KISAN ELECTRONIC Vs. UTTER GUJARAT VIJ COMPANY LIMITED

JUDGEMENT

(1.) WE have heard Mr. Amit N. Chaudhary, learned counsel appearing for the petitioner and Mr. S.P. Hasurkar, learned counsel appearing for the respondents.

(2.) BY way of the present petition, the petitioner has challenged the condition No. (III) imposed by the respondents in the Tender bearing P.R. No.185274 and RFQ No.26027 of Mahetapura Sub Division, U.G.V.C.L. for work of HT/LT,T/C erection work.

(3.) ACCORDING to learned counsel for the petitioner, in other tenders floated by the respondents for Vadali, Idar, Khedbrahma and Bopal, the above condition was not inserted. Furthermore, it does not incorporate the condition that new tenderers can also participate in the tender. According to him, in other tenders, new entrants are permitted. He, therefore, urged that the condition to the above effect be incorporated in the tender in question so that even new tenderers or new agencies can participate and make their bid in the tender so that there will be a competition amongst the bidders.