KOTHARI ASSOCIATES Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Appellant is the writ petitioner.

(2.) By e-tender notice dated 211.2017, the Superintending Engineer called for tenders in respect of construction of residential and nonresidential buildings. Including the appellant, there were six contractors, who participated. Out of them, only two were found to be technically responsive, including the appellant. Accordingly, the financial bid of the appellant was opened on 23.02018. Appellant was found to be L-1. However, the respondents decided to go in for a re-tender after cancelling the earlier tender. This occasioned the filing of the writ petition, wherein the following reliefs were sought:

(3.) The learned Single Judge did not find it fit to interfere in the matter and dismissed the writ petition vide judgment dated 02.04.2018. Hence, the appeal.