KUNWAR CONSTRUCTIONS Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioner is a contractor who has made an offer in an auction for construction of a road. The apprehension of the petitioner is that his technical bid will be rejected on the ground that for a prior construction work being done by the Public Works Department, it is alleged that the petitioner had given a false and fabricated experience certificate. The contention of the petitioner is that no such certificate has been given by him. The prayer of the petitioner is that before passing such order, the petitioner should at least be heard by the respondent authorities.

(2.) Learned State Counsel has very fairly submitted that the technical bids shall not be opened today or tomorrow and the petitioner shall be given person hearing before opening of the technical bids.

(3.) In view of the above, this writ petition is disposed of with direction to the petitioner to be present in person tomorrow before the concerned respondent authorities who shall give personal hearing to the petitioner and only thereafter the order shall be passed within a week thereafter.