ROHIT MATHUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has been operating scheduled and unscheduled helicopter services in the State. He was not permitted to participate in the Bidding process for providing helicopter services to Shri Kedarnath and Shri Badrinath shrine on the ground that he has not provided N.O.C. from the Competent Authority, i.e., Uttarakhand Civil Aviation Development Authority.

(2.) It is the contention of petitioner that some other bidders, against whom dues were pending, were permitted to participate in the contract.

(3.) Mr. Alok Mahra, learned counsel for the third respondent was asked to get instructions in the matter. He submits that other bidders were issued N.O.C. by respondent no. 3, which they submitted with their technical bid. Thus according to him, there was nothing wrong with the Bid of other persons, their bid was found to be responsive.