GAUTAM ASSOCIATES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) We have heard learned counsels for the parties.

(2.) The petitioner has preferred the present Writ Petition to seek the following reliefs :-

(3.) The case of the petitioner is that the petitioner, along with other bidders - which included respondent no. 6, participated in the National Competitive Bidding Process for construction of Ghuttu Gandhakpani Motor Road in Doiwala Constituency, district Dehradun under State Sector (From KM 11.500 to KM 16.000). The tender was invited by the Superintending Engineer 9th Circle, Public Works Department, Dehradun.