SHOORVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) We have heard learned counsel for the petitioners in these matters, as well as learned counsel for the respondents.

(2.) The common set of facts in these petitions are that the respondent-authorities invited tenders on 17/10/2022 (recorded in our order dtd. 11/1/2023, as 18/10/2022) for carrying out repair works in the irrigation canals. The details of the three of the works under the three tenders are the following:- <IMG>JUDGEMENT_86_LAWS(UTN)4_2023_1.jpg</IMG>

(3.) The writ petitioners along with other bidders participated in the tendering process. The tender opening process in all these tenders was fixed on 16/11/2022. The Executive Engineer issued a notice, which was displayed on the notice board, to state that the tenders have been opened, but due to technical issues and slow speed of internet, the downloading of the tenders was taking time. It was informed through the said notice, that the action in relation to the tenders would be taken on 23 and 24/11/2022. This notice was put up by the Executive Engineer on the notice board on 18/11/2022.