefs:-

(3.) Brief facts of the case are that technical bid of the petitioner was opened on 20.06.2010 and thereafter financial bide was opened on 30.06.2010. The tender of the petitioner was lowest but Higher Power Committee of the respondent department, after considering the rates quoted by the petitioner, came to the conclusion that as per TEC Report and rate available in concerned file, rate of lowest bidder (petitioner) in Nainital SSA are Rs. 7149 per shift per month. On comparing these rates with the approved rates of the neighboring SSAs it is seen that rate are higher 246% with respect to Moradabad SSA, which are on very higher side for similar Expression of Interest (herein after referred as EOI for short) and similar work. In view of rates being very high and advice of IFA office of GMTD Nainital on note sheet in this regard, Committee is of the opinion and recommended that this EOI may be cancelled and a fresh EOI may be floated. It is further stated that on the recommendation of the Committee, EOI of petitioner was cancelled on 24.08.2010.