REGENT COMPUTRONICS PVT. LTD.

V. DEVAGI Appellant

V/S

SECRETARY TO GOVERNMENT Respondents

Referred Judgements :-

CENTRE FOR PUBLIC INTEREST LITIGATION V. UNION OF INDIA. [REFERRED TO]
ARYA VYASA SABHA VS. COMMISSIONER OF HINDU CHARITABLE AND RELIGIOUS INSTITUTIONS AND ENDOWMENTS HYDERABAD [REFERRED TO]
STERLING COMPUTERS LIMITED UNITED DATABASE INDIA PRIVATE LIMITED UNITED INDIA PERIODICALS PRIVATE LIMITED VS. M AND N PUBLICATIONS LIMITED:MAN PUBLICATIONS LIMITED:M AND N PUBLICATIONS LIMITED [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
DALJIT SINGH DALAL DEAD VS. UNION OF INDIA [REFERRED TO]
STEEL AUTHORITY OF INDIA LIMITED VS. NATIONAL UNION WATER FRONT WORKERS [REFERRED TO]
ROURKELA SHRAMIK SANGH VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
JETHA RAM VS. STATE OF RAJASTHAN [REFERRED TO]
HIMMAT SINGH VS. STATE OF HARYANA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. HARMESH CHAND [REFERRED TO]
RELIANCE ENERGY LIMITED VS. MAHARASHTRA STATE ROAD DEVLOPMENT CORPORATION LTD [REFERRED TO]
MEERUT DEVELOPMENT AUTHORITY VS. ASSOCIATION OF MANAGEMENT STUDIES [REFERRED TO]
M Vasudevan VS. Chief Executive Officer [REFERRED TO]

JUDGEMENT

(1.) THIS judgment shall dispose of the following writ petitions, as the common question of law and facts are involved.

(2.) FOR the sake of brevity, the facts have been taken from W.P.No.30418 of 2011.

(3.) THE Divisional Engineer (Highways) called for tender for laying of Highway road in Villupuram district vide advertisement published in internet. THE respondent No.5 thereafter cancelled tender process through internet and invited bids in person. THE bid documents were agreed to be sold on payment of Rs.6,300/- (Rupees six thousand three hundred only) by way of bank draft per tender. In response to the advertisement issued in newspaper Dinamalar, Dinakaran, etc., the petitioner approached the Divisional Engineer (Highways) for the purchase of tender schedule along with security deposit to compete for 22 items. THE petitioner took out a demand draft for a sum of Rs.1,38,600/- (Rupees one lakh thirty eight thousand and six hundred only).

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V DEVAGI Vs. SECRETARY TO GOVERNMENT

Referred Judgements :-

JUDGEMENT

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