RAJKUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, he was engaged as a Contractor for providing Mechanized Laundary Service in Dr. Susheela Tiwari Government Medical College, Haldwani since last several years. Petitioner is aggrieved by award of contract for the said work in favour of respondent no. 3. Thus, feeling aggrieved, petitioner has filed this writ petition seeking the following relief:

(2.) Learned counsel for the petitioner submits that respondent no. 3 has been given undue favour while granting the contract, inasmuch as, he alone was invited for giving demonstration of operating Mechanized Laundry on 14/12/2021; while, petitioner, who was also a bidder for the same contract, was not asked to give demonstration.

(3.) Learned State Counsel was asked to get instructions, regarding averment made in paragraph no. 10 of the writ petition. Today, on instructions, learned Deputy Advocate General submits that, in view of spread of COVID-19 virus, a decision was taken by the Principal of Medical College that the condition of giving demonstration of operating Mechanized Laundry was relaxed in favour of all the bidders and no bidder was invited to give such demonstration. Thus, according to learned State Counsel, the allegation of foul play is without any substance.