PRAKASH KAPADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Ms. P.J. Joshi, learned advocate for the petitioner.

(2.) This writ petition has been filed by learned advocate Ms. P.S. Joshi in the nature of Public Interest Litigation praying for the following reliefs :

(3.) It is not disputed by the learned advocate for the petitioner that the tenders were invited by the respondent for publication of the educational material. The bids were of two types i.e. technical bid and financial bid. The financial bid was open on 05.04.2013 and the tender was awarded to the lowest bidder i.e. M/s. Reliable Art Printery (Ahmedabad) Pvt. Ltd., on 15.05.2013. According to the petitioner, the respondent has made payment more than what has been quoted by the respondent in the tender document. No substantial material is on record to establish this fact. Apart from that none of the prayers claim in the writ petition can be granted by this Court.