DALIP SINGH ADHIKARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this intra-court appeal, the appellant-writ petitioner being the unsuccessful bidder has assailed the order dtd. 18/11/2020, passed by the learned Single Judge, in Writ Petition (M/S) No. 674 of 2020.

(2.) Briefly, the facts of the case are as follows:-

(3.) The learned Single Judge heard the parties, and came to the conclusion that the decision of the Technical Evaluation Committee, in treating the appellant's technical bid as non-responsive, is not illegal. However, it is apparent from the record that there is no finding as to the plea taken by the appellant-petitioner before the learned Single Judge that the successful bidder, i.e. M/s. L.D. Binwal, is also non-responsive because of the non-disclosure of the pendency of cases in this Court.