MATCHLESS INDUSTRIES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) CHALLENGING an advertisement issued by the Director, Technical Education, Uttarakhand dated 19th September, 2013, appellants approached the writ Court. It was contended in the writ petition that the Director is seeking supply of materials and in the matter of obtaining such supply it is preventing a large number of suppliers of the State from even participating in the tender process by holding out that a person, who had supplied goods at least worth Rs. 75 lacs/ - is only entitled to participate in the tender process. This writ petition has been dismissed by the judgment and order appealed against on the ground that there is no violation of Article 14 of the Constitution of India.

(2.) IN preferring the present appeal, there has been 55 days' delay and, accordingly, an application for condonation of delay has been filed. To that, no objection has been filed by the respondents. We have considered the averments made in the application for condonation of delay and being satisfied with the reasons furnished, allow the application.

(3.) LIST for hearing in its turn.