KUNWAR CONSTRUCTION Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) We have heard learned counsels, and proceed to dispose of the Writ Petition.

(2.) On 19/4/2023, while passing our order, we had recorded the history of this case. The relevant paragraphs read as follows :-

(3.) The respondents were called upon to place on record the complete exercise undertaken by the Evaluation Committee, when the petitioner's technical bid was examined, and was found to be in order. The respondents were, specifically, required to disclose as to how the petitioner's bid capacity was held to be acceptable in the first round of evaluation. The further evaluation undertaken, while examining the objections raised by other competitors, was required to be placed on record.