CHARAN SINGH GUJAR CHHAJJU SINGH Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Learned counsel for the petitioner seeks permission to implead the State of Uttar Pradesh through Secretary, Irrigation Department, Lucknow, U.P. Permitted to incorporate the amendment. The learned counsel for the petitioner shall file amended memo of parties during the course of the day.

(2.) Heard learned counsel for the parties at length and perused the record including the memo of writ petition, the counter affidavit filed on behalf of the respondents as well as the rejoinder affidavit, filed by the petitioner.

(3.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the pre- qualification/technical bid report dated 18-1-2010 regarding the tender notice No. 09/SE/2009-2010 and the letter dated 19-1-2010 annexed as Annexure-8 to the writ petition. Further, prayer for a writ of mandamus commanding the respondent nos. 1 and 2 to open the financial bid of the petitioner regarding tender notice No. 09/SE/2009-1010 has been made.