DINESH CHANDRA PATNI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner was one of the bidders who participated in a bid process, for a works contract, which is to be given by the employer i.e. Uttarakhand Rural Road Development Agency for the construction of a motor road.

(2.) It was a two bid process and financial bid of only those bidders were to be opened who were first declared technically qualified. There were in total six bidders. Out of six, four bidders were technically disqualified, including the present petitioner. The financial bid of the remaining two bidders had to be opened. The financial bid has not yet been opened.

(3.) Meanwhile, the petitioner has approached this Court by filing the present writ petition alleging arbitrariness, favouritism etc., at the hands of the respondent employer i.e. Uttarakhand Rural Road Development Agency.