R GANDHI AND CO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Shelat, learned advocate for the petitioner and Ms. M.L. Shah, learned Government Pleader for respondent no.1 and learned advocate Mr. Modi for respondent no.2 and Mr. Devang Vyas, learned advocate for respondent no.4.

(2.) Somewhere in December, 2018, the respondent no.1 issued a Notice and invited tenders for providing "Mandap, Decoration and Ancillary work" for "At Home Programme, Cultural Programme and Parade Programme" on celebration of 26the January, 2019 at Palanpur.

(3.) The petitioner felt aggrieved by one of the tender conditions prescribed by respondent no.1 vide said Notice Inviting Tender (NIT) and tender document, in particular the condition no.8 in the tender notice No.SK/7 of 2018-19 whereby the respondent no.1 prescribed "pre-qualification criteria".