LAKSHAY CONSTRUCTION Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PRESENT petition is filed assailing the orders dated 18.06.2014 and 02.07.2014 (Annexures 2 and 6 to the writ petition) whereby technical bid of the petitioner was rejected and of respondent no. 5 was accepted and decision was taken to open the financial bid of respondent no. 5; and to issue a writ of Mandamus commanding respondents no. 1 to 4 to open technical bid of petitioner, as well.

(2.) ADMITTEDLY , brief facts of the present case, inter alia, are that for construction of non residential Tehsil building in Bazpur, District Udham Singh Nagar, bids were invited through e -tender bid no. 987/23M 04/2014 dated 29.03.2014; last date of submission of bids through e -tender was 23.05.2014 till 03.00 p.m. and on the same day, technical bids were to be opened soon thereafter on 23.05.2014 itself.

(3.) BY issuing a corrigendum, last date of submission of bids was extended till 18.06.2014; petitioner, respondent no. 5 and one another contractor (none party to the writ petition) submitted their respective bids; since bid of third contractor was found non responsive, as the said contractor failed to submit the earnest money along with his bid, his bid was not opened. However, technical bids of petitioner as well as respondent no. 5 were opened.