SANDIPKUMAR GOVINDLAL DOSHI Vs. DAKOR NAGAR PALIKA

JUDGEMENT

(1.) By this petition under article 226 of the Constitution of India, the petitioner has challenged the action of the respondent No.1 of allotting work order to the respondent No.2 and has prayed that the same be declared null and void. The petitioner further seeks a direction to the respondent No.1 not to make any payment to the respondent No.2 and to restrain the respondent No.1 from allotting any work order to the respondent No.2. The petitioner further seeks a direction to the respondent No.1 to follow fresh procedure in accordance with law.

(2.) The facts stated briefly are that the respondent No.1 - Nagar Palika had issued a tender notice dated 27.02.2019 in the daily newspaper Gujarat Samachar, inviting bids with respect to the tender floated by it. The bids were asked for on a yearly basis through registered post.

(3.) The petitioner tendered his bid with respect to dustbins. In terms of the tender conditions mentioned in the tender notice, 2500 units of good quality dustbins of the size of 10 litres and 20 litres were to be supplied to the respondent No.1 - Nagar Palika. The petitioner participated in the tender process by submitting his bid vide letter dated 04.03.2019. It is the case of the petitioner that apprehending malpractice and illegality in the procedure, the petitioner vide communication dated 08.03.2019 requested the respondent No.1 - Nagar Palika to open the bids in the presence of bidders, which was not answered.