(1.) A Supplementary Counter Affidavit has been filed by Mr. Abhijay Negi, learned counsel for respondent Nos. 2 & 3 in the Court. The same is taken on record.
(2.) We have heard learned counsel for the parties.
(3.) The petitioner has assailed the rejection of the petitioner's technical bid on two grounds, namely that the Experience Certificate submitted by the petitioner is of another Firm, and secondly, that the work is not of similar nature.