SMART CHIP LIMITED Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This writ petition and the connected writ petition No. 21933 of 2002 are being disposed off by a common judgment.

(2.) This writ petition illustrates how the new technology which has changed the word in recent years has entered our law Courts.

(3.) The petitioner has prayed for a writ of certiorari to quash the tender dated 1-5-2002 issued by the respondents, copy of which is Annexure-6 to the writ petition, and for a mandamus to the respondents directing them to consider all the bids of the tenders who qualify the condition as mentioned in the tender clause 2.21 and thereafter evaluate the technical bids of those who qualify in the technical specifications aa provided in the guidelines dated 17-10-2001 issued by the Ministry of Road Transport and Highways, Government of India (hereinafter referred to as Morth) and to abide by the terms and conditions, directions and guidelines issued by the MORTH.