R N DOBARIYA Vs. GOVERNMENT OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr K G Sukhwani, learned counsel for the petitioner and Mr N J Shah, learned AGP appearing for the respondent No.1. This petition has been filed by the petitioner who is a registered "AA" Class Government Contractor carries on business as Engineers and Contractors and is also having registration in special category building-I with the Public Works Department of Government of Gujarat.

(2.) THE facts of the case in brief are that in response to the tender notice No. 20 for various construction works invited by the respondents, the petitioner has submitted price bid on 15.3.2011. THE last date for submitting price bid was 18.3.2011which was extended twice and the extended date was 26.4.2011. THE price bid of other bidders were opened on 26.4.2011 but the petitioner has not been selected in preliminary stage evaluation and his price bid was not opened. This petition has been filed with a prayer to quash and set aside the action of the respondents in not selecting the tender of the petitioner for work of construction of new building for Medical College at Valsad and for a direction to the respondents to open the price bid of the petitioner for the above work and consider his case in accordance with law.