SANKALP INFRACON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, petitioner Sankalp Infracon, through its sole proprietor Sureshkumar Babulal Vora, has challenged the impugned order dated 15/3/2018, by which the respondent No.2 considered the petitioner as ineligible at pre-qualification stage for Tender ID No.288455 for construction Polytechnic Building at Halol, District Panchmahal. The petitioner has also challenged the impugned order dated 25/4/2018, by which the respondent No.3 disqualified the petitioner for three contracts for the very reason given in the order dated 15/3/2018 and by which the petitioner is considered ineligible for all other government tenders by the respondents.

(2.) Facts giving rise to the present petition, in nutshell are as under:-

(3.) Ms.Sangeeta Pahwa, learned advocate appearing on behalf of the petitioner has vehemently submitted that the impugned orders are illegal, bad in law, against the settled legal position and in violation of principles of natural justice and hence the same deserve tobe quashed and set aside.