R.GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Shelat, learned Counsel for the petitioner and Ms. M.L. Shah, learned Government Pleader for respondnet No. 1 with Mr. Tirthraj Pandya, learned AGP and Mr. Hiren Modi, learned advocate for the respondent No.2. Respondent No.3 has not entered appearance.

(2.) The Qualification/pre?qualification criteria (tender condition) prescribed in the Notice inviting tenders from service providers for providing Mandap, Decoration and Ancillary for the State level function on 26th January 2019 at Palanpur, District: Banaskantha is challenged in present petition.

(3.) The petitioner has prayed, inter alia, that:?