VAIBHAV KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. C.S. Rawat, Advocate, has filed his "Authority" on behalf of the respondent no. 2, the same is accepted, and is taken on record.

(2.) The petitioner to the present writ petition is a prospective tenderer in pursuance to the invitation of bids, as it was floated by the respondents, for the purposes of fee, for the executing a contract for recovery of the Mussoorie Eco Tourism, the period from 1/6/2022 to 31/3/2023, and for the purposes of collecting the toll charges. The petitioner has raised his grievances, as against the tender condition of Technical Bid/Nos. 2 and 4 itself, which are extracted hereunder:-

(3.) In fact by virtue of the tender condition no. 2, it had been provided, that the prospective tenderer should have an experience of having performed a work of minimum value of Rupees Fifty Lakh, with any Nagar Palika Parishad or Nagar Nigam of the State of Uttarakhand. Secondly, he has agitated his grievances against the condition of clause no. 4, of the tender document, which provided that a character certificate of the prospective tenderer, has had to be valid, from the date of its issuance for the period of six months, which has been issued by any District Magistrate or Sub District Magistrate.