CHANDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) Petitioner is aggrieved by rejection of his technical bid. It is contended on behalf of the petitioner that initially his bid was technically found to be non-responsive, however, on petitioner's representation, it was declared to be responsive, vide order dtd. 31/12/2021.

(3.) Grievance of the petitioner is that subsequently on 1/1/2022 again petitioner's bid was declared to be non-responsive.