KRL INFRATECH Vs. STATE OF UTTRAKHAND THROUGH ITS CHIEF SECRETARY GOVERNMENT OF UTTARAKHAND, CIVIL SECRETARIAT

JUDGEMENT

(1.) SUPPLEMENTARY affidavit filed by petitioners and the supplementary counter affidavit filed by respondent No.5 are taken on record.

(2.) LEARNED counsel for the parties have agreed that this writ petition may be disposed of finally at the admission stage, since the pleadings have been exchanged.

(3.) BY means of this petition the petitioners have sought the following relief: - 1 - to issue a writ in the nature of certiorari quashing the office memorandum dated 11.11.2011 issued by respondent No.2 disqualifying the petitioner in bidding proceedings (Annexure No.13 to the writ petition). 2 - to issue an appropriate writ order or direction quashing the approval granted by respondent No.2 in favour of respondent No.5 (L -2) on the basis of impugned order dated 11.11.2011. 3 - to issue a writ in the nature of mandamus commanding the respondent Nos. 1 to 4 to award the contract for Integrated Solid Waste Management in Build, Operate and Transfer Mode (BOT) at Haridwar to petitioner as it was declared to be the lowest bidder (L -1).