AGARWAL BROTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is a Contractor registered with Border Road Organization in S-Class. He is aggrieved by the order dtd. 7/12/2021 passed by respondent no .2, whereby he has been declared to be ineligible for participating in the bidding process.

(2.) The ground on which petitioner is held ineligible is that his tendering limit as per registration with Border Road Organization is Rs.15.00 Crores only; while, the estimated cost of construction is Rs.25.00 Crores.

(3.) Learned counsel for the petitioner submits that, in the past, petitioner has been awarded contract worth Rs.32.00 Crores by State Public Works Department, therefore, he cannot be held to be ineligible now.